V.Murali Mohana Rao, vs State Of A.P., Rep By Spl.Pp.,
2022 Latest Caselaw 937 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE: Crl.R.C.No. 1868 of 2009

PROCEEDING SHEET

SL. OFFICE No. DATE ORDER NOTE

19. 21.02.2022 KSR,J

This Court by order, dated 8.10.2018, extended the interim stay granted on 09.11.2009, until further orders.

It is represented by the learned counsel for the petitioner that in view of the recent judgment of the Hon'ble Apex Court in Asian Resurfacing of Road Agency Pvt., Ltd., Vs CBI, the learned trial Judge is insisting to proceed with the trial.

In view of the same, learned counsel for the petitioner seeks this Court to extend the interim stay granted earlier.

In view of the above reasons, interim stay granted by this Court on 09.11.2009, which was extended on 08.10.2018, is extended, until further orders.

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                                                               KSR,J
                                                                RPD




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