United India Insurance Company ... vs Sompalli Parvathi
2023 Latest Caselaw 5339 AP

          HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

 MAIN CASE No: C.M.A.No.485 of 2023

                               PROCEEDING SHEET

Sl.                                                                                 OFFICE
       DATE                                ORDER
No.                                                                                  NOTE

01.   06.11.2023 Dr. KMR, J
                                       I.A.No.1 of 2023
                       This petition is filed to condone the delay of 64 days in
                filing the appeal against the Decree and Judgment dated
                22.04.2023 passed in E.C.No.3 of 2021 on the file of the
                Commissioner for Employees' Compensation and Assistant
                Commissioner of Labour, Narsaraopet.
                       Learned counsel for the petitioner(s) is permitted to take
                out personal notice to respondent(s) by Registered Post with

Acknowledgement Due and file proof of service in the Registry.

Post the matter on 04.12.2023.

_______________ Dr. KMR, J MKK