Supreme Court - Daily Orders
Union Of India vs N.K.Gopinathan Etc. on 27 February, 2015
ITEM NO.148 REGISTRAR COURT. 2 SECTION XIA
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). 2941-2942/2014
UNION OF INDIA & ORS. Appellant(s)
VERSUS
N.K.GOPINATHAN ETC. Respondent(s)
Date : 27/02/2015 These appeals were called on for hearing today.
For Appellant(s)
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
Mr. A. Venayagam Balan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that the appellants and the respondents have failed to file the statement of case, although they were notified to do so by letter dated 25.9.2014 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 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 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 Signature Not Verified does not desire to lodge the same. Therefore, Digitally signed by Madhu Grover in Date: 2015.03.09 10:13:39 IST view of the rule position cited above the matter shall be Reason:
processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar PS