Bezawada Yogananda, vs State Of Andhra Pradesh,
2022 Latest Caselaw 9203 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition Nos. 2313 of 2020 and 10011 of 2017

PROCEEDING SHEET

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

16. 30.11.2022

Sri Kishore Kumar, learned counsel representing Sri Ugranarasimha, learned counsel for the petitioner submitted that stay was extended until further orders and insisted to further extend the interim orders.

However, in view of the judgment of the Hon'ble Supreme in Asian Resurfacing of Road Agency Private Limited and Another v. Central Bureau of Investigation reported in (2018) 16 SCC 299, stay is not in force.

Post the matter on 09.12.2022 for hearing finally.

_______________________________ DUPPALA VENKATA RAMANA, J Dinesh