Sudarsanam Tulasi Mata vs The State Of Ap
2024 Latest Caselaw 991 AP

Andhra Pradesh High Court - Amravati

Sudarsanam Tulasi Mata vs The State Of Ap on 6 February, 2024

                                                                            373, 374 &
                                                                               375

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.No.340 OF 2023

                               PROCEEDING SHEET

Sl.      DATE                                                                 OFFICE
                                          ORDER

No.                                                                            NOTE

07.    06.02.2024        I.A.No.4 of 2023 in W.A.No.340 OF 2023

This is an application seeking condonation of 99 days delay in preferring the writ appeal against the judgment and order dated 20.04.2022 passed in W.P.No.3582 of 2022.

Learned counsel for respondents does not have any objection to the application being allowed and the delay being condoned.

For the reasons stated in the accompanying affidavit filed in support of the petition, the application is allowed and the delay is condoned.

I.A.No.5 of 2023 in W.A.No.340 OF 2023

Requirement of filing the certified copy of the order, dated 20.04.2022, passed in W.P.No.3582 of 2022, is dispensed with.

Accordingly, this I.A. is disposed of.

Cont....

I.A.No.6 OF 2023 in W.A.No.340 OF 2023

We have gone through the application seeking restoration of Writ Appeal No.340 OF 2023, which is dismissed for failure to file the certified copy of the judgment and order within the prescribed time.

We are satisfied with the reasons reflected in this application.

For the reasons stated in the accompanying affidavit filed in support of the petition, the application is allowed and the appeal is restored to its original number.

W.A.No.340 OF 2023

List on 27.02.2024.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

DNV