Supreme Court - Daily Orders
Kadira Jeevan vs State Of Karnataka on 5 August, 2014
ø ITEM NO.10 REGISTRAR COURT. 1 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 PANKAJ BHANDARI
Criminal Appeal No(s). 852/2011
KADIRA JEEVAN Appellant(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
Date : 05/08/2014 This appeal was called on for hearing today.
For Appellant(s)
Mr Krutin R Joshi, Adv.
Mr. Rajesh Mahale ,Adv.
For Respondent(s)
Mr. V. N. Raghupathy ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Four weeks time is granted to the parties to file additional documents.
List again on 17.10.2014.
(PANKAJ BHANDARI) Registrar Signature Not Verified Digitally signed by Hema Joshi Date: 2014.08.07 17:34:44 IST Reason: