Supreme Court - Daily Orders
B.S.N.L. vs M/S Tata Communciations Ltd. on 27 March, 2015
ITEM NO.97 REGISTRAR COURT. 2 SECTION XVII
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). 3420/2012
B.S.N.L.& ANR Appellant(s)
VERSUS
M/S TATA COMMUNCIATIONS LTD. Respondent(s)
Date : 27/03/2015 This appeal was called on for hearing today.
For Appellant(s) Mr.Prashant Jain,adv.
Mr. Gagan Gupta,Adv.
For Respondent(s)
Ms. Dharitry Phookan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that Ld.counsel for the appellants and the Ld.counsel for the respondent have failed to file the statement of case, although they have been notified to do so by letter dated 04.06.2012 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 statement of case,and does not desire tofile any further statement of case. The order further provides that if Signature Not Verified the Digitally signed by Sushma Kumari Bajaj respondent has entered appearance and does not file a Date: 2015.04.01 10:07:11 IST Reason:
…......2 ITEM NO.97 -2- 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