Supreme Court - Daily Orders
State Bank Of India And Anr Through ... vs Mrs. Jayanthi And Ors on 24 March, 2015
ITEM NO.99 1
REGISTRAR COURT. 2 SECTION XII
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). 8845/2011
STATE BANK OF INDIA & ANR. Appellant(s)
VERSUS
JAYANTHI & ORS. Respondent(s)
Date : 24/03/2015 This appeal was called on for hearing today.
For Appellant(s) Ms. Priyanka Das,Adv.
Mr. Sanjay Kapur,Adv.
For Respondent(s)
Mr. S. Gowthaman,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that the appellants and the respondents have failed to file the statement of case, although they were notified to do so by notice dated 6.6.2012 of the Registry. Order XIX Rule 32 of the Supreme Court Rules,2013 provides that if the appellant does not file a statement of case within the time, as provided for in sub rule (1), it shall be presumed that the appellant has adopted the list of dates/synopsis containing chronology of events as filed at the time of presentation of petition for seeking special leave to appeal (SLP)/Appeal, as Signature Not Verified statement of case,and does not desire to file any further statement Digitally signed by Madhu Grover Date: 2015.03.26 of case. The order further provides that if the respondent who has 06:08:07 CET Reason:
entered appearance does not file a statement of case within the time, as provided in Sub Rule(1) (i.e. 35 days) it shall be ITEM NO.99 2 presumed that he does not desire to lodge the same. In view of the rule position cited above the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar MG