Andhra Pradesh High Court - Amravati
Sivva Kamaraju Setty Vzm vs Terli Srihari Rao Vizinagaram on 17 December, 2024
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE NO: S.A.No.704 OF 2000
PROCEEDING SHEET
Sl. OFFICE
DATE ORDER
No. NOTE
22. 17.12.2024 TMR,J:
I.A.Nos.1, 2 and 3 of 2024
Notice that was sent to the respondent is
returned un-served with an endorsement that addressee left without instructions, hence return to sender.
I.A.No.1 of 2024 is filed seeking condonation of delay of 1537 days in filing the petition to set aside the abatement.
I.A.No.2 of 2024 is filed seeking to set-aside the abatement caused in bringing the legal representatives of the appellant No.2.
I.A.No.3 of 2024 is filed seeking permission to bring the legal representatives of the appellant No.2 on record.
On being satisfied with the reasons stated in the accompanying affidavit, and as there is no dispute regarding the status of the proposed parties as legal representatives of the appellant No.2, these interlocutory applications are allowed, condoning the delay in filing the petition to set aside the abatement, setting aside the abatement and bringing the legal representatives of the appellant No.2 on record.
Registry is directed to carry out necessary amendments.
_________ TMR,J S.A.No.704 OF 2000 List the matters after two (2) weeks.
_________ TMR,J MH