Gore Ayyavaraiah, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 1109 AP

Andhra Pradesh High Court - Amravati

Gore Ayyavaraiah, vs The State Of Andhra Pradesh, on 9 February, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

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             HIGH COURT OF ANDHRA PRADESH : AMARAVATI

      MAIN CASE No. W.A.No.55 of 2024

                             PROCEEDINGS SHEET

Sl.   DATE                              ORDER                              OFFICE
No.                                                                         NOTE

03. 09.02.2024                        I.A.No.1 of 2024
                      Mr. Naga Raju Vunnava, learned counsel for
                 the applicant, appears for the applicant.

                      This is an application seeking condonation of
                 67 days delay in preferring the writ appeal against
                 the judgment and order dated 27.04.2023 passed
                 in W.P.No.9584 of 2023.

                      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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