Heard vs Sesha Sai
2023 Latest Caselaw 3538 AP

HIGH COURT OF ANDHRA PRADESH : AMARAVATI

MAIN CASE: W.A. No.225 of 2021

PROCEEDINGS SHEET

Sl. DATE ORDER OFFICE No. NOTE

28. 18.07.2023 HACJ & RRR, J

I.A.No.3 of 2021 Heard.

Having regard to the reasons mentioned in the supporting affidavit and taking into consideration the submissions of the learned counsel for the petitioners/appellants, this leave application is allowed and the petitioners/appellants are permitted to prefer the writ appeal.

I.A.No.2 of 2021 Heard.

Having regard to the reasons mentioned in the supporting affidavit and taking into consideration the submissions of the learned counsel for the petitioners/appellants, the delay of 785 days in filing the writ appeal stands condoned.

W.A. No.225 of 2021

Writ Appeal is allowed.

(vide separate judgment)

A. V. SESHA SAI, ACJ R.RAGHUNANDAN RAO, J

AMD