Battula Samba Siva Rao vs Mannava Harinadh Babu
2024 Latest Caselaw 10538 AP

Andhra Pradesh High Court - Amravati

Battula Samba Siva Rao vs Mannava Harinadh Babu on 20 November, 2024

          HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

     MAIN CASE:     C.M.A.No.614 of 2024
                            PROCEEDING SHEET
SL.                                                                        OFFICE
No. DATE                                   ORDER
                                                                           NOTE
3.    20.11.2024R RNT,J & CGR,J
                                          I.A.No.1 of 2024
                           This application is filed for condonation of
                  delay of 211 days in filing the appeal.
                           2.     Learned counsel for the respondent

submits that he has no objection for condonation of delay.

3. We have considered the submissions advanced by the learned counsel for the appellant and the cause shown in the affidavit.

4. The cause shown is sufficient for condonation of delay.

5. Delay is condoned.

6. I.A.No.1 of 2024 is allowed.

______ RNT,J

______ CGR,J

Civil Miscellaneous Appeal is allowed.

(Vide Separate Judgment)

______ RNT,J

_____ CGR,J

RPD

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