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Shaik Mohd.Ali Ansari vs Shaik Abdul Samad (D) Th Lrs . on 25 March, 2015

     ITEM NO.17                              REGISTRAR COURT. 1                           SECTION XIIA

                                        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).    6231/2013


     SHAIK MOHD.ALI ANSARI                                                              Appellant(s)

                                                            VERSUS

     SHAIK ABDUL SAMAD (D) TH:LRS & ORS.                                                Respondent(s)

     (with interim relief and office report)


     Date : 25/03/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                             Ms Sneha Iyer, Adv.
                                             Mr. S. R. Setia,Adv.

     For Respondent(s)
                                             Mr Arun Devdas, Adv.
                                             Mrs. Sudha Gupta,Adv.


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

Service of all the four respondents is complete.

However, parties have not filed statement of case. Time stipulated for the purpose has already expired. It is no more a mandate after the amendment in the Supreme Court Rules. In the given circumstances, list of dates already on record is presumed to be accepted by the parties.

Matter is complete. Registry to process for listing Signature Not Verified before the Hon'ble Court as per rules.

(RACHNA GUPTA) Registrar