The Inspector Of Police vs Canara Bank
2024 Latest Caselaw 9325 AP

Andhra Pradesh High Court - Amravati

The Inspector Of Police vs Canara Bank on 15 October, 2024

                            IN THE HIGH COURT OF ANDHRA                 Bench Sr.Nos:-
   APHC010382852024                                                      30 to 32 & 69
                                      PRADESH                                [3483]
                                    AT AMARAVATI

                          WRIT APPEAL NO: 762 of 2024 along
                          with W.A.Nos.624, 822 & 848 of 2024

Yarragolla
Ramanjaneyulu
                                                         ...Appellant

      Vs.

Canara Bank and others                                      ...Respondents

                                     **********

Advocate for appellants Sri P. Sri Raghu Ram for Ms.Y. Bhanusri Akhila, Sri D. Prakash Reddy for Sri B. Sarvotham Reddy.

Advocates for respondents Sri K. Harinarayana and the learned Advocate General.

CORAM : THE CHIEF JUSTICE DHIRAJ SINGH THAKUR SRI JUSTICE RAVI CHEEMALAPATI

DATE : 15th October 2024

PC:

I.A.No.1 of 2024 in W.A.No.848 of 2024

Requirement of filing the certified copy of the order passed in W.P. No.21029 of 2017 dated 18.06.2024 is dispensed with.

The application is, accordingly, disposed of.

I.A.No.2 of 2024 in W.A.No.848 of 2024

This is an application seeking leave to file an appeal against the judgment and order dated 18.06.2024 in W.P. No.21029 of 2017.

We have heard learned counsel for the applicant. Sufficient cause has been shown to allow the application.

For the reasons mentioned above, the application is allowed. Leave to file appeal against the judgment and order dated 18.06.2024 in W.P. No.21029 of 2017 is granted.

I.A.No.3 of 2024 in W.A.No.848 of 2024

In the present application, the applicant seeks condonation of 88 days delay in preferring the appeal.

We have gone through the application as also heard the learned counsel for the parties.

We find that sufficient cause has been shown for condonation of delay.

For the reasons stated in the accompanying affidavit filed in support of the petition, the application is allowed and the delay is condoned.

W.A.Nos.762, 624, 822 & 848 of 2024

List for continuation on 12.11.2024.

DHIRAJ SINGH THAKUR, CJ

RAVI CHEEMALAPATI, J

AMD