K Prabhar Reddy vs State Of Andhra Pradesh,
2024 Latest Caselaw 982 AP

Andhra Pradesh High Court - Amravati

K Prabhar Reddy vs State Of Andhra Pradesh, on 5 February, 2024

                                                                           92

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.No.1256 of 2023

                              PROCEEDING SHEET

Sl.     DATE                                                               OFFICE
                                       ORDER

No.                                                                         NOTE

04. 05.02.2024                     I.A.No.2 of 2023

No appearance for the appellant.

This application is filed for leave to prefer an appeal against the judgment and order dated 01.09.2023 in W.P.No.22777 of 2023.

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

I.A.No.3 of 2023

We have gone through the application seeking condonation of 65 days delay in preferring the appeal.

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

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

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

Requirement of filing the certified copy of the order, dated 01.09.2023, passed in W.P.No.22777 of 2023, is dispensed with.

Accordingly, this I.A. is disposed of.

Post the matter for consideration on 19.02.2024.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

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