Supreme Court - Daily Orders
The State Of Delhi vs Abdul Karim @ Tunda @ Abdul Quddus @ ... on 8 January, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.32 COURT NO.11 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal Diary No(s). 41582/2015
STATE (NCT) OF DELHI Appellant(s)
VERSUS
ABDUL KARIM @ TUNDA @ ABDUL QUDDUS @ BABAJI @
HAKIM JI Respondent(s)
(with appln. (s) for condonation of delay in filing appeal)
Date : 08/01/2016 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. Maninder Singh, ASG
Dr. Abhishek Attrey, Adv.
Mrs. Asha G. Nair, Adv.
Ms. Nivedita Nair, Adv.
Mr. D. S. Mahra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
(R.NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master Signature Not Verified Digitally signed by R.NATARAJAN Date: 2016.01.11 17:03:52 IST Reason: