Citation : 2022 Latest Caselaw 8644 AP
Judgement Date : 10 November, 2022
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
Main Case : Criminal Petition No.8275 of 2014
PROCEEDING SHEET
Sl. OFFICE DATE ORDER No. NOTE DUPPALA VENKATA RAMANA, J
08. 10.11.2022
None appeared on behalf of the petitioners.
At the time of hearing, learned Assistant Public Prosecutor submitted that stay was granted by this Court long back due to which trial is held up.
However, 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. The trial Court may proceed with the matter.
Post the matter after three weeks.
_______________________________ DUPPALA VENKATA RAMANA, J Dinesh
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