Supreme Court - Daily Orders
A.P.State Financial Corp. vs Bandaru China Narayana Murthy on 27 March, 2015
ITEM NO.42 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). 1944/2014
A.P.STATE FINANCIAL CORP.& ANR Appellant(s)
VERSUS
BANDARU CHINA NARAYANA MURTHY & ORS. Respondent(s)
(with interim relief and office report)
Date : 27/03/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Y. Prabhakara Rao,Adv.
For Respondent(s)
Mr. T. V. Ratnam,Adv.
Mr Shashwat Goel,Adv.
Mr. Venkateswara Rao Anumolu,Adv.
Mr Hitendra Nath Rath, Adv.
Mr. Y. Raja Gopala Rao,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Among four respondents, service of all of them is complete. No statement of case has been filed. No scope for further adjournment. It is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties. Signature Not Verified Digitally signed by Hema Joshi Date: 2015.04.07
Matter is complete. Registry to process for listing 17:13:44 IST Reason: before the Hon'ble Court as per rules.
(RACHNA GUPTA) Registrar