Mudidana Lingannadied vs Aripalli Appa Raodied
2024 Latest Caselaw 620 AP

Andhra Pradesh High Court - Amravati

Mudidana Lingannadied vs Aripalli Appa Raodied on 22 January, 2024

         HIGH COURT OF ANDHRA PRADESH AT AMARAVATHI

                     MAIN CASE No.S.A.No.16 of 2024

                             PROCEEDING SHEET
Sl.     DATE                                                              Office
                                       ORDER

No Note

01. 22.01.2024 GRKP, J I.A.No.1 of 2024 in S.A.No.16 of 2024

Heard Sri Manikanta, Learned Counsel appearing on behalf of Sri Narasimha Rao Gudiseva, Learned Counsel for the Appellants.

2. For the reasons stated in the Affidavit filed in support of this Application, this Court deems it appropriate to condone the delay of 3 days.

3. Accordingly, I.A.No.1 of 2024 is allowed. Delay of 3 days in filing the present Second Appeal against the Final Order passed in A.S.No.52/2019 dated 04.08.2023 is condoned.

________________ GRKP, J

I.A.No.2 of 2024 in S.A.No.16 of 2024

5. This Application is filed for dispensing with the certified copy of the Final Decree and Judgment in O.S.No.346/2009 dated 07.09.2018.

6. Learned Counsel for the Appellants would submit that the original copy has already (Contd..)

22-01-2024 (Contd...)

been placed on the file of the Principal District Judge, Srikakulam in A.S.No.52/2019 and the present Judgment is a photocopy of the said Decree and Judgment.

7. Hence, I.A.No.2 of 2024 is allowed.

________________ GRKP, J

8. Notice before admission.

9. Learned Counsel for the Appellants is directed to take out Personal Notice in respect of Respondent Nos.1 to 3 within one week from today and file proof of receipt of Notice within a week thereafter.

10. List the matter on 19.02.2024.

________________ GRKP, J

Vns

22-01-2024 (Contd...)