G.Rajendra Prasad vs Nayuni Balaji Anr
2023 Latest Caselaw 2998 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition No. 10471 of 2013

PROCEEDING SHEET

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

19. 09.05.2023 Sri Ravi Shankar, learned counsel representing learned counsel for the petitioner sought time.

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 19.06.2023.

_______________________________ DUPPALA VENKATA RAMANA, J Mjl/*