Supreme Court - Daily Orders
Sawaran Singh @ Sudhan Singh @ Balbir ... vs State Of Haryana on 24 March, 2015
ITEM NO.101 1
REGISTRAR COURT. 2 SECTION IV
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). 2173/2012
SAWARAN SINGH @ SUDHAN SINGH Appellant(s)
VERSUS
STATE OF HARYANA & ANR. Respondent(s)
Date : 24/03/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
Mr. Kamal Mohan Gupta,Adv.
Mr. Piyush Hans,Adv.
Mr. Rajeev Kumar Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that the appellant and the respondents have failed to file the statement of case, although they were notified to do so by notice dated 14.5.2013 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 Signature Not Verified chronology Digitally signed by Madhu Grover of events as filed at the time of presentation of Date: 2015.03.26 06:07:41 CET petition Reason: for seeking special leave to appeal (SLP)/Appeal, as statement of case,and does not desire to file any further statement of case. The order further provides that if the respondent who has ITEM NO.101 2 entered appearance does not file a statement of case within the time, as provided in Sub Rule(1) (i.e. 35 days) it shall be presumed that he does not desire to lodge the same. 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