Bharat Heavy Electricals Ltd., vs The State Of Andhra Pradesh,
2024 Latest Caselaw 979 AP

Andhra Pradesh High Court - Amravati

Bharat Heavy Electricals Ltd., vs The State Of Andhra Pradesh, on 5 February, 2024

                                                                          98

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.No.97 of 2024

                               PROCEEDING SHEET

Sl.     DATE                                                              OFFICE
                                         ORDER

No.                                                                        NOTE

01. 05.02.2024                       I.A.No.1 of 2024

This is an application seeking condonation of 76 days delay in preferring the appeal against the judgment and order dated 02.01.2023.

Learned counsel for the respondents has no serious objection to the delay being condoned.

We have gone through the application as also heard learned counsel for the parties.

We find that sufficient cause has been shown for getting the delay condoned.

For the reasons mentioned above, the application is allowed and the delay is condoned.

List the appeal for consideration on 19.02.2024.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

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