Supreme Court - Daily Orders
Dean Rajiv Gandhi Univ.Of Knowledge ... vs Mudavathu Nagaraju on 17 September, 2014
1
ITEM NO.97 REGISTRAR COURT. 2 SECTION XIIA
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). 3435/2012
DEAN RAJIV GANDHI UNIV.OF KNOWLEDGE TECH Appellant(s)
VERSUS
MUDAVATHU NAGARAJU & ORS. Respondent(s)
Date : 17/09/2014 This appeal was called on for hearing today.
For Appellant(s) Mr. T.V. Bhaskar Reddy,Adv.
Mr. D. Mahesh Babu,Adv.
For Respondent(s)
Mr. G. N. Reddy,Adv.
Mr. Guntur Pramod Kumar,Adv.
Mr. Guntur Prabhakar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the office report is that although the parties were asked to file the statement of case vide this Registry's notice dated 27.8.2013, yet they have not filed the same. 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 Signature Not Verified that the appellant has adopted the list of Digitally signed by Madhu Grover dates/synopsis Date: 2014.09.19 09:56:59 IST Reason:
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 further statement of case. The order further provides 2 Item No. 97 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) it shall be presumed that he does not desire to lodge the same. Therefore, in view of the rule position cited above no further opportunity for filing the statement of case is warranted to be given to the parties. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar MG