Citation : 2023 Latest Caselaw 3566 AP
Judgement Date : 19 July, 2023
HIGH COURT OF ANDHRA PRADESH :: AMARAVATI MAIN CASE No:.W.A.No.729 of 2023 PROCEEDING SHEET SL. DATE ORDER OFFICE NO. NOTE
01. 19.07.2023 DVSS, J & DVR,J
I.A.No.1 of 2023 This interlocutory application is filed to condone the delay of 20 days in filing the appeal.
After considering the submissions made and contents of the affidavit, this Court is of the opinion that sufficient cause is made out to condone the delay in filing of appeal.
Hence, this Interlocutory Application is allowed.
_______ DVSS,J
______ DVR,J W.A.No.729 of 2023
Writ Appeal is disposed of. (vide separate judgment) _______ DVSS,J
______ DVR,J AG/ANS
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