Supreme Court - Daily Orders
M/S Rajasthan Textile Mills vs U.O.I. . on 25 November, 2014
Item No.20 1
REGISTRAR COURT. 2 SECTION III
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). 2027/2013
M/S RAJASTHAN TEXTILE MILLS Appellant(s)
VERSUS
U.O.I. & ORS. Respondent(s)
(with interim relief and office report)
Date : 25/11/2014 This appeal was called on for hearing today.
For Appellant(s) Mr. Prashant S. Shivadass,Adv.
Mr. M. P. Devanath,Adv.
For Respondent(s) Mr. B.V. Kameshwaran,Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that the appellant and the respondents have failed to file the statement of case, although they were notified to do so by notice dated 10.3.2014 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 chronology of events as filed at the time of presentation of petition Signature Not Verified for seeking special leave to appeal (SLP)/Appeal, as Digitally signed by Madhu Grover statement of case,and does not desire to file any further statement Date: 2014.11.26 16:34:35 IST Reason:
of case. The order further provides that if the respondent who has entered appearance does not file a statement of case within the Item No.20 2 time, as provided in Sub Rule(1) (i.e. 35 days) it shall be presumed that he does not desire to lodge the same. Therefore, 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 MG