Supreme Court - Daily Orders
State Of Punjab vs Ex. C.Satpal Singh on 14 January, 2015
ITEM NO.97 REGISTRAR COURT. 2 SECTION IV
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). 312/2012
STATE OF PUNJAB & ORS Appellant(s)
VERSUS
C.SATPAL SINGH Respondent(s)
Date : 14/01/2015 This appeal was called on for hearing today.
For Appellant(s)
Ms. Kaveeta Wadia,Adv.
Mr. K.K. Mahalik, Adv.
For Respondent(s)
Mr. S. K. Sabharwal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that neither the appellants nor the respondents have filed the statement of case, although they were notified to do so by notice dated 6.5.2013 of this Registry. Order XIX Rule 32 of the Supreme Court Rules,2013 provides that if the appellant does not file a statement of case within the time, as provided for in sub rule (1), it shall be presumed that the appellant has adopted the list of dates/synopsis containing chronology of events as filed at the time of presentation of petition for seeking special leave to appeal (SLP)/Appeal, as statement of case,and does not desire to file any further statement of case. The order further provides that if the respondent who has entered appearance does not file a statement of case within the time, as provided in Sub Rule(1) (i.e. 35 days) it shall be Signature Not Verified presumed that he does not desire to lodge the same. Therefore, in Digitally signed by POOJA SHARMA Date: 2015.08.27 view of the rule position cited above no further opportunity for 11:05:23 IST Reason:
Contd...2/-Item No. 97 - 2 -
filing the statement of case is warranted to be given to the parties. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar PS