D.Raghurajan Raghunatha Reddy ... vs The State Of A.P.,
2023 Latest Caselaw 2993 AP

        HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

           Main Case: Criminal Petition No. 9360 of 2011

                            PROCEEDING SHEET

Sl.                                                                         OFFICE
        DATE                            ORDER
No.                                                                          NOTE
                   DUPPALA VENKATA RAMANA, J
20.   09.05.2023
                           Sri P.V.Durga Prasad, learned counsel
                   representing learned counsel for the petitioner
                   sought time.
                           Learned counsel for the 2nd respondent

is present.

At the time of hearing, learned Assistant Public Prosecutor submitted that trial court not be completed in view of the Stay granted by this Court.

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 trial.

Post the matter on 21.06.2023.

_______________________________ DUPPALA VENKATA RAMANA, J Mjl/*