Supreme Court - Daily Orders
Gulshan Kumar Mendiratta . vs Union Of India Indian Railways Through ... on 1 July, 2014
Ø ITEM NO.24 REGISTRAR COURT.2 SECTION XVII
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). 7483/2011
GULSHAN KUMAR MENDIRATTA & ORS. Appellant(s)
VERSUS
UNION OF INDIA & ANR. Respondents(s)
Date : 01/07/2014 This appeal was called on for hearing today.
For Appellant(s)
Mr. Saurabh Mishra ,Adv.
For Respondent(s) Mr.Anirudh Kumar Pandey,adv.
Mr. B. Krishna Prasad ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Ld.counsel for the respondents is present.
What gets revealed from the perusal of the office report is that by order dated 31st March,2014 of the Hon’ble Judge in Chamber it has been directed that the appellants have forfeited their right to file the statement of case. Viewed in that context, the matter shall be processed for listing before the Hon’ble Court under the rules.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2014.07.03 16:55:32 IST Reason: