Supreme Court - Daily Orders
Union Of India vs Hanuman Industries on 3 December, 2014
ITEM NO.99 REGISTRAR COURT. 2 SECTION XIV
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). 3962/2011
UNION OF INDIA & ORS. Appellant(s)
VERSUS
HANUMAN INDUSTRIES & ANR. Respondent(s)
(with office report)
Date : 03/12/2014 This appeal was called on for hearing today.
For Appellant(s) Mr.Asit Tiwari,adv.
Mr. D. S. Mahra,Adv.
For Respondent(s) Mr.Azim H.Laskar,adv.
Mr. Abhijit Sengupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that Ld.counsel for the appellant and the Ld.counsel for the respondents have failed to file the statement of case, although they have been notified to do so by notice dated 11.11.2013 of this 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 chronology of events as filed at the time of presentation of petition for seeking special leave to appeal(SLP)/appeal, as statement of case,and does not desire to Signature Not Verified file any further Digitally signed by Sushma Kumari Bajaj Date: 2014.12.05 statement of case. The order further provides 16:05:44 IST Reason:
that if the respondent has entered appearance and does not file a …....2 ITEM NO.99 -2- 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, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar SB