Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh vs Chinnam Naidu Kollana, on 2 August, 2022
Author: C.Praveen Kumar
Bench: C.Praveen Kumar
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: W.A.No.624 of 2022
PROCEEDING SHEET
Sl.
ORDER
No DATE
1. 02.8.2022 CPK, J & TRR, J I.A.No.1 of 2022 Heard Sri K.Bheema Rao, learned Government Pleader for Services-III appearing for the petitioners.
Sri Thandava Yogesh, learned counsel appearing for respondent Nos.1 and 2, and Sri K.Jyothi Prasad, learned counsel appearing for respondent Nos.3 and 4, submit that they have no objection for condoning the delay of 13 days in filing the writ appeal.
Hence, being satisfied with the reasons stated in the accompanying affidavit filed in support of the petition and as no counter is filed opposing this petition, the delay of 13 days in filing the writ appeal is condoned.
W.A.No.624 of 2022Notice before admission. List this matter along with W.A.No.83 of 2022.
___________ CPK, J ___________ TRR, J AMD