Supreme Court - Daily Orders
Nayan Bhowmick vs Aparna Chakraborty on 18 July, 2014
l ITEM NO.33 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 5167/2012
NAYAN BHOWMICK Appellant(s)
VERSUS
APARNA CHAKRABORTY Respondent(s)
(Office report on default)
Date : 18/07/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
[IN CHAMBER]
For Appellant(s)
Mr. Arvind Kumar Gupta ,Adv.
Mr. Anshul Garg,Adv.
For Respondent(s)
Mr. Avijit Bhattacharjee ,Adv.
Mrs. Sarbani Kar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
At the request of the leaned counsel for the appellant four weeks’ time is granted to file the statement of case subject to deposit of cost of Rs.500/- with the Supreme Court Bar Association Lawyers’ Welfare Fund. Subject to compliance of the above, the Registry may accept the statement of case of the appellant.
However, learned counsel for the respondent granted four weeks’ time to file the statement of case thereafter subject to deposit of cost of Rs.500/- with the Supreme Court Employees’ Welfare Fund.
(SUMAN WADHWA) (SUMAN JAIN)
AR-cum-PS COURT MASTER
Signature Not Verified
Digitally signed by
Suman Wadhwa
Date: 2014.07.21
19:08:31 IST
Reason: