Supreme Court - Daily Orders
M/S Mrf Ltd. vs Asst.Commnr. Commercial Taxes . on 17 October, 2014
ITEM NO.112 REGISTRAR COURT. 2 SECTION IIIA
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). 9591/2011
M/S MRF LTD. Appellant(s)
VERSUS
ASST.COMMNR. COMMERCIAL TAXES & ORS. Respondent(s)
WITH
C.A. No. 9592/2011
(With C.A. No. 9593/2011
(With C.A. No. 9594/2011
(With office report)
Date : 17/10/2014 This appeal was called on for hearing today.
For Appellant(s) Mr.S.Sukumaran,adv.
Mr.Amar B.U.,adv.
Ms. Meera Mathur,Adv.
For Respondent(s) Mr.Saakaar Sardana,adv.
Mr. Anip Sachthey,Adv.
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the file is that neither the appellant nor the respondents have filed the statement of case, although they were notified to do so by notice dated 8.08.2012 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 appellant has adopted the list of Signature Not Verified Digitally signed by Sushma Kumari Bajaj dates/synopsis containing chronology of events as filed at the time Date: 2014.10.18 12:50:51 IST Reason: of presentation of petition for seeking special leave to appeal …...2 ITEM NO.112 -2- (SLP)/appeal, as statement of case,and does not desire to file any further statement of case. The order further provides that if the respondent has entered appearance and 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.
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 SB