Shaik Khader Mohiddin vs Tanjore Ashif Ahammad
2023 Latest Caselaw 5529 AP

      HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

         MAIN CASE No.: Second Appeal No.38 of 2021

                             PROCEEDING SHEET

S.      DATE                                                          Office
No                                  ORDER                             Note/
                                                                     Remarks

04. 15.11.2023   BSS, J

                   I.A.No.01 of 2021 in S.A.No.38 of 2021

                       I     have   heard       learned   counsel
                 Ms.S.V.Bhuvaneswari, represented on behalf
                 of Mr.S.V.Muni Reddy, learned counsel for
                 the petitioner.
                       The     learned      counsel    Mr.Ganesh,
                 represented on behalf of Mr.G.Kondala Rao,
                 learned counsel for Respondent Nos.16 and

17 who are legal representatives of deceased Respondent No.1/plaintiff.

The learned counsel representing Respondent Nos.16 and 17 would submit that they have no objection for allowing the petition.

This petition is filed by the petitioner under Section 5 of Limitation Act, to condone the delay of 260 days in presenting the Second Appeal against the Decree and Judgment in A.S.No.47 of 2008 on the file of V-Additional District Judge, Rayachoty dated 22-12-2018.

For the reasons stated in the affidavit of the petitioner, to give an opportunity to the petitioner to proceed with appeal, this petition is allowed.

The delay of 260 days in presenting the appeal is hereby condoned.

_______ BSS, J

Second Appeal No.38 of 2021

List the case on 21.11.2023 under the caption of 'Admission'.

_______ BSS, J

KLNS