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R. Baby Sarojam vs James Yohanan on 18 August, 2015

     ITEM NO.107                            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).    8090/2013

     R. BABY SAROJAM AND ORS                                             Appellant(s)

                                                        VERSUS

     JAMES YOHANAN AND ORS                                               Respondent(s)
     (with office report)

     Date : 18/08/2015 This appeal was called on for hearing today.

     For Appellant(s)
                                           Mr. A. Venayagam Balan,Adv.


     For Respondent(s)
                                           Mr. Atul Shankar Vinod, Adv.
                                           Mr. M. P. Vinod,Adv.
                                           M/s. T. T. K. Deepak & Co.,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

All the five respondents have been served. Respondent Nos.1 to 3 are well represented. Respondent No.4 was served at SLP stage itself. The name of respondent No.5 has already been deleted from the array of the parties.

None of the parties have filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties.

The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Court, as per rules.

(RACHNA GUPTA) Registrar