Supreme Court - Daily Orders
Shyam Narayan Prasad vs Krishna Prasad on 12 March, 2014
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ITEM NO.71 REGISTRAR COURT.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 5415 OF 2011
BEFORE THE REGISTRAR M.A. SAYEED
SHYAM NARAYAN PRASAD Appellant (s)
VERSUS
KRISHNA PRASAD & ORS Respondent(s)
Date: 12/03/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. G.S. Chatterjee,Adv.
For Respondent(s)
Mr. Satpal Singh,Adv.
Mr. Chander Shekhar Ashri ,Adv
UPON hearing counsel the Court made the following
O R D E R
Service on all the five respondents is complete. Original record has been received.
Statement of case on behalf of the appellant and respondent Nos.1 to 4 have already come on record.
Respondent No.5 has failed to file statement of case within the time contemplated under Order XV Rule 35 of Supreme Court Rules, 1966. Therefore, necessary legal consequences contemplated under Order XV Rule 39 of Supreme Court Rules 1966 will follow.
Registry to take a note accordingly.
No further steps required.
The matter be processed for listing before the Hon’ble Court, as per rules.
| | | (M.A. SAYEED) | | | |REGISTRAR | |rd | | |