Supreme Court - Daily Orders
State Of Madhya Pradesh. vs Sandeep Pandey on 6 March, 2018
ITEM NO.36 REGISTRAR COURT. 2 SECTION IV-A
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 MR. SANJAY PARIHAR
Civil Appeal No(s). 10749/2016
STATE OF MADHYA PRADESH. & ORS. Appellant(s)
VERSUS
SANDEEP PANDEY Respondent(s)
Date : 06-03-2018 This appeal was called on for hearing today.
For Appellant(s) Mr. Anil Kumar Pandey,Adv.
Mr. Arjun Garg,Adv.
Mr. Mishra Saurabh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report indicates that service of notice is complete on the sole respondent but no one has entered appearance on his behalf.
Ld. Counsel for the appellants has failed to file the statement of case within the statutory period. Filing of Statement of Case is not mandatory as per amended Supreme Court Rules, 2013. Viewed thus, the matter shall be processed for listing before the Hon'ble Court under the rules.
Signature Not Verified SANJAY PARIHAR Digitally signed by MADHU GROVER Date: 2018.03.06 16:50:04 TLT Reason: Registrar MG