Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Suresh Kalmadi vs Rahul Mehra on 8 September, 2014

     ITEM NO.16                            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).    7547/2012

     SURESH KALMADI                                                         Appellant(s)

                                                        VERSUS

     RAHUL MEHRA & ORS.                                                     Respondent(s)


     Date : 08/09/2014 This appeal was called on for hearing today.


     For Appellant(s)                      Mr. Manjira Das Gupta,Adv.
                                           Mr. Vikas Mehta,Adv.


     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

What gets revealed from the perusal of the office report is that appellant has already filed the Statement of Case. Service is complete as against the respondents but no one has entered appearance on their behalf. Viewed in that context, the matter shall be processed for listing before the Hon'ble Court under the rules.

(M K HANJURA) Registrar MG Signature Not Verified Digitally signed by Madhu Grover Date: 2014.09.09 15:34:26 IST Reason: