M/S Pereira English Noble School vs The Regional Provident Fund ...
2024 Latest Caselaw 348 AP

Andhra Pradesh High Court - Amravati

M/S Pereira English Noble School vs The Regional Provident Fund ... on 8 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                              50

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.No.1159 of 2023

                                PROCEEDING SHEET

Sl.      DATE                                                                 OFFICE
                                          ORDER

No                                                                             NOTE

03.    08.01.2024                     I.A.No.1 of 2023

This is an application seeking condonation of 78 days delay in preferring the writ appeal against the judgment and order dated 04.08.2023 passed in W.P.No.19651 of 2023.

We have gone through the application and are satisfied with the reasoning given therein.

Learned counsel for the respondents /non-applicants has no objection to the application being allowed and the delay being condoned.

The application is allowed and the delay is condoned.

List on 23.01.2024 for consideration.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

AMD