Supreme Court - Daily Orders
Karim Bhai vs State Of Maharashtra . on 12 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). 183/2011
KARIM BHAI Appellant(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
WITH
C.A. No. 184/2011
(With Interim Relief and Office Report)
C.A. No. 185/2011
(With Office Report)
Date : 12/05/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Mohd. Mujeeb, Adv.
Mr. Chander Shekhar Ashri,Adv.
For Respondent(s)
Ms. Asha Gopalan Nair,Adv.
Ms. Sharmila Upadhyay,Adv.
Ms. Uzmi Jameel Husain, Adv.
Mr. Shakil Ahmad Syed, Adv.
UPON hearing the counsel the Court made the following
O R D E R
C.A. Nos.183 and 184/2011
All the 21 respondents have been served. The appeal is ready.
C.A. No.185/2011 Signature Not Verified Digitally signed by Rupam Dhamija Date: 2015.05.18 11:09:02 IST Reason: Service of all the 23 respondents is complete. Respondent Nos.1, 2, 8, 10 and 23 have entered appearance. Remaining respondents have failed to enter appearance. Item No.101 -2- None of the parties has filed the statement of case in all the appeals. 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 all the respondents.
All the appeal stand ready.
Registry to process to list the same before the Hon'ble Court, as per rules.
(RACHNA GUPTA) Registrar