Supreme Court - Daily Orders
Ramesh Chand (D) Thr.Lrs. vs Suresh Chand on 1 August, 2014
Ä ITEM NO.32 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 6377/2012
RAMESH CHAND (D) THR.LRS. Appellant(s)
VERSUS
SURESH CHAND & ANR Respondent(s)
(office report on default)
Date : 01/08/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Appellant(s)
Mr. S. Mahendran ,Adv.
For Respondent(s)
Ms. Ambika Das, Adv.
Ms. Rekha Pandey ,Adv.
Ms. Subhra Saha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Perused office report dated 02.06.2014.
Learned counsel for the parties have not filed the statement of case so far. However, in view of the amendments in the Supreme Court Rules, which are going to be made effective from 19.08.2014 it may not be necessary to file the statement of case.
List the matter in due course.
Signature Not Verified Digitally signed by Vinod Kumar Date: 2014.08.07 10:52:09 IST Reason: (VINOD KUMAR) (TAPAN KUMAR CHAKRABORTY) COURT MASTER COURT MASTER