The State Of Andhra Pradesh, vs Sri J.Ganesh,
2023 Latest Caselaw 4900 AP

           HIGH COURT OF ANDHRA PRADESH
               MAIN CASE: W.P. No. 20898 OF 2020

                            PROCEEDING SHEET

SL.     DATE                            ORDER                             OFFICE
NO.                                                                        NOTE

02.   11.10.2023   RNT, J & SV, J

                           Sri Chidhambara Sastry, learned counsel,
                   representing Ms. C. Sindhu Kumari, learned
                   counsel for the review petitioners, submits that
                   the matter may be posted after Dasara Vacation,
                   2023.
                           2. He submits that I.A.No.1/2023 is for
                   review of the judgment dated 01.03.2023, passed
                   in W.P.No.20898 of 2020.       He further submits
                   that I.A.No.3 of 2023 has been filed to condone
                   the delay of 117 days in re-presenting the review
                   petition. He submits that the review petition was
                   filed in time, but due to some defects the
                   Registry returned the review petition and after
                   rectifying the defects it was re-presented, in
                   which delay of 117 days occurred.
                           3. We are of the view, prima facie, that
                   even if the review petition was filed within time,
                   as submitted, but once it was returned finding
                   the defects and it was re-presented after expiry
                   of limitation period for filing the review petition,
                   such delay in re-presentation is nothing but delay
                   in presentation of the review petition.
                           4. On the next date, learned counsels for
                                   2



SL.   DATE                            ORDER                            OFFICE
NO.                                                                     NOTE
             the parties shall address on the above aspect.
                   5.    Sri   Chidhambara      Sastry,     learned
             counsel, representing Ms. C. Sindhu Kumari,
             learned    counsel   for   the   review    petitioners,
             submits that he shall ensure that all the papers
             are served on the counsels for the respondents.

6. Post on 08.11.2023.

_________ RNT, J

_________ SV, J

Dsr