Supreme Court - Daily Orders
Amad Noormamad Bakali vs The State Of Gujarat on 25 February, 2014
°
ITEM NO.55 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). 1000 OF 2012
BEFORE THE REGISTRAR SANJIV JAIN
AMAD NOORMAMAD BAKALI Appellant (s)
VERSUS
STATE OF GUJARAT & ORS. Respondent(s)
(With appln(s) for ad-interim ex-parte stay)
WITH APPEAL(CRL) NO. 1232-1237 of 2012
Date: 25/02/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Abhijat P. Medh,Adv.
Mr Anshul Gupta, Adv.
Mr. P.S.Sudheer, Adv.
For Respondent(s)
Mr. Arvind Kumar Sharma,Adv.
Ms Preeti Bhardwaj, Adv.
Ms. Hemantika Wahi ,Adv
Mr. B. Krishna Prasad, Adv.
Ms Pushpa Kishore, Adv.
UPON hearing counsel the Court made the following
O R D E R
CRIMINAL APPEAL NO.1000/2012 The ld. Counsels for the parties state that they do not wish to file additional documents.
CRIMINAL APPEAL NO.1232-1237/2012 The ld. Counsels for the parties state that they do not wish to file additional documents.
Await certificate of service of notice of lodgment of petition of appeal from the High Court. Reminder be sent.
List again on 27.3.2014.
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