Supreme Court - Daily Orders
Maharaj Singh . vs Karan Singh . on 22 April, 2015
ITEM NO.98 1
REGISTRAR COURT. 2 SECTION X
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). 6782/2013
MAHARAJ SINGH & ORS. Appellant(s)
VERSUS
KARAN SINGH & ORS. Respondent(s)
(with office report)
Date : 22/04/2015 This appeal was called on for hearing today.
For Appellant(s) Mr. Sapam Biswajit Meitei,Adv.
Mr. Ashok Kumar Sharma,Adv.
For Respondent(s) Mr. Ashok Kumar Sharma,Adv.
Mr.Shamu Firoz,Adv.
Mr. Khwairakpam Nobin Singh,Adv.
Mr. Sumit Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that the Ld. Counsel for the appellants has filed the statement of case and the Ld. Counsel for the respondents have failed to file the same although they have been notified to do so by letter dated 22.5.2014 of the Registry. Order XIX Rule 32 of the Supreme Court Rules,2013 provides that where the respondent has entered appearance and he does not file a statement of case within the time, as provided in Sub Rule(1) (i.e. 35 days) it shall be presumed that he does not desire to lodge the same.
Signature Not VerifiedIn view of the rule position cited above the matter Digitally signed by Madhu Grover shall be processed for listing before the Hon'ble Court under the Date: 2015.04.24 12:07:56 CEST Reason:
rules.
(M K HANJURA) Registrar MG