Supreme Court - Daily Orders
State Of Karnataka Now C.B.I. vs Abdul Kareem Telgi on 31 October, 2014
ITEM NO.5 REGISTRAR COURT. 1 SECTION IIB
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 PANKAJ BHANDARI
Criminal Appeal No(s). 87/2011
STATE OF KARNATAKA NOW C.B.I. Appellant(s)
VERSUS
ABDUL KAREEM TELGI Respondent(s)
Date : 31/10/2014 This appeal was called on for hearing today.
For Appellant(s)
Dr Nirmal Chopra, Adv.
Mr. Arvind Kumar Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Despite order dt.10.9.2014 additional documents have not been filed.
Registry to process for listing before the Hon'ble Court as per rules.
(PANKAJ BHANDARI) Registrar Signature Not Verified Digitally signed by Hema Joshi Date: 2014.11.03 17:13:23 IST Reason: