Supreme Court - Daily Orders
State Bank Of India vs K.K.Shoree on 24 February, 2015
ITEM NO.116 REGISTRAR COURT. 2 SECTION IV
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). 5736/2012
STATE BANK OF INDIA Appellant(s)
VERSUS
K.K.SHOREE & ANR. Respondent(s)
(with interim relief and office report)
Date : 24/02/2015 This appeal was called on for hearing today.
For Appellant(s) Mr. Sanjay Kapur,Adv.
For Respondent(s)
Mr. A. Venayagam Balan,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 appellant has already filed the statement of case. The office report further is that the Ld.counsel for the appearing respondents has failed to file the statement of case although he has been notified to do so by notice dated 10.10.2012 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.
Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.02.27 15:40:07 IST Reason:(M K HANJURA) Registrar SB