Reliance General Insurance Limited vs Ponga Geetha
2024 Latest Caselaw 4920 AP

Andhra Pradesh High Court - Amravati

Reliance General Insurance Limited vs Ponga Geetha on 28 June, 2024

                                                                         I




             HIGH COURT OF ANDHRA PRADESH

         MAIN CASE No: M.A.C.M.A.No.948 OF 2019

                        PROCEEDING SHEET

SL.     DATE                              ORDER                               OFFICE
NO.                                                                            NOTE
                   RNT,J & VN,J
9.    28.06.2024
                                    I.A.No.1 of 2019
                          This is an application for condonation of
                   delay of 181 days in filing the appeal. Though
                   wrongly mentioned in the prayer to condone the
                   delay in filing the M.V.O.P, learned counsel for
                   the appellant submits that the same may be
                   considered as condonation of delay in filing the
                   appeal.
                   2.     The     application     is     considered     for
                   condonation of delay in filing the appeal.
                   3.     Any objection has not been filed by the
                   respondents.

4. Having gone through the contents of the affidavit as also the submissions advanced, the cause shown is sufficient.

5. The delay in filing the appeal is condoned. I.A.No.1 of 2019 is allowed.

6. Heard Sri Gudi Srinivasu, learned counsel for the appellant and Sri P. Rama Sharana Sharma, learned counsel for the respondents appearing through virtual mode.

SL.   DATE                      ORDER                       OFFICE
NO.                                                          NOTE

7. Order/judgment reserved in appeal.

________ RNT,J

________ VN,J

Scs