Supreme Court - Daily Orders
State Of Karnataka Now C.B.I. vs Abdul Kareem Telgi on 20 July, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.114 COURT NO.10 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: 20/07/2016 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Appellant(s)
Mr. Arvind Kumar Sharma,Adv.
Ms. Vibha Datta Makhija, Sr. Adv.
Mr. Harish Kr. K., Adv.
Mr. Ajay Sharma, Adv.
Mr. Mukesh Kumar Maroria,Adv.
For Respondent(s)
Ms. Manisha Bhandari,Adv.(A.C.)
UPON hearing the counsel the Court made the following
O R D E R
On the prayer made by the learned Amicus Curiae appearing for the respondent – accused seeking short adjournment on the ground that her mother is ill and the learned Senior counsel appearing for the State of Karnatana has no objection for the same, list the Criminal Appeals on Wednesday, the 27th July, 2016.
It is made clear that no further adjournment will be granted in the matters.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2016.07.20 (VISHAL ANAND) (SNEH LATA SHARMA)
17:21:43 IST
Reason: COURT MASTER COURT MASTER