Smt Padala Sarada vs Smt. Panchadula Naga Lakshmi
2022 Latest Caselaw 1957 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI MAIN CASE NO.: S.A.No.62 of 2018

PROCEEDING SHEET Sl. Date ORDER OFFICE No. NOTE

10. 21.04.2022 SRS,J I.A.No.2 of 2017

This interlocutory application is filed to condone delay of 35 days in filing the second appeal against the judgment and decree, dated 01.08.2017 passed in A.S.No.144 of 2014 on the file of learned XI Additional District and Sessions Court, Tenali.

Heard.

It is averred in the accompanying affidavit that the judgment was pronounced on 01.08.2017, the petitioner made an application for getting certified copies of judgment and decree on 03.08.2017 and the certified copies were made ready on 21.08.2017. It is further averred in the affidavit that the petitioner immediately approached the Advocate, but due to his health and financial problems, he could not file the appeal within the stipulated time.

In view of the reasons assigned in the accompanying affidavit, this petition is ordered and the delay of 35 days stands condoned.

______ SRS,J

S.A.No.62 of 2018

List the appeal on 28.04.2022.

______ SRS,J

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