Supreme Court - Daily Orders
Union Of India vs Narendar Singh on 16 September, 2014
ITEM NO.86 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). 5372/2007
UNION OF INDIA Appellant(s)
VERSUS
NARENDAR SINGH AND ANR Respondent(s)
(with office report)
Date : 16/09/2014 This appeal was called on for hearing today.
For Appellant(s) Mr. Ranjeet Singh,Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s) Ms. Sumati Jumrani,Adv.for
M/s Mitter & Mitter Co.
Mr. Vishnu B. Saharya,Adv.for
M/s Saharya & Co.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the appellant has filed the statement of case. The office report further is that although by order dated 1.5.2014 of the Hon'ble Judge in chambers the respondents were directed to file the statement of case within a period of four weeks yet they have not done the needful within the stipulated period. Therefore, the matter shall be processed for listing before the Court under the rules.
Signature Not Verified Digitally signed by Suman Wadhwa Date: 2014.09.18 (M K HANJURA) 16:47:56 IST Reason: Registrar SW