Balabadruni Venkata Raju, vs Arisetty Srinivasa Rao,
2022 Latest Caselaw 7862 AP

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                   MAIN CASE No.A.S.No.174 of 2022
                           PROCEEDING SHEET

Sl.                                                                        Office
                                          ORDER

No      DATE                                                               Note
03    14.10.2022 BSB, J
                                    I.A.No.1 of 2022

It is filed to condone the delay of 1465 days in paying the Deficit Court in Appeal in A.S.No.174 of 2022.

I.A.No.2 of 2022

It is filed to condone the delay of 3 days in filing the Appeal against the Decree and Judgment in O.S.No.47 of 2012 dated 30.06.2017 passed by the Principal District Judge, Vizianagaram.

I.A.No.3 of 2022

It is filed to condone the delay of 1465 days in representing the Appeal in A.S.No.174 of 2022.

Learned counsel for the petitioner/appellant is permitted to take out personal service of notice to respondent Nos.1 to 4 and file proof thereof.

Post on 25.11.2022.

______________________ B.S.BHANUMATHI, J

RKS