Mr Aditya Bhatia And 2 Others vs The State Of A.P.,
2023 Latest Caselaw 3032 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

Main Case: Criminal Petition Nos. 7619, 7621 & 7625 of 2015 and 2894 and 14687 of 2014

PROCEEDING SHEET

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

41. 10.05.2023

Learned counsel for the petitioners is present.

Learned Assistant Public Prosecutor sought time.

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 15.06.2023 for hearing.

______________________________ DUPPALA VENKATA RAMANA, J DNS