Golagani Appa Rao vs Smt. B. Jayalakshmi
2023 Latest Caselaw 2839 AP

HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

A.S.No.228 of 2023

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

01. 03.05.2023 AVRB,J:

I.A.No.1 of 2023 Heard the learned counsel for the petitioners.

Having regard to the facts and circumstances stated in the petition, though there may be a reason that advocate suffers with ill health, it appears that the party was not diligent enough to enquiry about the fate of the unnumbered appeal.

The appeal is filed challenging the judgment of the Court below.

Having regard to the above, the petition is allowed on payment of costs of Rs.1000/- to the Andhra Pradesh State Legal Services Authority at Amaravathi within in two weeks from this date.

Soon after complying the same, further action shall be taken by the registry.

_________ AVRB,J MH/DSB