Citation : 2023 Latest Caselaw 3428 AP
Judgement Date : 13 July, 2023
HIGH COURT OF ANDHRA PRADESH AT AMARAVATI
MAIN CASE No: Crl.P.No.1191 of 2014
PROCEEDING SHEET
SL. OFFICE
No. DATE ORDER NOTE
14. 13.07.2023 DUPPALA VENKATA RAMANA, J
None appeared on behalf of the
petitioner.
Learned counsel for respondent
No.2 is present.
At the time of hearing, learned Assistant Public Prosecutor submitted that due to stay granted by the Hon'ble Court, trial 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 trial Court is directed to proceed with the matter according to Law.
Post the matter on 09.08.2023.
DUPPALA VENKATA RAMANA, J vnb
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