Citation : 2023 Latest Caselaw 2494 AP
Judgement Date : 26 April, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
Main Case: Criminal Petition No. 15603 of 2016
PROCEEDING SHEET
Sl. OFFICE DATE ORDER No. NOTE DUPPALA VENKATA RAMANA, J
0. 26.04.2023
None appeared on behalf of the petitioner.
At the time of hearing, learned Assistant Public Prosecutor sought time to get instructions.
The C.C pertains to the year 2015. 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 is directed to dispose of the matter as expeditiously as possible.
Post the matter on 14.06.2023.
_______________________________ DUPPALA VENKATA RAMANA, J PKR
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