Supreme Court - Daily Orders
Kalinga @ Kushal vs State Of Karnataka By Police Insp.Hubli on 8 May, 2014
XITEM NO.42 REGISTRAR COURT.2 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). 622 OF 2013
BEFORE THE REGISTRAR M.K. HANJURA
KALINGA @ KUSHAL Appellant (s)
VERSUS
STATE OF KARNATAKA BY POLICE INSP.HUBLI Respondent(s)
Date: 08/05/2014 This Appeal was called on for hearing today.
For Appellant(s)
Dr. Sushil Balwada,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the appellant shall be directed to file the additional documents within a period of six weeks. No further extension shall be granted thereafter.
List on 29.08.2014.
(M.K. Hanjura) Registrar vp