Supreme Court - Daily Orders
Hubli-Dharwad Urban Development ... vs Ningamma Patil on 19 November, 2014
ITEM NO.96 REGISTRAR COURT. 2 SECTION IVA
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). 3236/2011
HUBLI-DHARWAD URBAN DEV.AUTHORITY Appellant(s)
VERSUS
NINGAMMA PATIL & ORS. Respondent(s)
(with office report)
Date : 19/11/2014 This appeal was called on for hearing today.
For Appellant(s)
Mr. Ankolekar Gurudatta,Adv.
For Respondent(s)
Mr. Dharam Bir Raj Vohra,Adv.
Mr. S. N. Bhat,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that service is complete on the respondent Nos.6 & 7, but no one has entered appearance on their behalf. The office report further is that the appellant and the respondent Nos.1-5 have failed to file the statement of case although they were notified to do so by notice dated 11.11.2011 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 Signature Not Verified chronology of events as filed at the time of presentation Digitally signed by Sushma Kumari Bajaj Date: 2014.11.21 of petition for seeking special leave to 16:50:34 IST Reason: appeal(SLP)/appeal, as statement of case,and does not desire to file any further statement of case. The order further provides …........2 ITEM NO.96 -2- that if the respondent has entered appearance and 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 does not desire to lodge the same.
In view of the rule position cited above no further opportunity for filing the statement of case is warranted to be given to the parties. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar SB