Supreme Court - Daily Orders
Bidyut Sarkar vs Kanchilal Pal on 24 April, 2015
Item No.115 1
REGISTRAR COURT. 2 SECTION XVI
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). 10509-10510/2013
BIDYUT SARKAR & ANR. Appellant(s)
VERSUS
KANCHILAL PAL & ANR. Respondent(s)
(with interim relief and office report)
Date : 24/04/2015 These appeals were called on for hearing today.
For Appellant(s)
Ms. Shipra Ghose,Adv.
For Respondent(s)
Mr. Bijan Kumar Ghosh,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 appellants and the Ld. Counsel for the appearing respondents have failed to file the statement of case, although they have been notified to do so by letter dated 23.9.2014 of the Registry. 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 that the Signature Not Verified appellant Digitally signed by Madhu Grover has adopted the list of dates/synopsis containing Date: 2015.04.25 chronology 08:59:09 CEST Reason: 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 Item No.115 2 of case. The order further provides 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 the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar MG