Supreme Court - Daily Orders
State Of Karnataka By Gandhinagar P.S. vs M.N.Basavaraja on 1 May, 2014
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ITEM NO.59 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). 503 OF 2013
BEFORE THE REGISTRAR M.A. SAYEED
STATE OF KARNATAKA BY GANDHINAGAR P.S. Appellant (s)
VERSUS
M.N.BASAVARAJA & ORS. Respondent(s)
Date: 01/05/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr Ritwik Parikh, Adv.
Ms. Anitha Shenoy,Adv.
For Respondent(s)
Ms. K.V.Bharathi Upadhyaya,Adv.
UPON hearing counsel the Court made the following
O R D E R
The ld. Counsel for the appellant, Mr Ritwik Parikh has advanced a submission at Bar that no additional documents are required to be placed on record.
None for the respondents.
No further steps required. Registry to process the matter for listing before the Hon’ble Court as per rules.
(M.A. SAYEED) REGISTRAR hj