Bijjam Hazarath Reddy vs Lokireddy Sridevi
2024 Latest Caselaw 310 AP

Andhra Pradesh High Court - Amravati

Bijjam Hazarath Reddy vs Lokireddy Sridevi on 8 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                          52

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.No.1219 of 2023

                                 PROCEEDING SHEET

Sl.     DATE                                                              OFFICE
                                        ORDER

No                                                                         NOTE

03.    8.1.2024                     I.A.No.1 of 2023

Requirement of filing the certified copy of the order passed in W.P. No.21252 of 2023 dated 21.09.2023 is dispensed with.

The application is, accordingly, disposed of.

I.A.No.2 of 2023

This is an application seeking leave to file an appeal against the order passed in W.P. No.21252 of 2023 dated 21.09.2023.

It is stated that the petitioners in the aforementioned writ petition have not incorporated the applicants herein as party respondents even though the impugned order was issued for the benefit of the applicants.

We have gone through the relevant records. Sufficient cause has been shown to allow the application.

For the reasons mentioned above, the application is allowed. Leave to file appeal against the judgment and order passed in W.P. No.21252 of 2023 dated 21.09.2023 is granted.

In the present application, the applicants seek condonation of 38 days delay in preferring the appeal.

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

We find that sufficient cause has been shown for condonation of delay.

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

List the appeal for consideration on 23.01.2024.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

AMD