United India Insurance Company ... vs Seethaka Sridevi
2022 Latest Caselaw 8241 AP

                      HIGH COURT OF ANDHRA PRADESH


MAIN CASE NO:        M.A.C.M.A.No.389 of 2022
                                PROCEEDING SHEET
Sl.      Date                              ORDER                              OFFICE
No.                                                                            NOTE

      01.11.2022   BSB, J
                                       I.A.1 of 2022
                       Sri M.Rahul, learned counsel representing Ms
                   S.Pranathi, learned counsel for the petitioner is
                   present.
                       This petition is filed to condone the delay of 115
                   days in filing the appeal against the decree and
                   judgment dated 03.1.2022 in MV.OP.No.88 of 2018 on
                   the file of MACT-cum-V Additional District Judge,
                   Rayachoty.
                        Learned counsel for the petitioner/appellant is
                   permitted to take out personal service of notices to the
                   respondents through RPAD and file proof thereof.

Post on 08.12.2022.

_________________ B.S.BHANUMATHI,J PNV