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Union Of India Ministry Of Defence ... vs Rakesh Kumar (No. 15347148 P) on 5 December, 2014

     ITEM NO.98                             REGISTRAR COURT. 2                    SECTION X

                                    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).      2842/2011

     UNION OF INDIA & ANR.                                                      Appellant(s)

                                                           VERSUS

     RAKESH KUMAR                                                               Respondent(s)


     Date : 05/12/2014 This appeal was called on for hearing today.


     For Appellant(s)                       Mr.B.P.Nahar,adv.
                                            Mrs. Anil Katiyar,Adv.


     For Respondent(s)
                                            Mr. Daya Krishan Sharma,Adv.



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

The office report indicates that the Ld.counsel for the appellants has already filed the statement of case. The office report further is that the Ld.counsel for the respondent has failed to file the statement of case although he has been notified to do so by notice dated 27.09.2011 of this Registry. Order XIX Rule 32 of the Supreme Court Rules,2013 provides that if the respondent has entered appearance and does not file a 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