Andhra Pradesh High Court - Amravati
B.Ramaiah, Guntur Dist vs Y.Kotaiah, Guntur Dist Anr on 31 October, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.C.R.P.No.5340 of 2016
PROCEEDING SHEET
Sl. DATE ORDER OFFICE
No. NOTE
12. 31.10.2023
VN, J
I.A.Nos.1, 2 & 3 of 2023
It is represented by the learned counsel
for the revision petitioner that the sole revision
petitioner had expired on 22.12.2018 and the
present applications were filed i.e., to condone
the delay of 1541 days in filing the set aside
abatement application, to set aside the
abatement caused due to the death of the
revision petitioner and to bring the legal
representatives of the deceased revision
petitioner on record.
Though these applications were strongly
opposed by the learned counsel for the
respondents by filing counter-affidavit, this
Court is of the opinion that these applications should be allowed as substantive rights of the parties are involved, coupled with the fact that the case was not listed for hearing till the year 2023.
In view of the same, these applications are allowed.
______ VN,J 2 C.R.P.No.5340 of 2016 For hearing, post on 02.11.2023.
______ VN,J KPV