Supreme Court - Daily Orders
Mohd. Ibrahim vs The State Of Karnataka State Of ... on 31 July, 2017
ITEM NO.1 REGISTRAR COURT. 2 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
BEFORE THE REGISTRAR MR. SANJAY PARIHAR
IA 4554/2017,4555/2017, in Petition(s) for Special Leave to Appeal
(Crl.) No(s). 2109/2017
MOHD. IBRAHIM Petitioner(s)
VERSUS
THE STATE OF KARNATAKA STATE OF KARNATAKA
AND ORS. SECRETARY & ORS. Respondent(s)
(FOR [PERMISSION TO FILE ANNEXURES] ON IA 4554/2017
FOR PERMISSION TO COMPOUND THE OFFENCE ON IA 4555/2017)
WITH
SLP(Crl) No. 3263/2017 (II-C)
(FOR EXEMPTION FROM FILING O.T. ON IA 6973/2017)
Date : 31-07-2017 These matters were called on for hearing today.
For Petitioner(s)
Ms. Supreeta Sharanagouda, AOR
M/s S-legal Associates, AOR
For Respondent(s)
Mr.Joseph Aristotle S., AOR
Mr.Shirish K. Deshpande, AOR
Mr.V. N. Raghupathy, AOR
Mr. Shirish K. Deshpande, AOR
UPON hearing the counsel the Court made the following
O R D E R
SLP(Crl.)No. 2109 of 2017
Respondent no. 1 has already filed counter affidavit. Respondent nos. 2 and 3 have been served but no appearance has been filed on his behalf.
Signature Not Verified Digitally signed by JYOTI GUPTALearned counsel for the petitioner to furnish fresh address of Date: 2017.08.01 respondent no. 4 and also to take fresh steps for effecting service 16:03:09 IST Reason:
of notice upon respondent no. 4. Notice thereafter be issued.
….contd.-2- SLP(Crl.)No. 3263 of 2017
Respondent no. 1 has already filed counter affidavit. Await service of notice in respect of respondent no. 2. Mr. Shirish K. Deshpande, Advocate has entered caveat and vakalatnama on behalf of complainant in both the matters and accept notice in SLP(Crl)No. 2109 of 2017, but no formal application for impleadment has been filed. Learned counsel to comply with office report within four weeks.
List again on 12.09.2017.
SANJAY PARIHAR (Registrar)