Supreme Court - Daily Orders
Pagidala Peddi Reddy (D) By Lrs. vs G. Narasimha Reddy (D) By Lrs. . on 17 February, 2014
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ITEM NO.27 Court No.4 SECTION XIIA
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). 8773 OF 2010
PAGIDALA PEDDI REDDY (D) BY LRS. & ORS. Appellant (s)
VERSUS
G. NARASIMHA REDDY (D) BY LRS. & ORS. Respondent(s)
(Office report on default)
Date: 17/02/2014 This Appeal was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
(In Chambers)
For Appellant(s)
Mr. Anil Kumar Tandale,Adv.(NP)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
None present for either of the parties.
Statement of case has not been filed by the learned counsel for the appellants. He may file the same within four weeks peremptorily failing which the appeal shall stand dismissed without reference to the Court.
| (DEEPAK MANSUKHANI) |(M.S. NEGI) | | Court Master | Assistant Registrar | (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(s). 8773 OF 2010 PAGIDALA PEDDI REDDY (D) BY LRS. & ORS. Appellant (s) VERSUS G. NARASIMHA REDDY (D) BY LRS. & ORS. Respondent(s) O R D E R None present for either of the parties.
Statement of case has not been filed by the learned counsel for the appellants. He may file the same within four weeks peremptorily failing which the appeal shall stand dismissed without reference to the Court.
..................J. (Dr. B.S. CHAUHAN) NEW DELHI FEBRUARY 17, 2014.