Bandaru Nagaraju, vs M/S. R.J.C.Agros Limited,
2024 Latest Caselaw 8245 AP

Andhra Pradesh High Court - Amravati

Bandaru Nagaraju, vs M/S. R.J.C.Agros Limited, on 10 September, 2024

APHC010381002024                                                         Bench
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                                                        Sr.No:-91
                                AT AMARAVATI                             [3483]

                           WRIT APPEAL NO: 752 of 2024

Bandaru Nagaraju, and Others                                     ...Appellant(s)

      Vs.

M/s R J C Agros Limited and Others                             ...Respondent(s)


                                     **********

Ms. Y. Mahalaxmi appearing vice K Raghu Veer, Advocate(s) for Petitioner(s)

GP FOR HOME, P SRAVAN KUMAR REDDY, Advocate(s) for Respondent(s)

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

         DATE      : 10th September, 2024.

PC:
                                 I.A.No.1 of 2024
       Requirement of filing the certified copy of the order, dated 16.04.2024,
passed in W.P. No.8431 of 2024, is dispensed with.

       Accordingly, this I.A. is disposed of.

                                 I.A.No.2 of 2024

       This application is filed seeking leave to prefer the writ Appeal against
the judgment and order dated 16.04.2024, passed in W.P.No.8431 of 2024.

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

       For the reasons mentioned in the application, the same is allowed.
Leave to prefer the writ Appeal against the judgment and order dated
16.04.2024, passed in W.P.No.8431 of 2024 is granted.
                                        2
                                                                        HCJ & RCJ
                                                                      WA_752_2024

                               I.A.No.3 of 2024

      This is an application seeking condonation of 92 days delay in
preferring the writ appeal against the judgment and order dated 16.04.2024,
passed in W.P.No.8431 of 2024.

      Learned counsel for respondents/non-applicants does not have any
objection to the application being allowed and the delay being condoned.

      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.No.752 of 2024

      List for consideration on 17.09.2024.



                                                DHIRAJ SINGH THAKUR, CJ.



                                                    RAVI CHEEMALAPATI, J.

SSN