Ravulla Srinivasa Rao And 4 Others vs The State Of A.P.,Rep.,Pp And ...
2023 Latest Caselaw 538 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No.5764 of 2017

PROCEEDING SHEET

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

03. 31.01.2023

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 held up.

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 TPS