G Masthanappa vs The State Of Andhra Pradesh
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Andhra Pradesh High Court - Amravati

G Masthanappa vs The State Of Andhra Pradesh on 8 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                        46

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A.No.1067 of 2023

                               PROCEEDING SHEET

Sl.      DATE                                                           OFFICE
                                         ORDER

No                                                                       NOTE

06.    08.01.2024                    I.A.No.1 of 2023

This is an application seeking condonation of 271 days delay in preferring the writ appeal against the judgment and order dated 06.01.2023 passed in W.P.No.2438 of 2014.

The only ground taken in the application is that the counsel engaged by the applicants had not informed the applicants about the final disposal of the writ petition on 06.01.2023 and that the applicants were very much interested in preferring the appeal had they been informed on time.

It is stated that the applicants would not get any benefit by filing the appeal late especially when the judgment impugned had been passed contrary to their interests.

Learned counsel for the non-applicants have no objection to the delay being condoned.

Be that as it may, 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