Chintala Satya Raju, vs The State Of Andhra Pradesh
2024 Latest Caselaw 1110 AP

Andhra Pradesh High Court - Amravati

Chintala Satya Raju, vs The State Of Andhra Pradesh on 9 February, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                             39

             HIGH COURT OF ANDHRA PRADESH : AMARAVATI

      MAIN CASE No. W.A.No.86 of 2024

                             PROCEEDINGS SHEET

Sl.   DATE                             ORDER                               OFFICE
No.                                                                         NOTE

02. 09.02.2024                     I.A.No.1 of 2024
                      Mr. Y. Koteswara Rao, learned counsel for the
                 applicants, appears for the applicants.

                      This is an application seeking condonation of
                 53 days delay in preferring the writ appeal against
                 the judgment and order dated 12.09.2023 passed
                 in W.P.No.11371 of 2020.

                      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

SSN