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Rajeshwar Dass (D) Tr.Lrs.. vs Sneh Lata . on 11 May, 2015

     ITEM NO.140                              REGISTRAR COURT. 1                    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 MRS. RACHNA GUPTA

     Civil Appeal                   No(s).    10505/2013

     RAJESHWAR DASS (D) TR.LRS.& ORS.                                           Appellant(s)

                                                           VERSUS

     SNEH LATA & ANR.                                                           Respondent(s)

     (with interim relief and office report)


     Date : 11/05/2015 This appeal was called on for hearing today.

     For Appellant(s)
                                             Mr. Govind Goel, Adv.
                                             Mr. Mohan Lal Sharma,Adv.


     For Respondent(s)
                                              Mr. Praveen Swarup,Adv.

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

Among four respondents herein service of respondent Nos. 1 & 2 in respect of notice of lodgement of petition of appeal is complete. The names of Respondent Nos. 3 & 4 are deleted from the array of parties vide Court's Order dated 13.08.2012. None of the parties however filed the statement of case. Time stipulated for the purpose has already expired. Otherwise also after the amendment in Supreme Court Rules, 2013, it is no more a mandate. Chronology of events already on record 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 Court, as per rules.

(RACHNA GUPTA) Reason:

Registrar KP