Shaik Sayyed Basha, vs Y. Baghya Lakshmi,
2024 Latest Caselaw 644 AP

Andhra Pradesh High Court - Amravati

Shaik Sayyed Basha, vs Y. Baghya Lakshmi, on 23 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                          70

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A. No.891 of 2023

                                PROCEEDING SHEET

Sl.      DATE                                                                  OFFICE
                                            ORDER

No                                                                              NOTE

      23.01.2024                         I.A. No.2 of 2023

This is an application seeking leave to file an appeal against the judgment and order dated 27.06.2023 in W.P.No.15036 of 2023.

We have heard learned counsel for the applicants.

For the reasons mentioned in the Application and those as were urged at the time of hearing, the Application is allowed. Leave as prayed for is granted.

Requirement of filing the certified copy of the order passed in W.P.No.15036 of 2023 dated 27.06.2023 is dispensed with.

The Application is accordingly disposed of.

This is an application filed seeking condonation of 27 days delay in preferring the present Appeal.

We have heard learned counsel for the parties on the issue of condonation of delay.

Learned counsel for the respondents - non-applicants has no serious objection if the delay is condoned.

For the reasons mentioned in the application, the same is allowed and the delay is condoned.

List on 30.01.2024 for consideration.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

AKN