The State Of Andhra Pradesh vs Smt Palepu Devi
2024 Latest Caselaw 1097 AP

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh vs Smt Palepu Devi on 9 February, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                               35

             HIGH COURT OF ANDHRA PRADESH : AMARAVATI

      MAIN CASE No. W.A.No.67 of 2024

                            PROCEEDINGS SHEET

Sl.   DATE                             ORDER                               OFFICE
No.                                                                         NOTE

03. 09.02.2024                     I.A.No.1 of 2024
                      Mr.     B.   Sashibhushan       Rao,     learned
                 Government    Pleader,   appearing     vice   learned
                 Additional Advocate General for the applicants,
                 appears for the applicants.

                      This is an application seeking dispense with
                 of filing certified copy of the judgment and order
                 dated 06.09.2023 passed in I.A.No.1 of 2023 in
                 W.P.No.23080 of 2023.

                      Requirement of filing the certified copy of the
                 order, dated 06.09.2023 passed in I.A.No.1 of 2023
                 in W.P.No.23080 of 2023, is dispensed with.

                      Accordingly, this I.A. is disposed of.

                                   I.A.No.2 of 2024
                      Mr.     B.   Sashibhushan       Rao,     learned
                 Government    Pleader,   appearing     vice   learned
                 Additional Advocate General for the applicants,
                 appears for the applicants.

                      This is an application seeking condonation of
                 69 days delay in preferring the writ appeal against
                 the judgment and order dated 06.09.2023 passed
                 in I.A.No.1 of 2023 in W.P.No.23080 of 2023.



                                                                    (contd.)
                                    2
                                                                       HCJ & RRR,J
                                                                 W.A.No.67 of 2024

Sl.   DATE                         ORDER                                 OFFICE
No.                                                                       NOTE
                  Learned counsel for the respondents/non-

applicants, does not have any objection to the application being allowed and the delay being condoned.

We have gone through the application and find that sufficient cause has been shown for getting the delay condoned.

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

List on 20.02.2024, for consideration.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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