Supreme Court - Daily Orders
Sarvepalli Ramaiah (D) Tr.Lrs vs District Collector Chittoor Dist. . on 14 February, 2014
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(s). 7461 OF 2009
SARVEPALLI RAMAIAH (D) TR.LRS & ORS Appellant(s)
VERSUS
DISTRICT COLLECTOR CHITTOOR DIST.
& ORS. Respondent(s)
O R D E R
No one appears on behalf of the appellants. Learned counsel for the appellants is directed to file proof of deposit of Rs. 2500/- in the Supreme Court Employees’ Mutual Fund within four weeks from today, failing which the appeal shall stand dismissed without further reference to the Court.
.......................J. [ANIL R. DAVE ] New Delhi;
February 14, 2014.
ITEM NO.13 COURT NO.12 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CIVIL APPEAL NO(s). 7461 OF 2009 SARVEPALLI RAMAIAH (D) TR.LRS & ORS Appellant (s) VERSUS DISTRICT COLLECTOR CHITTOOR DIST. & ORS. Respondent(s) (OFFICE REPORT ON DEFAULT) Date: 14/02/2014 This Appeal was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE ANIL R. DAVE (In Chambers) For Appellant(s) Mr. V.G. Pragasam, Adv. (N.P.) For Respondent(s) Ms. C.K. Sucharita, Adv.
UPON hearing counsel the Court made the following O R D E R No one appears on behalf of the appellants. Learned counsel for the appellants is directed to file proof of deposit of Rs. 2500/- in the Supreme Court Employees’ Mutual Fund within four weeks from today, failing which the appeal shall stand dismissed without further reference to the Court.
|(Jayant Kumar Arora) | |(Sneh Bala Mehra) | |Sr. P.A. | |Assistant Registrar | (Signed order is placed on the file)