Proceeding Sheet vs Learned Counsel For
2023 Latest Caselaw 3896 AP

 HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

             MAIN CASE: Crl.P.No.11840 of 2014

                             PROCEEDING SHEET
SL.                                                             OFFICE
No.   DATE                          ORDER                       NOTE


15.   14.08.2023   DUPPALA VENKATA RAMANA, J

                            None appeared on behalf of the
                   petitioner.
                            Learned counsel for respondent

No.2 is present.

At the time of hearing learned Assistant Public Prosecutor submitted that due to stay granted by this Court, trial could not be completed.

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 automatically vacated after six months and the same is not in force. The trial Court is directed to proceed with the trial expeditiously.

Post the matter on 13.09.2023.

DUPPALA VENKATA RAMANA, J Vnb Dinesh