Supreme Court - Daily Orders
K.Kanimozhi(Minor) Thr.Father vs Director Of Medical Education And Ors. on 26 March, 2015
ITEM NO.105 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Civil Appeal No(s). 4003/2012
K.KANIMOZHI(MINOR) TR.FATHER Appellant(s)
VERSUS
DIRECTOR OF MEDICAL EDUCATION & ORS. Respondent(s)
Date : 26/03/2015 This appeal was called on for hearing today.
For Appellant(s)
Ms. T. Archana, Adv.
Mr. K. K. Mani,Adv.
For Respondent(s)
Ms. Shase, Adv.
Mr. B. Balaji,Adv.
Mr. Prateek M., Adv.
Mr. Gaurav Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of all four respondents is complete. Appellant has filed the statement of case. However, respondents have not filed the same. Since 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.
The appeal stands complete, in the given circumstances. Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.04.04 Registry to process to list the same before the Hon'ble 13:08:06 IST Reason: Court, as per rules.
(RACHNA GUPTA) Registrar