Vijaya And Company Contractors vs V.S. Engineering Private Limited
2024 Latest Caselaw 8149 AP

Andhra Pradesh High Court - Amravati

Vijaya And Company Contractors vs V.S. Engineering Private Limited on 9 September, 2024

                             IN THE HIGH COURT OF ANDHRA                Bench
      APHC010462842022                                                 Sr.No:-61
                                       PRADESH                          [3483]
                                     AT AMARAVATI

                            WRIT APPEAL NO: 747 of 2022 along
                                 with W.A. No.876 of 2022

Vijaya And Company                                      ...Appellant
Contractors

      Vs.

V S Engineering Private Limited and Others                   ...Respondent(s)


                                    **********

P VENKAIAH NAIDU, Advocate(s) for Petitioner(s)

C V R RUDRA PRASAD (CENTRAL GOVT COUNSEL), SRI P VIVEK, Advocate(s) for Respondent(s)

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

DATE : 9th September 2024

PC:

I.A.No.1 of 2022

Requirement of filing the certified copy of the order, dated 04.07.2022, passed in W.P. No.17014 of 2022, is dispensed with.

Accordingly, this I.A. is disposed of.

This is an application seeking leave to prefer an appeal against the judgment and order, dated 04.07.2022, passed in W.P. No.17014 of 2022.

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

For the reasons stated in the application and those as were urged at the time of hearing, the application is allowed and leave, as prayed for, is granted.

I.A. No.3 of 2022 of W.A. No.747 of 2022

In the present application, the applicant seeks condonation of 29 days delay in preferring the appeal.

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

For the reasons mentioned in the application and those as were urged at the time of hearing, we allow the Application and condone the delay of 29 days in filing the present appeal.

Accordingly, the application is allowed and the delay is condoned.

W.A. Nos.747 & 876 of 2022

List on 10.09.2024 for consideration.

DHIRAJ SINGH THAKUR, CJ

RAVI CHEEMALAPATI, J

akn