SA/537/2024
2024 Latest Caselaw 7368 AP

Andhra Pradesh High Court - Amravati

SA/537/2024 on 19 August, 2024

HIGH COURT OF ANDHRA PRADESH :: AT AMARAVATI

MAIN CASE No.S.A.(SR)No.26239 of 2013

PROCEEDING SHEET

Sl.

No. DATE ORDER OFFICE NOTE

05) 19-08-2024 BSS, J I.A.No.1 of 2015(SAMP No.964 of 2015) I have heard the learned counsel for the petitioner Smt.T.V.Sridevi. This petition is filed by the petitioenr to condone the delay of 666 days in representing the appeal, which was returned for complying with the objections. The reason for delay as stated in the affidavit of the petitioner is that delay occurred for obtaining and filing certified copy of judgment and decree of Courts below.

For the reasons stated in the affidavit of the petitioner, this petition is allowed.

_______ BSS,J I.A.No.2 of 2015(SAMP No.965 of 2015) I have heard the learned counsel for the petitioner Smt.T.V.Sridevi. A perusal of records which shows that the petitioner is said to be paid deficit Court Fee. Due to that, the delay of 114 days in paying the deficit Court Fee is hereby condoned.

_______ BSS,J Contd....

Contn....

I.A.Nos.1 of 2015 and 2 of 2015 are allowed. The Registry is directed to register the appeal if it is otherwise in order and list the case under the caption of 'for admission'.

________ BSS, J Rns