The State Of Ap vs Sana Venkateswarlu
2024 Latest Caselaw 1002 AP

Andhra Pradesh High Court - Amravati

The State Of Ap vs Sana Venkateswarlu on 6 February, 2024

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           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.No.1284 OF 2023

                              PROCEEDING SHEET

Sl.      DATE                                                             OFFICE
                                          ORDER

No.                                                                        NOTE

03.    06.02.2024       I.A.NO.1 of 2023 in W.A.No.1284 OF 2023

This is an application seeking condonation of 21 days delay in preferring the writ appeal against the judgment and order dated 20.10.2023 passed in W.P.No.27972 OF 2023.

Learned counsel for respondents does not have any objection to the application being allowed and the delay being condoned.

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

W.A.No.1284 OF 2023 List on 20.02.2024, for consideration.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

DNV