Andhra Pradesh High Court - Amravati
Hbl Power Systems Ltd vs The State Of Ap on 2 January, 2024
Author: R Raghunandan Rao
Bench: R Raghunandan Rao
190
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No. W.A. No.1239 of 2023
PROCEEDING SHEET
Sl. DATE OFFICE
ORDER
No NOTE 05. 02.01.2024 IA.No.1 of 2023
Requirement of filing the certified copy of the order dated 27.09.2023 passed in W.P. No.14869 of 2023 is dispensed with.
The application is, accordingly, disposed of.
I.A.No.2 of 2023 In the present application, the applicant seeks condonation of 27 days delay in preferring the appeal.
We have gone through the application as also heard the learned counsel for the parties on the issue of condonation of delay.
There is no strong objection from the other side.
For the reasons mentioned in the accompanying affidavit filed in support of the petition and those as were urged at the time of hearing, the application is allowed and the delay is condoned.
2 W.A. No.1239 of 2023Service of notice waived by the learned Government Pleader for Energy for respondent No.1.
Service of notice waived by Sri Metta Chandrasekhara Rao, learned Standing Counsel for respondent No.2.
List on 06.02.2024 along with W.P. No.29987 of 2023 and batch.
In the meantime, the order passed in connected matters i.e., W.P. No.29987 of 2023 and batch on 21.11.2023 shall apply in similar terms in the present case also.
DHIRAJ SINGH THAKUR, CJ R.RAGHUNANDAN RAO, J AMD 3