Chalasani Lakshmi vs The State Of Andhra Pradesh
2024 Latest Caselaw 980 AP

Andhra Pradesh High Court - Amravati

Chalasani Lakshmi vs The State Of Andhra Pradesh on 5 February, 2024

                                                                        93

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.No.943 of 2023

                             PROCEEDING SHEET

Sl.     DATE                                                            OFFICE
                                       ORDER

No.                                                                      NOTE

07. 05.02.2024                     I.A.No.2 of 2023

This application is filed for leave to prefer an appeal against the judgment and order dated 05.03.2021 in W.P.No.36828 of 2018.

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

For the reasons mentioned in the application, the application is allowed and leave is granted.

W.A.No.943 of 2023

Post the condonation of delay application for consideration as has been requested by learned counsel for the appellant on 19.02.2024.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

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