Musaddila Jewellers Exporters ... vs The State Of A.P.
2023 Latest Caselaw 2645 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No.10318 of 2013

PROCEEDING SHEET

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

07. 28.04.2023

None appeared on behalf of the petitioner.

This Criminal Petition has been pending for the last 10 years. Today, when the matter is called, neither the learned counsel for the petitioner is present nor any accommodation has been sought on his behalf.

Learned Assistant Public Prosecutor submitted that due to the stay granted by this Court, the trial is held up.

In view of the Apex Court's Judgment, 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 expeditiously.

List the matter on 16.06.2023.

_______________________________ DUPPALA VENKATA RAMANA, J SAK