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Bansi (D) Thr. Lrs.Roshan Lal vs Raghu Ram on 24 July, 2015

     ITEM NO.101                               REGISTRAR COURT. 1                           SECTION XIV

                                      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).    9911/2011

     BANSI (D) THR. LRS.ROSHAN LAL & ORS.                                             Appellant(s)

                                                              VERSUS

     RAGHU RAM & ORS.                                                                 Respondent(s)
     (with office report)


     Date : 24/07/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                              Mr. Anil Nag,Adv.


     For Respondent(s)
                                              Mr. Abhishek Atrey,Adv.
                                              Mr. Suneet Prakash, Adv.
                                              Mr. Rameshwar Prasad Goyal,Adv.


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

Among 18 respondents herein, service is complete except respondent No.8 against whom the appeal has already been abated by the order of the Hon'ble Judge in Chambers dated 23.1.2013.

None of the parties have filed the statement of case except for respondent No.1. 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 submitted 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, 17:28:36 IST Reason:

as per rules.

(RACHNA GUPTA) Registrar