Supreme Court - Daily Orders
State Of Karnataka Now C.B.I. vs Abdul Kareem Telgi on 6 January, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.115 COURT NO.11 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. 57/2011
With Crl.A. No. 1981-1983/2013
(With appln.(s) for stay and )
Date : 06/01/2016 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)
Ms. Pinki Anand, ASG (N.P.)
Ms. Vibha D. Makhija, Sr. Adv.(N.P.)
Mr. Kumar Parimal, Adv.
Mr. K.L. Janjani, Adv.
Mr. B.V. Balaramdas, Adv.
Ms. Disha Vaish, Adv.
Ms. Madhavi Divan, Adv.
Ms. Nidhi Khanna, Adv.
Mr. Arvind Kumar Sharma,Adv.
Mr. Abhay Kumar,Adv.
For Respondent(s)
Mr. Vikramjit Banerjee, Adv.
Mr. P.S. Sudheer, Adv.
Mr. Rishi Maheshwari, Adv.
Ms. Anne Mathew, Adv.
Ms. Shruti Jose, Adv.
Mr. Harsha Vinoy,Adv.(A.C.)
Mr. Gagan Gupta,Adv.
Signature Not Verified
Digitally signed by
UPON hearing the counsel the Court made the following
Sanjay Kumar
Date: 2016.01.08
17:55:28 EASST
O R D E R
Reason:
Mr. K.L. Janjani, learned counsel appearing for the appellant seeks two weeks' time to file exhibits pertaining to Sale deed.-2-
We direct the learned counsel for the appellant to comply with the Order already passed on 1-12-2015 since it has not yet been complied by them.
We further make it clear that no further time will be granted in any manner whatsoever.
As prayed by the learned counsel appearing for the parties, Criminal Appeal No.57 of 2011 is de-tagged. List the matters after two weeks.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER