Supreme Court - Daily Orders
State Of Karnataka Now C.B.I. vs Abdul Kareem Telgi on 13 July, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.107 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: 13/07/2016 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.
Mr. Atmaram N.S. Nadkarni, ASG (N.P.)
Mr. Harish Kr. Khinchi, Adv.
Mr. Ajay Sharma, Adv.
Mr. Mukesh Kumar Maroria,Adv.
For Respondent(s)
Ms. Manisha Bhandari,Adv.(A.C.)
Mr. Omkar Shrivastava, Adv.
Mr. Divyadeep Chaturvedi, Adv.
Mrs. Nipush Mola Joshi, Adv.
Mr. Ankit Kushwaha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
On the prayer made by the learned counsel appearing for the appellant seeking adjournment on the ground that learned Additional Solicitor General who has to argue the matter is not available today, list the Appeals tomorrow i.e., 14th July, 2016.
It is made clear that no further adjournment will be granted Signature Not Verified in the matters.
Digitally signed by VISHAL ANAND Date: 2016.07.13 18:02:01 IST Reason: (VISHAL ANAND) (SAROJ KUMARI GAUR)
COURT MASTER COURT MASTER