Andhra Pradesh High Court - Amravati
The State Of Andhra Pradesh vs T Rajendra Reddy on 18 August, 2022
45 HIGH COURT OF ANDHRA PRADESH : AMARAVATI MAIN CASE: W.A.No.640 of 2022 PROCEEDINGS SHEET Sl. DATE ORDER OFFICE NOTE No.
2. 18.08.2022 (Through physical mode) Having heard the learned counsel for the parties and on due consideration, I.A.No.2 of 2022, which is an application seeking condonation of delay of 7 days in filing the writ appeal, is allowed, condoning the said delay.
Post the appeal for hearing on admission in the next week.
PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J IBL Sl. DATE ORDER OFFICE NOTE No.