Supreme Court - Daily Orders
Babu Reddy @ Narayana Babu vs State Of Karnataka on 3 April, 2014
\234ITEM NO.15 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
CRIMINAL APPEAL NO(s). 1863 OF 2011
BEFORE THE REGISTRAR M.A. SAYEED
BABU REDDY @ NARAYANA BABU Appellant (s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(With office report )
Date: 03/04/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Lakshmi Raman Singh,Adv.
For Respondent(s)
Mr. V.N. Raghupathy,Adv.
UPON hearing counsel the Court made the following
O R D E R
None for the appellant.
On behalf of the respondent-State a submission at Bar has been advanced that no additional documents are required to be filed on record.
No further steps required. Registry to process the matter for listing before the Hon’ble Court as per rules.
(M.A. SAYEED) REGISTRAR hj