The State Of Andhra Pradesh vs M/S. Manda Venkata Ratnam And Co.,
2024 Latest Caselaw 347 AP

Andhra Pradesh High Court - Amravati

The State Of Andhra Pradesh vs M/S. Manda Venkata Ratnam And Co., on 8 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

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           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.No.959 of 2023

                                PROCEEDING SHEET

Sl.      DATE                                                              OFFICE
                                           ORDER

No                                                                          NOTE

09.    08.01.2024                      I.A.No.2 of 2023

This is an application seeking condonation of 105 days delay in preferring the writ appeal against the judgment and order dated 08.11.2022 passed in W.P.No.4927 of 2021.

Learned counsel for the respondents /non-applicants do 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.

List on 22.01.2024 for consideration.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

AMD