Supreme Court - Daily Orders
M/S Dyna Technologies Pvt.Ltd. vs M/S Crompton Greaves Ltd. on 28 April, 2015
ITEM NO.90 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). 2153/2010
M/S DYNA TECHNOLOGIES PVT.LTD. Appellant(s)
VERSUS
M/S CROMPTON GREAVES LTD. Respondent(s)
(with interim relief and office report)
Date : 28/04/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. M. Yogesh Kanna,Adv.
For Respondent(s)
Ms. S. Ramamani,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 appellant has not filed the statement of case within the period stipulated in the order dated 17.10.2013 of the Hon'ble Judge in Chamber. The Ld. Counsel for the respondent has also failed to file the statement of case although he has been notified to do so by notice dated 2.7.2012 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 Digitally signed by Madhu Grover Date: 2015.04.29 rule position cited above the matter shall be processed for 13:05:30 CEST Reason: listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar MG