Citation : 2023 Latest Caselaw 3301 AP
Judgement Date : 4 July, 2023
HIGH COURT OF ANDHRA PRADESH
MAIN CASE NO.: Crl.P.No.14145 of 2013 PROCEEDING SHEET
Sl. Date ORDER OFFICE No. NOTE
09. 04.07.2023 DUPPALA VENKATA RAMANA, J
None appeared on behalf of the petitioner/accused.
At the time of hearing, learned Assistant Public Prosecutor submitted that due to stay granted by this Court at the inception trial is stalled.
In view of the judgment of the Hon'ble Apex Court in Asian Resurfacing of Road Agency Private Limited and Another v. Central Bureau of Investigation (2018) 16 SCC 299, stay is not in force. Hence, the trial Court is directed to proceed with matter expeditiously.
Post the matter on 02.08.2023.
________________________ DUPPALA VENKATA RAMANA, J Mjl/* SPP
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