Supreme Court - Daily Orders
State Of Karnataka Now C.B.I. vs Abdul Kareem Telgi on 1 December, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.102 COURT NO.13 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)
Date : 01/12/2015 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s) Ms. Vibha Dutta Makhija, Sr. Adv.
Mr. K.L. Janjani, Adv.
Mr. Kumar Parimal, Adv.
Ms. Madhavi Diwan, Adv.
Ms. Nidhi Khanna, Adv.
Mr. B.V. Balramdas, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Harsha Vinoy, Adv. (A.C.)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the appellant seeks permission to file certain documents which are required for arriving at a conclusion in the matter and, therefore, prays for sometime.
In view of the prayer made, liberty is granted to file all documents pertaining to the case and to file short notes, if any, within four weeks.
Signature Not VerifiedDigitally signed by
List after four weeks.
Gulshan Kumar Arora Date: 2015.12.02 16:30:46 IST Reason: (R.NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master