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Supreme Court - Daily Orders

State Of West Bengal And Ors. vs Sagir Ahmed And Ors. on 26 February, 2015

     ITEM NO.118                               REGISTRAR COURT. 1                       SECTION XVI

                                      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).    7267-7268/2013

     STATE OF WEST BENGAL & ORS.                                                     Appellant(s)

                                                            VERSUS

     SAGIR AHMED & ORS.                                                              Respondent(s)
     (with office report)


     Date : 26/02/2015 These appeals were called on for hearing today.


     For Appellant(s)
                                              Ms. Surabhi Sardana, Adv.
                                              Mr. Anip Sachthey,Adv.


     For Respondent(s)
                                              Mr. Rauf Rahim,Adv.


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

Statement of case has not been filed by any of the parties, despite the expiry of the respective stipulated time for the purpose. After the amendment in S.C.R, 2013, it is not more a mandate. It is presumed that the parties have adopted the List of Dates/synopsis already on record containing chronology of events.

In the given circumstances, the matter stands complete. Registry to process to list the same before the Hon'ble Court, Signature Not Verified as per rules.

Rupam Dhamija Date: 2015.02.28 13:53:17 IST Reason:

(RACHNA GUPTA) Registrar