Andhra Pradesh State Road ... vs P.L.Rao
2021 Latest Caselaw 4410 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                     AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI

          I.A.No.1 of 2019 In/And W.A.No.217 of 2019


COMMON JUDGMENT:         (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      The delay in representing the appeal is condoned, but the

fact remains that there is a delay of 349 days in filing the appeal.

      As usual, the statement made in the application for

condonation of delay i.e., I.A.No.1 of 2019 is that because the file

was misplaced, the appeal was not filed in time.

      This court has yet to see an appeal filed by the Telangana

State Road Transport Corporation in time. In each and every case,

appeals are being filed with delay and the day-to-day delay is not

explained by the Corporation.

      This court does not find any reason to condone the delay and

I.A.No.1 of 2019 is accordingly dismissed. As a consequence, the

appeal fails and the same is rejected.

      Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                           ___________________________
                                              SATISH CHANDRA SHARMA, CJ




                                                   _______________________
                                                             N. TUKARAMJI, J
16.12.2021

JSU