Gurrala Parvathamma Alias ... vs Gurrala Chinna Reddamma
2022 Latest Caselaw 4621 AP

HIGH COURT OF ANDHRA PRADESH :: AMARAVATI

MAIN CASE No: Crl.P.No.1577 of 2020

PROCEEDING SHEET

SL. DATE ORDER OFFICE NO. NOTE

3. 25.07.2022 NJS, J

I.A.No.1 of 2022

As seen from the Order dated 07.10.2020, interim stay of all further Proceedings in C.C.No.1396 of 2019 on the file of the Special Judicial Magistrate of First Class for Prohibition & Excise Offences, Kadapa0, is extended until further orders.

However, the present application is filed on the premise that the learned Trial Court is insisting that further orders are to be obtained in view of the Judgment of the Hon'ble Supreme Court in Asian Resurfacing Road Agency Ltd., vs. Central Bureau of Investigation, (2018) 16 SCC 299.

Keeping in view the submission made by the learned counsel for the petitioner, the interim orders granted on the earlier occasion, are extended for further period of six (6) months.

_____ NJS, J Crl.P.No.1577 of 2020

List this case after eight (8) weeks.

_____ NJS, J Note: Issue CC today (B/o) IS