Raya Joseph Rajini vs Thumma Prathap Redduy
2022 Latest Caselaw 7042 Tel

        THE HON'BLE Dr. JUSTICE SHAMEEM AKTHER

AND THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

I.A.No.1 of 2019 in/and CIVIL MISCELLANEOUS APPEAL No.961 OF 2019

COMMON JUDGMENT: (Per Hon'ble Dr.SA,J)

Heard both sides. Perused the record.

2. I.A.No.1 of 2019 is filed to condone the delay of 431

days in representing the SR No.46459 of 2019.

3. On 21.10.2019, this Court was pleased to pass the

following order in I.A.No.1 of 2019:

"The delay of 431 days in representing the SR No.46459 of 2019 is condoned on payment of costs of Rs.200/- to the High Court Legal Services Committee within two (02) weeks."

4. The office endorsement dated 05.11.2019 reveals that

conditional order dated 21.10.2019 has not been complied

with.

5. Under these circumstances, I.A.No.1 of 2019 is

dismissed. Consequently, the appeal stands rejected.

Miscellaneous Petitions, if any, pending in this appeal

shall stand closed. There shall be no order as to costs.

______________________ Dr. SHAMEEM AKTHER, J

_______________________ NAGESH BHEEMAPAKA, J Date: 27.12.2022 ssp