Supreme Court - Daily Orders
State Of Karnataka Now C.B.I. vs Abdul Kareem Telgi on 11 August, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.106 COURT NO.7 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. No. 1981-1983/2013
(With appln.(s) for stay and )
Date : 11/08/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s)
Mr. Ajay Sharma, Adv.
Mr. Mukesh Kumar Maroria,Adv.
For Respondent(s)
Ms. Manisha Bhandari,Adv.(A.C.)
Mr. Omkar Srivastav, Adv.
Mr. Ankit Kushwaha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the prayer made by the learned counsel appearing for the appellant seeking adjournment on the ground that Mr. Atmaram Nandkarni, learned Additional Solicitor General who has to argue the matters is not available today, list the Criminal Appeals on Wednesday, the 24th August, 2016.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2016.08.11
16:59:09 IST
Reason: