Supreme Court - Daily Orders
Denny @ Johny Alex vs State Of Kerala on 25 February, 2014
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ITEM NO.91 REGISTRAR COURT.2 SECTION XIA
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 SUNIL THOMAS
CIVIL APPEAL NO(s). 5281 OF 2010
DENNY @ JOHNY ALEX Appellant (s)
VERSUS
STATE OF KERALA & ANR Respondent(s)
WITH Civil Appeal NO. 5280 of 2010
(With Office Report for direction)
Date: 25/02/2014 These Appeals were called on for hearing today.
For Appellant(s) Mr. K. Rajeev,Adv.
Mr. G. Prakash,Adv.
For Respondent(s) Ms. Liz Mathew,Adv.
Mr. M.F. Philip,Adv.
Mr. Arvind Kumar Sharma ,Adv.
Mr. K. Rajeev,Adv.
UPON hearing counsel the Court made the following
O R D E R
Appellant and respondent No.1 have filed their statement of cases. Respondent No.2 has not filed the statement of case in spite of time granted by the Hon’ble Judge in Chamber. Hence the consequence as provided under the Supreme Court Rules, 1966 shall ensue as acknowledged by the Hon’ble Judge in Chamber by order dated 6.7.2012. Hence, list the matter before the Hon’ble Court, as per rules with an office report indicating the non-filing of the statement of case by the second respondent in spite of last chance granted by the Hon’ble Judge in Chamber.
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