S.K.Rabbani Basha Another vs The State Of A.P.
2023 Latest Caselaw 2995 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No. 10857 of 2013

PROCEEDING SHEET

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

07. 09.05.2023 Sri Rajeev Reddy, learned counsel sought time on the ground that the learned counsel for the petitioners expressed personal inconvenience.

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/*