N.Shanmugam, Anantapuram., vs The State Of Ap., Rep Pp And Anr.,
2022 Latest Caselaw 7097 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case : CRIMINAL PETITION No.1223 of 2016

PROCEEDING SHEET

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

07. 15.09.2022

None appeared on behalf of the petitioner, inspite of posting the matter under the caption "For Dismissal".

Stay is not in force.

In view of the Judgment of the Hon'ble Supreme Court of India in the case of Asian Resurfacing Of Road Agency Vs. Central Bureau of Investigation, the concerned S.H.O is directed to proceed with the matter.

Post the matter after four weeks.

_______________________________ DUPPALA VENKATA RAMANA, J Dinesh