Supreme Court - Daily Orders
Jagdish Prasad Singh vs State Of Bihar on 10 February, 2015
ITEM NO.100 REGISTRAR COURT. 2 SECTION XVI
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). 1635/2013
JAGDISH PRASAD SINGH Appellant(s)
VERSUS
STATE OF BIHAR & ORS. Respondent(s)
(with interim relief and office report)
Date : 10/02/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Gaurav Agrawal,Adv.
For Respondent(s)
Mr. Ardhendumauli Kumar Prasad,Adv.
Dr.(Mrs.)Laxmi Shastri,adv.
Mr. D. S. Mahra,Adv.
Mr.Aditya Narayan Singh,adv.
Mr. Samir Ali Khan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report is that Ld.counsel for the appellant and the Ld.counsel for the respondents have failed to file the statement of case, although they have been notified to do so by notice dated 31.05.2013 of this Registry. Order XIX Rule 32 of the Supreme Court Rules,2013 provides that if the appellant does not file a statement of case within the time, as provided for in sub rule (1), it shall be presumed that the appellant has adopted the list of dates/synopsis containing chronology of events as filed at Signature Not Verified the time of presentation of petition Digitally signed by Sushma Kumari Bajaj Date: 2015.02.11 for seeking special leave 15:48:59 IST Reason:
to appeal(SLP)/appeal, as statement of case, and does not desire to ….......2 ITEM NO.100 -2- file any further statement of case. The order further provides that if the respondent has entered appearance and does not file a statement of case within the time, as provided in Sub Rule(1) (i.e. 35 days) it shall be presumed that he does not desire to lodge the same.
In view of the rule position cited above, the matter shall be processed for listing before the Hon'ble Court under the rules.
(M K HANJURA) Registrar SB