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Basavaraj vs Indira on 14 July, 2015

     ITEM NO.94                            REGISTRAR COURT. 1                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 MRS. RACHNA GUPTA

     Civil Appeal                 No(s).   2886/2012

     BASAVARAJ                                                             Appellant(s)

                                                       VERSUS

     INDIRA & ORS.                                                         Respondent(s)
     (with office report)


     Date : 14/07/2015 This appeal was called on for hearing today.


     For Appellant(s)
                                           Mr. Ankolekar Gurudatta,Adv.


     For Respondent(s)
                                           Mr. Ashok Kumar Gupta Ii,Adv.
                                           Mr. Shankar Divate,Adv.


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

Service upon all the six respondents is complete. None of the parties have filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties.

The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Signature Not Verified Court, as per rules.

Rupam Dhamija Date: 2015.07.21 10:22:59 IST Reason:

(RACHNA GUPTA) Registrar