Supreme Court - Daily Orders
Dhanraj vs Vikram Singh And Ors on 18 November, 2014
Item No. 94 1
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 M K HANJURA
Civil Appeal No(s). 3117/2009
DHANRAJ Appellant(s)
VERSUS
VIKRAM SINGH & ORS. Respondent(s)
(with interim relief and office report)
Date : 18/11/2014 This appeal was called on for hearing today.
For Appellant(s)
Mr. Nishant Ramakantrao Katneshwarkar,Adv.
For Respondent(s) Mr. Amit Kumar,Adv.
Mr. D. S. Mahra,Adv.
Mr. Vishwajit Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that the appellant has already filed the statement of case. The office report proceeds to state that the service of notice is complete on the respondent Nos. 1 to 3 and 6 to 10 but no one has entered appearance on their behalf. The office report further is that the Respondent Nos. 4 and 5 have failed to file the statement of case although they have been notified to do so by notice dated 29.6.2012 of the Registry. Order XIX Rule 32 of Signature Not Verified the Digitally signed by Madhu Grover Supreme Court Rules,2013 provides that where the respondent Date: 2014.11.20 has entered appearance and he does not file a statement of case 16:42:17 IST Reason:
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 Item No. 94 2 the rule position cited above no further opportunity for filing the statement of case is warranted to be given to the said respondents. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar MG