Thammisetti Lakshmi Narasamma, vs The State Of Andhra Pradesh,
2022 Latest Caselaw 4703 AP

HIGH COURT OF ANDHRA PRADESH :: ANDHRA PRADESH

MAIN CASE : CRIMINAL PETITION No.4447 of 2021

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE.

2. 27.7.2022 NJS,J I.A. No.1 of 2022 As seen from the Order dated 06.8.2021, interim stay of all further Proceedings in C.C.No.5035 of 2019 on the file of the I Additional Chief Metropolitan Magistrate, Vijayawada, was granted 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.

List the matter after eight weeks.

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