Supreme Court - Daily Orders
Kamalakar vs State Of Karnataka on 9 August, 2021
ITEM NO.3 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
SECTION II-C
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 SH. RAJESH KUMAR GOEL
Criminal Appeal No(s). 1485/2011
KAMALAKAR Appellant(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
Date : 09-08-2021 This appeal was called on for hearing today.
For Appellant(s)
For Respondent(s)
Mr. V. N. Raghupathy, AOR
Mr Md. Apzal Ansari, Adv.
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Service of notice of alternative arrangement is not complete on the sole appellant(counsel expired), however, ld.
Advocate-on-record, Mr Anirudh Sanganeria submits that fresh vakalatnama has been filed on 9.4.2021 but it is not reflected.
Registry to verify and proceed further as per rules.
RAJESH KUMAR GOEL Registrar Signature Not Verified Digitally signed by Indu Marwah Date: 2021.08.14 11:53:36 IST Reason: