Saiglobal Yarntex India Pvt Ltd vs The State Of Ap
2024 Latest Caselaw 400 AP

Andhra Pradesh High Court - Amravati

Saiglobal Yarntex India Pvt Ltd vs The State Of Ap on 9 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                             89
             HIGH COURT OF ANDHRA PRADESH : AMARAVATI

      MAIN CASE No. W.A.No.23 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
                 31 days delay in preferring the writ appeal against
                 the judgment and order dated 15.09.2023 passed
                 in W.P.Nos.16619 of 2022 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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