Supreme Court - Daily Orders
State (Cbi) vs Mohd. Salim Zargar @ Fayaz on 14 October, 2024
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.68 COURT NO.6 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO(S). 1681/2009
STATE (CBI) Appellant(s)
VERSUS
MOHD. SALIM ZARGAR @ FAYAZ & ORS. Respondent(s)
(IA No. 9919/2010 - APPLICATION FOR FILING OF ENGLISH TRANSLATION ,
IA No. 9920/2010 - EXEMPTION FROM FILING O.T. AND IA No. 15023/2009
- STAY APPLICATION)
WITH
Crl.A. No. 1770/2009 (II-C)
(IA No. 18966/2014 - EARLY HEARING APPLICATION, IA No. 16046/2009 -
EXEMPTION FROM FILING O.T., IA No. 10821/2010 - PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES AND IA No. 16045/2009 - STAY
APPLICATION)
Date : 14-10-2024 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Appellant(s) Mr. Annam Venkatesh, Adv.
Mr. Zoheb Hussain, Adv.
Mr. Rajat Nair, Adv.
Mr. Vivek Gurnani, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Ms. Kamini Jaiswal, AOR
Ms. Rani Mishra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
To enable the learned counsel appearing for the State to comply with our last order, only by way of indulgence, we grant time till 13th November, 2024.
List on 14th November, 2024.
Signature Not Verified Digitally signed by ASHISH KONDLE Date: 2024.10.15 (ASHISH KONDLE) 19:10:23 IST Reason: (AVGV RAMU) COURT MASTER (SH) COURT MASTER (NSH)