Citation : 2023 Latest Caselaw 2061 AP
Judgement Date : 18 April, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No.: Criminal Petition No.5693 of 2015
PROCEEDING SHEET
SL. OFFICE DATE ORDER No. NOTE
HCJ
14. & 18.04.2023 RSR, J DUPPALA VENKATA RAMANA, J
None appeared on behalf of the petitioners.
At the time of hearing, learned Assistant Public Prosecutor stated that due to the stay granted by this Court earlier, the trial is held up.
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 concerned Magistrate is directed to proceed with the trial in accordance with law.
Post the matter on 03.05.2023.
_________________________________ DUPPALA VENKATA RAMANA, J PSA SL. OFFICE DATE ORDER No. NOTE
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