Supreme Court - Daily Orders
Gurdwara Sahib Sannauli vs The State Of Punjab District Collector on 13 May, 2015
ITEM NO.101 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Civil Appeal No(s). 786/2011
GURDWARA SAHIB SANNAULI Appellant(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
Date : 13/05/2015 This appeal was called on for hearing today.
For Appellant(s)
Ms. Madhu Moolchandani,Adv.
For Respondent(s)
Mr. K.K. Mahalik, Adv.
Mr. Jagjit Singh Chhabra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
All the three respondents have been served. Appellant has filed the statement of case but the respondents have not filed the same.
Time stipulated for the purpose has expired. Otherwise also after the amendment in Supreme Court Rules, 2013, it is no more a mandate. Chronology of events already on record is presumed to have been accepted by the respondents.
The appeal stands complete, in the given circumstances. Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.05.18 Registry to process to list the same before the Hon'ble 12:32:53 IST Reason: Court, as per rules.
(RACHNA GUPTA) Registrar