Supreme Court - Daily Orders
State Of Karnataka Now C.B.I. vs Abdul Kareem Telgi on 28 April, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
REVISED
ITEM NO.107 COURT NO.10 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)
WITH
Crl.A. No. 1981-1983/2013
(With appln.(s) for stay and )
Date: 28/04/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s)
Mr. Kumar Parimal, Adv.
Mr. Arvind Kumar Sharma,Adv.
For Respondent(s)
Ms. Manisha Bhandari,Adv.(A.C.)
Mr. Omkar Shrivastava, Adv.
Nipush Mola Joshi, Adv.
Mr. Divyadeep Chaturvedi, Adv.
Mr. K.M. Tripathi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Not today.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2016.04.29
14:51:23 IST
Reason:
ITEM NO.107 COURT NO.10 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)
WITH
Crl.A. No. 1981-1983/2013 (With appln.(s) for stay and ) Date: 28/04/2016 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Arvind Kumar Sharma,Adv.(N.P.) For Respondent(s) Ms. Manisha Bhandari,Adv.(A.C.) Mr. Omkar Shrivastava, Adv. Nipush Mola Joshi, Adv.
Mr. Divyadeep Chaturvedi, Adv. Mr. K.M. Tripathi, Adv.
UPON hearing the counsel the Court made the following O R D E R When the matters were called out, none appears for the appellant – State of Karnataka. Not today.
(VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER