Citation : 2023 Latest Caselaw 3900 AP
Judgement Date : 14 August, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE: Crl.P.No.11781 of 2014
PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE
03. 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 case status is not available in e- Courts website and further submitted that due to stay granted by this Court, trial court 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 12.09.2023.
DUPPALA VENKATA RAMANA, J Vnb Dinesh
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