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Kishorekumar Mohan Kale vs Kashmira Kale on 21 April, 2015

     ITEM NO.107                            REGISTRAR COURT. 1               SECTION IX

                                   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).    1342/2013

     KISHOREKUMAR MOHAN KALE                                              Appellant(s)

                                                        VERSUS

     KASHMIRA KALE                                                        Respondent(s)
     (with interim relief and office report)


     Date : 21/04/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                           Ms. Bina Madhavan, Adv.
                                           M/s. Lawyer S Knit & Co,Adv.


     For Respondent(s)
                                           Mr. P. N. Puri,Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Service of the sole respondent is complete. None of the parties has filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties.

The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Signature Not Verified Court, as per rules.

Rupam Dhamija Date: 2015.04.24 17:16:22 IST Reason:

(RACHNA GUPTA) Registrar