Vivek Bisnoi vs The State Of A.P.Rep., By Its Pp 5 ...
2023 Latest Caselaw 5105 AP

HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

MAIN CASE: Crl.P.No.3379 of 2012

PROCEEDING SHEET SL.

                                                                         OFFICE
No.   DATE                            ORDER
                                                                         NOTE

45. 18.10.2023 DUPPALA VENKATA RAMANA, J

Sri Dinesh Tiwari, learned counsel representing M/s.Indus Law Firm, appearing on behalf of the petitioner is present and prayed to recall the order passed on 15.09.2023.

Learned Assistant Public Prosecutor submitted that 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 automatically vacated after six months and the same is not in force and direction was given to the trial Court and it cannot be recalled.

In view of the submission, this Court is not inclined to recall the order passed on 15.09.2023.

However, learned counsel for the petitioner sought time to proceed with the arguments of the main case.

Considering the request, post the matter on 30.10.2023.

DUPPALA VENKATA RAMANA, J Vnb Mjl/*