Shaik Sayyed Basha, vs K. Thyaga Raju,
2024 Latest Caselaw 665 AP

Andhra Pradesh High Court - Amravati

Shaik Sayyed Basha, vs K. Thyaga Raju, on 23 January, 2024

Author: R Raghunandan Rao

Bench: R Raghunandan Rao

                                                                     69

           HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

      MAIN CASE No. W.A. No.890 of 2023

                               PROCEEDING SHEET

Sl.      DATE                                                             OFFICE
                                           ORDER

No                                                                         NOTE

07.   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 26.05.2022 in W.P.No.15464 of 2022.

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.15464 of 2022 dated 26.05.2022 is dispensed with.

The Application is accordingly disposed of.

Issue notice to respondents returnable on 30.01.2024.

Personal notice to respondent Nos. 1 and

2 is permitted.

List on 30.01.2024.

DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J

AKN