Supreme Court - Daily Orders
Karnataka State Industrial Investment ... vs T.K.R.Mohan on 17 April, 2015
ITEM NO.98 REGISTRAR COURT. 2 SECTION IVA
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). 9702/2011
KARNATAKA STATE INDUSL.INV.& DEV.CORP.LD Appellant(s)
VERSUS
T.K.R.MOHAN & ANR Respondent(s)
Date : 17/04/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Naveen R. Nath,Adv.
For Respondent(s)
Mr. Nikhil Nayyar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that Ld.counsel for the appellant and the Ld.counsel for the respondents have failed to file the statement of case, although they have been notified to do so by letter dated 20.10.2012 of this 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 dates/synopsis 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 that if the Signature Not Verified respondent has entered appearance and does not file a statement of case within the time, as provided in Sub Digitally signed by Sushma Kumari Bajaj Date: 2015.04.18 10:26:15 IST Reason: Rule(1) (i.e. 35 days) it shall be presumed that he does not desire to lodge the same.
…...2 ITEM NO.98 -2- 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 SB