Supreme Court - Daily Orders
The State Of Tamil Nadu And Ors. Rep. By ... vs Bar Council Of Tamil Nadu Chairman on 31 March, 2015
ITEM NO.97 REGISTRAR COURT. 2 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 M K HANJURA
Civil Appeal No(s). 9354/2010
STATE OF TAMIL NADU & ORS. Appellant(s)
VERSUS
CHAIRMAN,BAR COUNCIL OF TAMIL NADU Respondent(s)
Date : 31/03/2015 This appeal was called on for hearing today.
For Appellant(s) Mr. B. Balaji, Adv.
Ms. R. Shase, Adv.
Mr. T. Harish Kumar,Adv.
For Respondent(s) Ms. Tessy Varghere, Adv.
Mr. K. V. Mohan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Office report is that the appellant and the respondents have fialed to file the statement of case, although they were notified to do so by letter dated 03.09.2012 of the 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 futher 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) Signature Not Verified it shall be presumed that he does not desire to lodge the Digitally signed by Sushma Kumari Bajaj Date: 2015.04.04 12:33:42 IST same. Therefore, in view of the rule position cited above the Reason:
….2/- contd.-2-
matter shall be processed for listing before the Hon'ble Court under the Rules.
(M K HANJURA) Registrar JG