Sri Saraswathi Educational ... vs Government Of Andhra Pradesh,
2022 Latest Caselaw 2539 AP

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

                  MAIN CASE No. W.P. No. 12866 OF 2009

                                 PROCEEDING SHEET

Sl.
No       DATE                                                                               OFFICE
                                             ORDER

NOTE

(35) 14.06.2022 UDPR, J

When the record is perused for preparation of

judgment, it is noticed that once the writ petition

was dismissed for default vide order dated

07.04.2016. It appears, the petitioner filed

I.A.No.1/2018 for condonation of delay of 812 days

in filing the restoration petition and filed

I.A.No.2/2018 for restoration of W.P.No.12866/2009.

It is further seen that I.A.No.1/2018 was allowed by

order dated 10.12.2018 on the condition of petitioner

depositing costs of Rs.5,000/- in favour of Army

Welfare Fund Battle Casualties bearing account

No.90552010165915 with Syndicate Bank, South

Block, Defence Headquarters, New Delhi Branch.

Then the Memo dated 12.12.2018 filed by the

petitioner shows that he has complied with the said

condition. Be that it may, so far as I.A.No.2/2018 is

concerned, which is filed to restore

W.P.No.12866/2009 to file, no order is found

allowing the said petition.

When the matter was heard on 01.12.2021, it

was represented by the petitioner that I.A.No.2/2018

was also allowed and matter was restored to file.

Therefore, arguments were heard and the matter

reserved for orders. However, as stated supra, the

order in I.A.No.2/2018 is not available.

Hence, Registry shall verify the record and

place the order in I.A.No.2/2018 in file, if such order

was passed.

Post before the Bench as per Roster.

_________ UDPR, J MVA