Shaik Mumtaz vs Andhra Pradesh State Road ...
2023 Latest Caselaw 2446 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
          MAIN CASE No. M.A.C.M.A. No.2113 of 2018
                   PROCEEDING SHEET


Sl.      DATE                       ORDER                         OFFICE
No.                                                                NOTE
 13.   25-04-2023 BSS, J
                               I.A. No.1 of 2018
                        The learned counsel Mr. Rajashekar
                  representing on behalf of Mr. Soloman
                  Raju, Present learned Standing Counsel
                  for respondent would submit that they

have no objection for condoning the delay in filing this appeal by the claimants.

This petition is filed by the claimants to condone the delay of 571 days in preferring the appeal against the decree and judgment in M.V.O.P. No.166 of 2014 dated 03.10.2016, on the ground that 1st petitioner/widow of the deceased was suffering from jaundice, due to that she could not meet her advocate to prefer an appeal. For the reasons stated in the affidavit of the 1st petitioner as the respondent Corporation has no objection for allowing the petition, the delay in preferring the appeal is hereby condoned.

______ BSS,J Contd..

I.A. No.2 of 2018

The learned counsel for the petitioner sought permission to withdraw the petition.

Permitted.

The petition is dismissed as withdrawn.

______ BSS,J

M.A.C.M.A. No.2113 of 2018

The learned counsel for appellant, Mr. G.SR. Prasad requested time.

The learned counsel Mr. Rajashekar representing the learned Standing Counsel for respondent also requested time.

List the case after summer vacation of 2023.

______ BSS,J

MVK