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Employees State Insurance Corp . vs Haryana State Minor Irrig.Tub.Corp on 27 August, 2014

     ITEM NO.8                          REGISTRAR COURT. 2                    SECTION XV

                                  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).   1984/2010

     EMPLOYEES STATE INSURANCE CORP.& ANR.                                   Appellant(s)

                                                      VERSUS

     HARYANA STATE MINOR IRRIG.TUB.CORP.& ORS                                Respondent(s)
     (With office report)


     Date : 27/08/2014 This appeal was called on for hearing today.


     For Appellant(s)
                                          Mr. V. J. Francis ,Adv.

     For Respondent(s)
                                          Mr. Umang Shankar ,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 the Original Record in the matter has been received from the High Court and the same is available in the Registry for reference of the Hon'ble Court. The office report further is that the appellants have filed the statement of case and the right of the respondents to file the same has been forfeited by order dated 31.7.2014 of the Hon'ble Judge in Chambers. Viewed in that context, the matter shall be processed for listing before the Hon'ble Court under the rules.

09:55:45 IST                                                                (M K HANJURA)
Reason:
                                                                              Registrar
     MG