B JAGADESWAR Vs. GOVERNMENT OF A P

JUDGEMENT

(1.) THIS case has come up before us for consideration of an important question concerning the Subordinate Courts and in regard to the procedure to be adopted in a given situation, especially, as to whether the presiding Officers of the Courts below should file an affidavit duly sworn to by them in support of the applications seeking extension of the period, which has been prescribed for or ordered by this Court, while disposing of the main cases, for disposal.

(2.) HEARD Sri M. V. Durga Prasad, learned counsel, Sri M. R. K. Chowdary, learned Senior counsel, Sri D. V. Sitharammurthy, learned counsel, the President of the A. P. High Court advocates' Association and the learned advocate General.

(3.) SHORN of the details, which are not necessary for the present purpose, the sequel of events giving rise to the situations commence with the 'for being' note put up by the Registry.