Supreme Court - Daily Orders
Ajameera Hari Naik vs Suman Rathod . on 15 July, 2014
R ITEM NO.30 REGISTRAR COURT. 2 SECTION XVII
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). 8137/2011
AJAMEERA HARI NAIK Appellant(s)
VERSUS
SUMAN RATHOD & ORS. Respondent(s)
WITH
C.A. No. 8425/2013
(With prayer for Prayer for Interim Relief and Office Report)
Date : 15/07/2014 This appeal was called on for hearing today.
For Appellant(s)
M/s. Lawyer S Knit & Co ,Adv.
Dr. Aman Hingorani,adv.
M/s. Hingorani & Associates ,Adv.
For Respondent(s)
Mr. Guntur Prabhakar ,Adv.
Mr.Ashutosh Sharma,adv.
Ms. Rachana Srivastava ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A.No.8137/2011
What gets revealed from the perusal of the office report is that although by order dated 19th February,2014 of this Court the Ld.counsel for the appellant was given time as last chance to file the affidavit in proof of dasti service of notice already issued to the unserved respondent No.8, yet he has not done the needful so far. Viewed in that context, the matter shall be processed for listing before the Hon’ble Judge in Chambers for further future Signature Not Verified Digitally signed by Sushma Kumari Bajaj directions. Await orders and list thereafter.
Date: 2014.07.17 15:57:37 IST Reason:......2 ITEM NO.30 -2- Civil Appeal No.8425/2013 The office report indicates that the appellant has not filed the statement of case though he was notified to do so by letter dated 3.04.2014. Viewed in that context, the matter shall be processed for listing before the Hon’ble Judge in Chambers for further future directions. Await orders and list thereafter. (M K HANJURA) Registrar SB