Mettu Konda Reddy vs Tiyyagura Siva Reddy
2021 Latest Caselaw 3744 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.: A.S.No.292 of 2021


                             PROCEEDING SHEET

Sl.
                                           ORDER

No      DATE
                                                                             Transferr
2.    23.9.2021   CPK, J & BKM, J                                            -ed to I/O
                                                                             folder
                                                                             before
                                  I.A.No.1 of 2021                           correction
                        Being satisfied with the reasons stated in               AMD

the accompanying affidavit filed in support of the petition, the delay of 177 days in payment of deficit Court fee of Rs.1,61,626/- in A.S.No.292 of 2021 presented against the judgment and decree, dated 29.4.2019, passed in O.S.No.194 of 2012 on the file of the learned III Additional District Judge, Guntur, Guntur District is condoned.

Accordingly, this petition is allowed.

I.A.No.3 of 2021 Notice to the respondents. Learned counsel for the petitioners is permitted to take out personal notice to the respondents by registered post with acknowledgment due and file proof of service into the Registry.

Post on 21.10.2021.

___________ CPK, J

___________ BKM, J AMD