The State Of Ap vs Vadala Israil
2023 Latest Caselaw 5778 AP

Andhra Pradesh High Court - Amravati

The State Of Ap vs Vadala Israil on 1 December, 2023

59

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No. W.A.No.999 of 2025

PROCEEDING SHEET
81. DATE OFFIC
No ORDER E
NOTE
3. | 1.12.2023 IA.No.1 of 2023

Requirement of filing the certified copy of the
order dated 19.04.2028 passed in W.P.No.46936 of
2018 is dispensed with.

The application is, accordingly, disposed of.

IA.No.2 of 20235

This is an application seeking leave to file an
appeal against the judgment and order dated
19.04.2022

passed in W.P.No.46936 of 2018.

We have heard learned counsel for the applicants. Sufficient cause has been shown to allow the application.

For the reasons mentioned above, the application is allowed. Leave to file appeal against the judgment and order dated 19.04.2088 passed in W.P.No.46936 of 2018 is granted.

LA. No.3 of 8083

IN/AND WRIT APPEAL No.999 of 20235

LA. No.3 of 2085 is dismissed. Consequently, W.A. No.999 of 2083 is also dismissed. (vide separate common judgment)

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J AMD