Supreme Court - Daily Orders
The State Of Karnataka vs Imran Khan on 8 August, 2014
ì ITEM NO.47 COURT NO.1 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9280-9281/2013
(Arising out of impugned final judgment and order dated 28/06/2013 in
CRLA No. 1158/2010 C/W CRLRC No. 3/2010 passed by the High Court of
Karnataka At Bangalore)
THE STATE OF KARNATAKA Petitioner(s)
VERSUS
IMRAN KHAN Respondent(s)
(With office report)
Date : 08/08/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE KURIAN JOSEPH
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Ms. Anitha Shenoy ,Adv.
For Respondent(s) Mr. Tripurari Ray, Adv.
Mr. B.S. Billowria, Adv.
For Ms. Shilpa Singh ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
(Neetu Khajuria) (Renu Diwan) Sr.P.A. Court Master Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2014.08.09 12:10:21 IST Reason: