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Supreme Court - Daily Orders

Narender Kumar vs Union Of India on 2 September, 2016

     Item No.54                                  1

                                     REGISTRAR COURT. 2              SECTION XIV

                              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. M V RAMESH

     Civil Appeal           No(s).    9169-9170/2015

     NARENDER KUMAR AND ANR ETC                                    Appellant(s)

                                                VERSUS

     UNION OF INDIA AND ANR.                                       Respondent(s)


     WITH
     C.A. No. 7279/2016
     Office Report)


     Date : 02/09/2016 These appeals were called on for hearing today.


     For Appellant(s)                Mr. L.B. Rai,Adv.
                                     Mr. Pearl Bindra,Adv.
                                     Mr. Shankar Divate,Adv.


     For Respondent(s)
                                     M/s Saharya & Co.,Adv.




                         UPON hearing the counsel the Court made the following
                                            O R D E R

C.A. Nos. 9169-9170/2015 Ld. Counsel for the parties have failed to file the statement of case within the statutory period. However, service is complete. Filing of Statement of Case is not mandatory as per amended Supreme Court Rules, 2013.

listing before the Hon'ble Court on its own turn.

Two weeks time is given to the learned counsel for the appellant for filing the spare copies of the petition whereafter NLPA shall be issued to the respondents with utmost dispatch.

List again on 19.10.2016.

(M V RAMESH) Registrar MG