Supreme Court - Daily Orders
Thangam And Anr. vs Navamani Ammal on 22 April, 2015
ITEM NO.93 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Civil Appeal No(s). 8935/2011
THANGAM & ANR. Appellant(s)
VERSUS
NAVAMANI AMMAL Respondent(s)
Date : 22/04/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. K. K. Mani,Adv.
For Respondent(s)
Mr. Rajinder Singh, Adv.
Mr. Shiv Prakash Pandey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service with respect to the sole respondent is complete. Appellant has filed the statement of case but the sole respondent has not filed the same.
Time stipulated for the purpose has expired. Otherwise also after the amendment in Supreme Court Rules, 2013, it is no more a mandate. Chronology of events already on record is presumed to have been accepted by the respondent.
The appeal stands complete, in the given circumstances. Signature Not Verified Registry to process to list the same before the Hon'ble Digitally signed by Rupam Dhamija Date: 2015.04.28 Court, as per rules.
11:08:48 IST Reason:
(RACHNA GUPTA) Registrar