K Yohanu vs Konala Petheru
2024 Latest Caselaw 557 AP

Andhra Pradesh High Court - Amravati

K Yohanu vs Konala Petheru on 12 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.1 of 2024

                                      PROCEEDINGS SHEET

 Sl.       DATE                                                              OFFICE
                                            ORDER

 No                                                                           NOTE

03.    12.01.2024                      IA.No.1 of 2024

Requirement of filing the certified copy of the judgment and order, dated 13.07.2023 passed in WP.No.17113 of 2023 is dispensed with.

The application is accordingly disposed of.

IA.No.2 of 2024

This is an application seeking condonation of 137 days delay in preferring the appeal.

We have gone through the application and are satisfied with the reasons mentioned therein.

Learned Government Pleader for the Animal Husbandry Department appearing for respondent Nos.2 to 4 has no serious objection to the delay being condoned.

For the reasons above, the Application is allowed. The delay of 137 days in preferring the appeal is condoned.

Heard Mr. K.L.N. Swamy, learned counsel for (contd..)

the appellant.

(contn.) Learned Government Pleader for the Animal Husbandry Department appears for respondent Nos.2 to 5.

List on 08.03.2024 for consideration.

In the meantime, operation of the judgment and order, dated 13.07.2023, passed in WP.No.17113 of 2023, shall remain stayed.

DHIRAJ SINGH THAKUR, CJ R. RAGHUNANDAN RAO, J

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