Supreme Court - Daily Orders
Shivanna vs B.S.Puttamadaiah (Dead) Through Lrs. on 8 March, 2022
ITEM NO.3 REGISTRAR COURT. 1 SECTION IV-A
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 SH. AVANI PAL SINGH
Civil Appeal No(s). 2928/2014
SHIVANNA & ORS. Appellant(s)
VERSUS
B.S.PUTTAMADAIAH (DEAD) THROUGH LRS. Respondent(s)
Date : 08-03-2022 This appeal was called on for hearing today.
For Appellant(s)
Mr Amankant Mishra, Adv.
M/S. S-legal Associates, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Ld. counsel for the appellant submits that service is complete.
Office report indicates that service is complete on respondent nos. 1(i) to 1(vi) but none has entered appearance on their behalf.
Respondent no.2 has been deleted from the array of parties vide order dt.11.7.2012 passed by the Hon'ble Judge in Chambers.
Cause title has been amended vide order dt.12.2.2021 passed by the Hon'ble Judge in Chambers.
Statement of case has not been filed within the stipulated time.
Registry to process the matter for listing before the Hon'ble Court as per rules.
Signature Not Verified Digitally signed by Indu Marwah Date: 2022.03.10 17:06:16 IST Reason:AVANI PAL SINGH Registrar