Sri Krishnadevaraya University vs K Seshaiah
2024 Latest Caselaw 1112 AP

Andhra Pradesh High Court - Amravati

Sri Krishnadevaraya University vs K Seshaiah on 9 February, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                                24

             HIGH COURT OF ANDHRA PRADESH : AMARAVATI

      MAIN CASE No. W.A.No.1016 of 2023

                             PROCEEDINGS SHEET

Sl.   DATE                                  ORDER                             OFFICE
No.                                                                            NOTE

06. 09.02.2024                            I.A.No.1 of 2023
                      Mr.      M.     Karibasaiah,      learned   Standing
                 Counsel    for     the   applicants,   appears   for   the
                 applicants.

                      This is an application seeking condonation of
                 122 days delay in preferring the writ appeal
                 against the judgment and order dated 02.05.2023
                 passed in I.A.No.2 of 2023 in W.P.No.11373 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 SSN