M.Ejazuddin Another vs State Of A.P., Rep By P.P Another
2022 Latest Caselaw 9281 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No. 7205 of 2017

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE DUPPALA VENKATA RAMANA, J

16. 02.12.2022

Learned counsel for the petitioners is

present and sought time.

In view of the judgment of the Hon'ble

Supreme Court of India in Asian Resurfacing

of Road Agency Private Limited and Another

v. Central Bureau of Investigation, (2018) 16

SCC 299, stay is not in force and the concerned

Police are directed to proceed with the matter in

accordance with law.

Post the matter after four weeks.

_______________________________ DUPPALA VENKATA RAMANA, J Dinesh