Supreme Court - Daily Orders
State Of Karnataka Now C.B.I. vs Abdul Kareem Telgi on 4 February, 2016
Bench: S.A. Bobde, Amitava Roy
1
ITEM NO.101 COURT NO.11 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)
Date : 04/02/2016 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s) Ms. Vibha Datta Makhija, Sr. Adv.
Mr. K.L. Janjani, Adv.
Mr. Kumar Parimal, Adv.
Mr. Rishabh Jain, Adv.
Ms. Madhavi Diwan, Adv.
Ms. Nidhi Khanna, Adv.
Mr. Prabal Bagchi, Adv.
Ms. Kaanan Gupta, Adv.
Mr. B.V. Balramdas, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s) Mr. Harsha Vinoy, Adv. (A.C.) (N.P.)
Ms. Manisha Bhandari, Adc. (A.C.)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Digitally signed by
Since there was no representation on behalf of the respondent, R.NATARAJAN Date: 2016.02.05 17:04:51 IST this Court, by order dated 19.08.2015, appointed Mr. Harsha Vinoy, Reason: advocate as Amicus Curiae.
2Even though the matter is called out twice, none appears on behalf of the respondent.
In the circumstances, we consider it appropriate to adjourn the matter by a period of four weeks. Further, we appoint Ms. Manisha Bhandari, learned counsel (Mobile No. 9871000280/9871740506) as Amicus Curiae for the accused-respondent to assist us in this matter.
We direct the Registry to supply an up-to-date copy of the Appeal Paper Book (s) to Ms. Manisha Bhandari, learned Amicus Curiae within a period of one week.
The Registry is also directed to ensure that the name of learned Amicus Curiae appears in the cause list on the next date of hearing.
List after four weeks.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master