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Mallela Rajasekhar, Kurnool Dt 13 ... vs State Of Ap. Thrps Orvakal, Rep Pp 2 ...
2023 Latest Caselaw 496 AP

Citation : 2023 Latest Caselaw 496 AP
Judgement Date : 30 January, 2023

Andhra Pradesh High Court - Amravati
Mallela Rajasekhar, Kurnool Dt 13 ... vs State Of Ap. Thrps Orvakal, Rep Pp 2 ... on 30 January, 2023

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No.15172 of 2013

PROCEEDING SHEET

Sl. OFFICE DATE ORDER No. NOTE DUPPALA VENKATA RAMANA, J

06. 30.01.2023

None appeared for the petitioners. At the time of hearing, learned Assistant Public Prosecutor submitted that due to the stay granted by this Court, investigation is pending.

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 TPS

 
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