Employees State Insurance Corporation vs M/S. Alekhya Drugsp Ltd
2024 Latest Caselaw 1032 AP

Andhra Pradesh High Court - Amravati

Employees State Insurance Corporation vs M/S. Alekhya Drugsp Ltd on 7 February, 2024

                    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE No.:        Crl.A.No.451 of 2023

                                 PROCEEDING SHEET
Sl.
        DATE                                ORDER
No                                                                             Remarks


05    07.02.2024   KSR,J
                                       I.A.No.2 of 2023

                      Present application is filed seeking to condone the
                   delay of 174 days in filing the present criminal appeal,
                   which is filed against the judgment dated 19.09.2022
                   passed in CC No.4 of 2021 on the file of the Court of the
                   IV Special Magistrate, Vijayawada, Krishna District.

                     On 05.12.2024, when the matter was listed, learned
                   counsel for the appellant was present and there was no
                   representation on behalf of Respondent Nos.1 & 2. Even

today also, there is no representation on their behalf.

Taking into consideration of the averments made in the affidavit filed in support of the petition and taking into consideration of the submissions made by the learned counsel for the petitioner, the delay of 174 days in filing the present criminal appeal is hereby condoned.

I.A.No.2 of 2023 is ordered accordingly.

______________________ Justice K.SURESH REDDY

BSS