Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Satish Kumar vs Karan Singh on 14 November, 2014

     ITEM NO.100                               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).    7385/2013

     SATISH KUMAR                                                                 Appellant(s)

                                                           VERSUS
     KARAN SINGH AND ANR                                                          Respondent(s)
     (with office report)


     Date : 14/11/2014 This appeal was called on for hearing today.


     For Appellant(s)                         Mr. Nikilesh Ramachandran,Adv.


     For Respondent(s)                        Mr. Sanjay Kumar Tyagi,Adv.

                                              Mr. Mohit Chaudhary,Adv.
                                              Ms. Puja Sharma,Adv.


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

The office report is that the appellant and the Respondent No.1 has already filed the statement of case and the respondent No.2 has not filed the same although he has been notified to do so by notice dated 24.1.2014 of the Registry. Order XIX Rule 32 of the Supreme Court Rules,2013 provides that where the respondent has entered appearance and he 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 said respondent. Viewed thus, the matter shall be processed for listing Signature Not Verified before the Hon'ble Court under the rules.

(M K HANJURA) Registrar MG