K M Lakshmamma vs K M Ujwala
2023 Latest Caselaw 4625 AP

         HIGH COURT OF ANDHRA PRADESH : AT AMARAVATI

MAIN CASE No: S.A.No.458 of 2023

                            PROCEEDING SHEET


Sl.                                                               OFFICE
       DATE                         ORDER
No.                                                                NOTE
01. 29.09.2023 Dr. KMR,J

                              I.A.No.1 of 2023
                      This application is filed to condone the
               delay of 78 days in filing the Second Appeal
               against the Judgment and Decree dated
               14.09.2022 passed in A.S.No.25 of 2018 on
               the file of learned VI Additional District
               Judge, Ananthapuramu at Gooty.
                      Notice.
                      Learned counsel for the appellants is
               permitted to take out personal notice on the
               respondents by RPAD and file proof of

service in the Registry.

________ Dr. KMR,J I.A.No.2 of 2023 This application is filed to condone the delay of 180 days in representing the appeal.

Heard.

For the reasons stated in the accompanying affidavit filed in support of this application, this I.A. is allowed and delay is condoned.

________ Dr. KMR,J Cont...Pg...2

S.A.No.458 of 2023

Post the matter on 03.11.2023.

________ Dr. KMR,J BMS