Supreme Court - Daily Orders
Amin Chand vs Sukhbir Singh on 5 February, 2014
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ITEM NO.99 REGISTRAR COURT.2 SECTION IV
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 SUNIL THOMAS
CIVIL APPEAL NO(s). 9975 OF 2011
AMIN CHAND & ORS. Appellant (s)
VERSUS
SUKHBIR SINGH Respondent(s)
Date: 05/02/2014 This Appeal was called on for hearing today.
For Appellant(s)
Mr. Vimal Chandra S. Dave,Adv.
For Respondent(s)
Mr. P.D. Sharma,Adv.
UPON hearing counsel the Court made the following
O R D E R
The appellant has filed the statement of case. The respondent has not filed the statement of case in spite of time granted. It is submitted by the learned counsel for the appellant that no further steps are required.
List the matter before the Hon’ble Court, as per rules with an office report indicating the non filing of the statement of case by the sole respondent and the consequence of it under Order XV Rule 35, Sub-rule (2) as directed by the Hon’ble Court vide order dated 19.8.2013.
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