State Of Andhra Pradesh, vs Chavda Spices Private Limited,
2022 Latest Caselaw 9363 AP

HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.A.No.540 of 2021

PROCEEDINGS SHEET Sl. DATE ORDER OFFICE No. NOTE

(Through Physical Mode)

4. 06.12.2022

I.A.No.1 of 2021

Upon hearing the learned counsel for the parties and on due consideration, this application, which has been filed for condonation of delay of 448 days in filing the writ appeal, is allowed, condoning the said delay.

W.A.No.540 of 2021

Writ Appeal is dismissed, vide separate judgment.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J

IBL