Apsrtc vs Shaik Muntaz And 2 Others
2023 Latest Caselaw 2448 AP

       HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
          MAIN CASE No. M.A.C.M.A. No.1996 of 2018
                   PROCEEDING SHEET


Sl.      DATE                          ORDER                             OFFICE
No.                                                                       NOTE
 07.   25-04-2023 BSS, J
                                 I.A. No.1 of 2018
                         I have heard both sides.
                         The       learned        counsel          for
                  respondent/claimant would submit that

they have no objection for condoning the delay in preferring an appeal, as they also preferred separate appeal with delay condonation, which was allowed by this Court. For the reasons stated in the affidavit of the petitioner, the delay of 178 days in preferring appeal against the decree and judgment in M.V.O.P. No.166 of 2014 is hereby condoned.

______ BSS,J I.A. No.7 of 2018

The learned counsel for the petitioner/claimant would submit that this Court already permitted to withdraw 50% of the amount deposited by respondent Corporation as per orders in M.A.C.M.A. No.3601 of 2017 and M.A.C.M.A. No.1996 of 2017 dated 17.08.2017 and accordingly petitioner have already withdrawn the amount which deposited by the respondent

Corporation. Hence, this petition is closed.

______ BSS,J

M.A.C.M.A. No.1996 of 2017

The learned counsel Mr. Rajashekar represented on behalf of Mr. P. Durga Prasad, learned Standing Counsel for appellant. The learned counsel for respondents/claimants, Mr. SR. Prasad requested time.

List the case after summer vacation of 2023.

The Registry is directed to call for records from Lower Court.

______ BSS,J

MVK