The State Of Ap vs Myla Srinivasa Rao
2024 Latest Caselaw 359 AP

Andhra Pradesh High Court - Amravati

The State Of Ap vs Myla Srinivasa Rao on 8 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                          36 & 37

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.Nos.872 & 878 of 2023

                               PROCEEDING SHEET

Sl.      DATE                                                              OFFICE
                                          ORDER

No                                                                          NOTE

05.    08.01.2024       I.A.No.1 of 2023 in W.A.No.872 of 2023

This is an application seeking condonation of 192 days delay in preferring the writ appeal against the judgment and order dated 20.01.2023 passed in W.P.No.157 of 2023.

Learned counsel for respondent No.1 /non-applicant 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.1 of 2023 in W.A.No.878 of 2023

This is an application seeking condonation of 194 days delay in preferring the writ appeal against the judgment and order dated 20.01.2023 passed in W.P.No.154 of 2023.

Learned counsel for respondent No.1 /non-applicant 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.

W.A.Nos.872 & 878 of 2023

List on 05.02.2024 for consideration.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

AMD