S Dinesh vs K Sowjanyamoorty
2023 Latest Caselaw 5359 AP

Citation : 2023 Latest Caselaw 5359 AP
Judgement Date : 7 November, 2023

Andhra Pradesh High Court - Amravati

S Dinesh vs K Sowjanyamoorty on 7 November, 2023

Bench: K Manmadha Rao

HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE No: M.A.C.M.A.No.699 of 2023

PROCEEDING SHEET

Sl. OFFICE
DATE ORDER
No. NOTE

01. 07.11.2023 Dr. KMR, J

I.A.No.2 of 2023
This petition is filed to condone the delay of 311 days in
representing the M.A.C.M.A. against the award dated
06.10.2020 passed in M.V.O.P.No.56 of 2017 on the file of
Motor Accidents Claims Tribunal-cum-I Additional District
Judge, Chittoor, for enhancement.
Heard.
For the reasons stated in the accompanying affidavit filed
in support of the Interlocutory Application, this Interlocutory
Application is allowed and the delay of 311 days in representing
this M.A.C.M.A. is hereby condoned.
_______________
Dr. KMR, J
I.A.No.1 of 2023
This petition is filed to condone the delay of 184 days in
filing the appeal against the Judgment and Decree, dated
06.10.2020 in M.V.O.P.No.56 of 2017 on the file of the Motor
Accidents Claims Tribunal-cum-I Additional District Judge,
Chittoor.
Issue notice to respondent(s).

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 05.12.2023.

_______________ Dr. KMR, J MKK