Mallu Jayaramireddy vs The State Of Andhra Pradesh
2024 Latest Caselaw 52 AP

Andhra Pradesh High Court - Amravati

Mallu Jayaramireddy vs The State Of Andhra Pradesh on 2 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

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                    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

           MAIN CASE No. W.A.No.1144 of 2023

                                       PROCEEDINGS SHEET

 Sl.       DATE                                                                  OFFICE
                                                ORDER

 No                                                                               NOTE

03.    02.01.2024                       IA.No.2 of 2023

Learned counsel for the applicants has placed on record a better affidavit explaining the circumstances in which the delay was occasioned in filing the present writ appeal. He, however, wishes to place on record certain judgments to buttress the proposition that the time during which the review petition kept pending has also to be excluded for purposes of calculation of the period of limitation.

Adjourned.

List on 08.01.2024.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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