Supreme Court - Daily Orders
The State Of Gujarat And Anr. vs Pannaben Niranjan M.Mehta(D) Tr.Lrs. on 24 July, 2015
ITEM NO.100 REGISTRAR COURT. 2 SECTION IX
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 MR. M K HANJURA
Civil Appeal No(s). 10252/2011
STATE OF GUJARAT & ANR. Appellant(s)
VERSUS
PANNABEN NIRANJAN M.MEHTA(D) TR.LRS. Respondent(s)
Date : 24/07/2015 This appeal was called on for hearing today.
For Appellant(s) Ms.Vinakshi Kadan,adv.
Ms. Hemantika Wahi,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report is that Ld.counsel for the appellants has failed to file the statement of case within the period stipulated under the rules. Service of notice is complete on the respondents, but no one has entered appearance on their behalf. Viewed thus, the matter shall be processed for listing before the Hon'ble Court on its own turn.
(M K HANJURA) Registrar' SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.07.25 11:23:29 IST Reason: