Chirlam Somalamma vs The State Of Andhra Pradesh
2024 Latest Caselaw 1006 AP

Citation : 2024 Latest Caselaw 1006 AP
Judgement Date : 6 February, 2024

Andhra Pradesh High Court - Amravati

Chirlam Somalamma vs The State Of Andhra Pradesh on 6 February, 2024

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           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.No.1278 OF 2023

                               PROCEEDING SHEET

Sl.      DATE                                                               OFFICE
                                          ORDER

No.                                                                          NOTE

03.    06.02.2024

I.A.NO.1 of 2023 in W.A.No.1278 OF 2023

Requirement of filing the certified copy of the order, dated 23.08.2023, passed in W.P.No.21668 of 2023, is dispensed with.

Accordingly, this I.A. is disposed of.

I.A.NO.2 of 2023 in W.A.No.1278 OF 2023

This is an application seeking condonation of 4 days delay in preferring the writ appeal against the judgment and order dated 23.08.2023 passed in W.P.No.21668 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.

Cont...

W.A.No.1278 OF 2023 List on 20.02.2024.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

DNV