Supreme Court - Daily Orders
State Of Karnataka Now C.B.I. vs Abdul Kareem Telgi on 21 September, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.101 COURT NO.9 SECTION IIB
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). 87/2011
STATE OF KARNATAKA NOW C.B.I. Appellant(s)
VERSUS
ABDUL KAREEM TELGI Respondent(s)
WITH
Crl.A. Nos. 1981-1983/2013
(With appln.(s) for stay)
Date : 21/09/2016 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Mr. Atmaram Nadkarni, ASG
Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Mohit Paul, Adv.
Mr. Mukesh Kumar Maroria, AOR
Mr. Ajay Sharma, Adv.
Mr. S.S. Rebello, adv.
Mr. Jai Dehadrai, Adv.
Ms. Prachi Sawant, Adv.
Mr. Rajiv Nanda, Adv.
Mr. Rajesh Singh Chauhan, Adv.
Mr. Harish Kr. Khinchi, Adv.
For Respondent(s) Ms. Manisha Bhandari, Adv. (A.C.)
Mr. Omkar Shrivastava, Adv.
Mr. Divyadeep Chaturvedi, Adv.
Mr. Ankit Kushwaha, Adv.
Mr. Nipush M. Joshi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
As prayed, list these matters on Wednesday, the 28th September, 2016.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2016.09.24 12:02:27 IST Reason:(R. NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master