Aditya Uapdhyay vs State Of Chhattisgarh
2021 Latest Caselaw 3698 Chatt

             HIGH COURT OF CHHATTISGARH, BILASPUR
                               Order Sheet
                          CRR No. 1381 of 2018
               Aditya Uapdhyay Versus State Of Chhattisgarh




14/12/2021

None for the applicant.

Shri Anand Verma, Deputy G.A. for the State.

Shri Ashish Shukla, counsel for the Objector.

The matter is listed for hearing on I.A. No.01/2021,

application for extension of stay order dated 18.01.2019.

In the facts and circumstances of the case, in view of the

judgment of the Hon'ble Supreme Court in the matter of Asian

Resurfacing of Road Agency Private Limited and Another

vs. Central Bureau of Investigation, (2018) 16 SCC 299, this

Court is not inclined to extend the said stay order. Accordingly,

I.A. No.01/2021, application for extension of stay is rejected and

the stay order dated 18.01.2019 is hereby vacated.

List this case after four weeks for final hearing.

Sd/-

Gautam Chourdiya Judge

Akhilesh