Kandra Venkata Narayana vs The State Of A.P.,Rep.,Pp And ...
2023 Latest Caselaw 2873 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: CRIMINAL PETITION No.11570 of 2016

PROCEEDING SHEET

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

14. 04.05.2023

Learned counsel for the petitioner is present and sought time insisting for extension of stay.

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.

Post the matter on 14.06.2023.

_______________________________ DUPPALA VENKATA RAMANA, J DNS