Sree Mahalakshmi Cotton Traders vs The State Of Andhra Pradesh
2024 Latest Caselaw 399 AP

Andhra Pradesh High Court - Amravati

Sree Mahalakshmi Cotton Traders vs The State Of Andhra Pradesh on 9 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                             88
             HIGH COURT OF ANDHRA PRADESH : AMARAVATI

      MAIN CASE No. W.A.No.20 of 2024

                            PROCEEDINGS SHEET

Sl.   DATE                             ORDER                               OFFICE
No.                                                                         NOTE

01. 09.01.2024
                                  I.A.No.1 of 2024

                      This is an application seeking condonation of
                 42 days delay in preferring the writ appeal against
                 the judgment and order dated 15.09.2023 passed
                 in W.P.Nos.7246 of 2023 and batch.

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

                      Learned     counsel    for     respondents/non-

applicants have no 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 for consideration on 22.01.2024.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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