Supreme Court - Daily Orders
Haryana Public Service Commission vs State Information Commissioner on 9 April, 2015
ITEM NO.94 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). 2481/2012
HARYANA PUB.SER.COMMISSION & ANR Appellant(s)
VERSUS
STATE INFORMATION COMMR.& ORS. Respondent(s)
Date : 09/04/2015 This appeal was called on for hearing today.
For Appellant(s)
Ms. Vijaya Lakshmi, Adv.
Mr. D. S. Chauhan,Adv.
For Respondent(s)
Mr. Deepak Goel,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete.
None of the parties has filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates 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.
Signature Not VerifiedDigitally signed by Rupam Dhamija Date: 2015.04.13 17:39:29 IST
Reason: (RACHNA GUPTA)
Registrar