Citation : 2023 Latest Caselaw 3420 AP
Judgement Date : 13 July, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No: Crl.P.No.3396 of 2014
PROCEEDING SHEET SL. OFFICE No. DATE ORDER NOTE
10. 13.07.2023 DUPPALA VENKATA RAMANA, J
Learned counsel for the petitioners is present.
At the time of hearing, learned Assistant Public Prosecutor submitted that due to stay granted by the Hon'ble Court, investigation could not be completed.
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 investigation in accordance with law.
Post the matter on 14.08.2023.
________________________ DUPPALA VENKATA RAMANA, J vnb
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