Supreme Court - Daily Orders
Renjit K.G.. vs Sheeba on 1 May, 2015
ITEM NO.146 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Civil Appeal No(s). 8315-8316/2014
RENJIT K.G.& ORS. Appellant(s)
VERSUS
SHEEBA Respondent(s)
(with appln. (s) for permission to place addl. documents on record)
Date : 01/05/2015 These appeals were called on for hearing today.
For Appellant(s)
Mr. Sanand Ramakrishnan,Adv.
For Respondent(s)
Mr. Nishe Rajen Shonker,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of notice of lodgement of petition of appeal is complete on respondent No.2.
The names of respondent Nos.1, 3 and 4 have been deleted vide order of the Hon'ble Court dated 17.1.2013.
None of the parties has filed the statement of case. Time stipulated for the purpose has already expired. Otherwise also after the amendment in Supreme Court Rules, 2013, it is no more a mandate. Chronology of events already on record is presumed to have been accepted by the parties.
The appeal stands complete, in the given circumstances. Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.05.11 Registry to process to list the same before the Hon'ble 18:01:32 IST Reason: Court, as per rules.
(RACHNA GUPTA) Registrar