Citation : 2023 Latest Caselaw 3954 AP
Judgement Date : 31 August, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE: Crl.P.No.548 of 2015
PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE
10. 31.08.2023 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, investigation could not be completed. Even if stay was granted, 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 (2018) 16 SCC 299, stay is automatically vacated after six months and the same is not in force. The trial Court is directed to go ahead with the trial.
Post the matter on 26.09.2023.
DUPPALA VENKATA RAMANA, J Vnb Mjl/*
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!