Heard Learned Counsel For The vs Unknown
2023 Latest Caselaw 3916 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

A.S.No.439 of 2023

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

01. 22.08.2023 AVRB,J:

I.A.No.3 of 2023 Heard learned counsel for the petitioner. Already there are connected Appeals pending in which certified copy of Judgment/Decree is filed. Hence filing of certified copy of the Judgment/Decree is dispensed with.

I.A.No.1 of 2023 Heard learned counsel for the petitioner. Perused the record.

Already in connected Appeals delay in representation is condoned with some conditions.

Considering the same, the petition is allowed condoning the delay in representation of the Appeal on payment of costs of Rs.1,000/- to the Member-Secretary, Andhra Pradesh State Legal Services Authority, Amarvathi, within two weeks.

Registry is directed to take necessary action on payment of costs.

_________ AVRB,J

MH