Supreme Court - Daily Orders
G.Shanmugam (D) By Lrs. vs Commr.Hr & Ce (Admn) Dept.. on 17 March, 2015
ITEM NO.121 REGISTRAR COURT. 1 SECTION XII
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). 3370-3371/2012
G.SHANMUGAM (D) BY LRS. Appellant(s)
VERSUS
COMMR.HR & CE (ADMN) DEPT.& ORS. Respondent(s)
Date : 17/03/2015 These appeals were called on for hearing today.
For Appellant(s)
Mr. M. Vivekanandan, Adv.
Mr. V. Balachandran,Adv.
For Respondent(s)
Mr. P. Shose, Adv.
Mr. B. Balaji,Adv.
Mr. Ram Lal Roy, Adv.
Mr. R. N. Keshwani,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appellant and respondent Nos.3 to 8 have filed statement of case.
The remaining respondents have not filed the statement of case. The same is no more a mandate and no further extension for the purpose is permissible. In this event, the chronology of events already furnished on record is presumed to have been accepted by the parties.
The appeal stands complete.
Signature Not VerifiedRegistry to process to list the same before the Hon'ble Digitally signed by Rupam Dhamija Date: 2015.03.21 Court, as per rules.
12:48:56 IST Reason:
(RACHNA GUPTA) Registrar