Supreme Court - Daily Orders
Virendra Singh vs State Of Rajasthan on 11 May, 2015
ITEM NO.12 REGISTRAR COURT. 1 SECTION XV
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 MRS. RACHNA GUPTA
Civil Appeal No(s). 1857/2012
VIRENDRA SINGH Appellant(s)
VERSUS
STATE OF RAJASTHAN & ANR Respondent(s)
WITH
C.A. No. 1949/2012
(With Interim Relief and Office Report)
C.A. No. 1950/2012
(With Interim Relief and Office Report)
SLP(C) No. 7837/2012
(With Office Report)
C.A. No.1917/2012
(with office report)
Date : 11/05/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Shankar Divate,Adv.
Ms. K. V. Bharathi Upadhyaya,Adv.
Mr. Devvrat, Adv.
For Respondent(s)
Mr. Surya Kant,Adv.
Ms. Ruchi Kohli,Adv.
Mr. Ansar Ahmad Chaudhary, Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. No.1857/2012
Signature Not Verified
Digitally signed by
Rupam Dhamija
Date: 2015.05.16
10:00:34 IST
Reason: Service on both the respondents herein is complete.
Statement of case has not been filed by both the parties. Item No.12 -2- The appeal stands complete.
C.A. No. 1949 and 1950/2012 Service of all the three respondents is complete. None of the parties has filed the statement of case. The appeals stand complete.
C.A. No.1917/2012 Service is complete on both the respondents. None of the parties has filed the statement of case. Time stipulated for the purpose has already expired in the above-said four appeals. Otherwise also after the amendment in Supreme Court Rules, 2013, it is no more a mandate. Chronology of events already on record is presumed to have been accepted by the parties. SLP(C) No. 7837/2012
Service of respondent No.6 is still awaited. Service with respect to respondent Nos.1 to 5 is complete but none has entered appearance.
Four of the above said ready appeals have to be processed for being listed before the Hon'ble Court alongwith the connected SLP which is to be listed on 17.8.2015.
(RACHNA GUPTA) Registrar