Proceeding Sheet vs Unknown
2023 Latest Caselaw 3898 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P.No.13100 of 2014

PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE

07. 14.08.2023 DUPPALA VENKATA RAMANA, J

None appeared on behalf of the petitioner.

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 20.09.2023.

DUPPALA VENKATA RAMANA, J Vnb Dinesh