Citation : 2023 Latest Caselaw 267 AP
Judgement Date : 19 January, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
Main Case: Criminal Petition No.11362 of 2014
PROCEEDING SHEET
Sl. OFFICE DATE ORDER No. NOTE DUPPALA VENKATA RAMANA, J
04. 19.01.2023
None appeared on behalf of the petitioner.
At the time of hearing, learned Assistant Public Prosecutor submitted that Crime No.69 of 2014 is pending in view of the stay granted by this Court.
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 not in force. The concerned authorities are directed to proceed with the matter in accordance with law.
Post the matter after four weeks.
_______________________________ DUPPALA VENKATA RAMANA, J Dinesh
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