Supreme Court - Daily Orders
Chetan vs State Of Karnataka on 20 August, 2015
ITEM NO.21 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
BEFORE THE REGISTRAR MR. M K HANJURA
Criminal Appeal No(s). 1568/2013
CHETAN Appellant(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(with office report)
Date : 20/08/2015 This appeal was called on for hearing today.
For Appellant(s) Ms.Sunita Rani Singh,Adv.
Ms. Abha R. Sharma,Adv.
For Respondent(s)
Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the appellant seeks and is given four weeks time as last chance to file the additional documents. The other side shall also be at liberty to file the same within the period provided above.
List the matter again on 06.11.2015.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.08.22 12:28:27 TLT Reason: