Supreme Court - Daily Orders
State Of Karnataka Now C.B.I. vs Abdul Kareem Telgi on 29 September, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.101 (P.H.) COURT NO.9 SECTION IIC
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. 1981-1983/2013
(With appln.(s) for stay)
Date : 29/09/2016 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) Mr. Atma Ram Nadkarni, ASG.
Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Harish Kumar Khinchi, Adv.
Mr. R. Nanda, Adv.
Mr. Mukesh Kumar Maroria,Adv.
Mr. Mohit Paul, Adv.
Mr. Rajesh Singh Chauhan, Adv.
Mr. Ajay Sharma, Adv.
Mr. S.S. Rebello, Adv.
Mr. Jai Dehadrai, Adv.
Ms. Prachi Sawant, Adv.
For Respondent(s) Ms. Manisha Bhandari, Adv. (A.C.)
Mr. Omkar Shrivastava, Adv.
Mr. Ankit Kashwaha, Adv.
Mr. Divyadeep Chaturvedi, Adv.
Mr. Nipushmola Joshi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Arguments heard in part. List the matters on 05.10.2016.
Signature Not Verified Digitally signed by SWETA DHYANI Date: 2016.10.01 10:49:52 IST Reason: (SWETA DHYANI) (SHARDA KAPOOR) SR.P.A. COURT MASTER