GOPISETTY SRINIVASA RAO Vs. NANDAMUDI SUBASH CHANDRA BOSE

JUDGEMENT

(1.) I have heard both sides.

(2.) This Civil Revision Petition is filed by the petitioner/plaintiff under Article 227 of the Constitution of India against the orders passed by learned trial Judge, dtd. 3/10/2018 who refused to stay the trial of the suit in view of ratio laid down by Hon'ble Apex Court in Asian Resurfacing of Road Agency Private Limited V.CBI 2018 ALT (CRL) (1) SC wherein it is held that where there is stay for longer period, it gets automatically vacated within a period of six months from 28/3/2018 and trial Court posted the matter for cross examination of DW.1.

(3.) The contention of the petitioner is that when C.R.P.No.4917 of 2017 is pending the trial Court ought to have continued the stay and this Court also extended interim orders passed on 22/9/2017 from time to time, which is deemed that interim order is continued till Civil Revision Petition is listed and circular issued by this Court on administrative side has no application to the facts of the present case. This Court heard C.R.P.No.4917 of 2017 this day and dismissed the same.