Myaka Ranjani vs The State Of A.P.,
2023 Latest Caselaw 501 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No. 8354 of 2013

PROCEEDING SHEET

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

10. 30.01.2023

None appeared on behalf of the petitioners.

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 trial Court is directed to proceed with the matter in accordance with law.

Post the matter after four weeks.

_______________________________ DUPPALA VENKATA RAMANA, J Mjl/* TPS