Supreme Court - Daily Orders
Union Of India vs Shri Doly Loyi on 11 May, 2015
Item No.141 1
REGISTRAR COURT. 2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M K HANJURA
Civil Appeal No(s). 8387/2013
UNION OF INDIA & ORS. Appellant(s)
VERSUS
DOLY LOYI Respondent(s)
Date : 11/05/2015 This appeal was called on for hearing today.
For Appellant(s)
Mrs. Anil Katiyar,Adv.
For Respondent(s)
Mr. Balbir Singh Gupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the Ld. Counsel for the appellants and the Ld. Counsel for the sole respondent have failed to file the statement of case, although they have been notified to do so by notice dated 16.1.2014 of the Registry. Order XIX Rule 32 of the Supreme Court Rules,2013 provides that if the appellant does not file a statement of case within the time, as provided for in sub rule (1), it shall be presumed that the appellant has adopted the list of dates/synopsis containing chronology of events as filed at the time of presentation of petition for seeking Signature Not Verified special leave to appeal (SLP)/Appeal, as statement of case,and does Digitally signed by Madhu Grover Date: 2015.05.12 not desire to file any further statement of case. The order 12:22:22 CEST Reason:
further provides that if the respondent who has entered appearance does not file a statement of case within the time, as provided in Item No.141 2 Sub Rule(1) (i.e. 35 days) it shall be presumed that he does not desire to lodge the same. Therefore, in view of the rule position cited above the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar MG