Supreme Court - Daily Orders
State Of Karnataka Now C.B.I. vs Abdul Kareem Telgi on 19 August, 2015
V ITEM NO.111 COURT NO.12 SECTIO
N 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 Responden
t(s)
Date : 19/08/2015 This appeal was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s) Mr. K.L. Janjani, Adv.
Mr. R.S. Nagar, Adv.
For Mr. B.V. Balramdas, AOR
Mr. Arvind Kumar Sharma, AOR (N.P.)
For Respondent(s) Mr. Harsha Vinoy, Adv. (A.C.)
UPON hearing the counsel the Court made the following
O R D E R
On the prayer made by learned counsel appearing for the appellant - CBI seeking adjournment, list this Criminal Appeal after two weeks.
Despite service of notice, there is no representa
tion on
behalf of the sole respondent.
In the above circumstances, we appoint Mr. Hars
ha Vinoy
(Mobile No. 9560975057), learned counsel, Chamber No. 29, Lawyers Block, New Delhi as Amicus Curiae for the accused
- sole respondent to assist us in this matter.
We direct the Registry to supply an up-to-date copy of the Appeal Paper Book to Mr. Harsha Vinoy, learned Amic us Curiae immediately.
The Registry is also directed to ensure that the name of Signature Not Verified learned Amicus Curiae appears in the cause list on the next date Digitally signed by Gulshan Kumar Arora Date: 2015.08.19 of hearing.
17:16:20 IST Reason:
(R.NATARAJAN) (SNEH LATA SHAR MA) Court Master Court Master