Nese Chowdappa A1 Anantapur Dt 8 ... vs The State Of Andhra Pradesh, Rep Pp ...
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HIGH COURT OF ANDHRA PRADESH

MAIN CASE No: CRL.RC.No.2603 OF 2016

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE

02. 29.09.2022 RC,J I.A.No.1 of 2022 This application is filed by the petitioners to extend the interim orders dated 20.10.2016 in Crl.R.C.No.2603 of 2016 against docket order in S.C.No.569 of 2015 on the file of the Additional Sessions Judge, Hindupur.

Heard both sides.

Learned counsel for the petitioners submitted that this Court though granted interim orders until further orders, by virtue of the judgment of the Hon'ble Apex Court in Asian Resurfacing of Road Agency Private Limited v. Central Bureau of Investigation, the Court below is insisting for extension of interim orders.

Considering the submissions of the learned counsel for the petitioners, this Court is inclined to extend the interim orders granted earlier for a period of eight weeks.

Accordingly, the I.A. is ordered. Post Crl.R.C. after four weeks.

____ RC,J

GBS