Supreme Court - Daily Orders
Kotak Mahindra Bank Ltd. vs R. Swarup Reddy on 23 April, 2015
ITEM NO.97 REGISTRAR COURT. 2 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 M K HANJURA
Civil Appeal No(s). 9016/2011
KOTAK MAHINDRA BANK LTD. Appellant(s)
VERSUS
R. SWARUP REDDY Respondent(s)
(with office report)
Date : 23/04/2015 This appeal was called on for hearing today.
For Appellant(s) Ms.Saumya Mehrotra,adv.
Mr. Bhargava V. Desai,Adv.
For Respondent(s) Mr.Santanam,adv.
Mr. Anil Kumar Tandale,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that Ld.counsel for the parties have failed to file the statement of case, although they have been notified to do so by letter dated 06.10.2012 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 Signature Not Verified statement Digitally signed by Sushma Kumari Bajaj of case, and does not desire to file any further Date: 2015.04.25 09:57:43 IST Reason:
…...2 ITEM NO.97 -2- statement of case. The order further provides 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, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar SB