Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Commandant, ... vs Secy. Ncc G.U. Run C.E.A, Kerala on 2 March, 2016

  ITEM NO.96                          REGISTRAR COURT. 2             SECTION XV

                              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 MR. M V RAMESH

  Civil Appeal               No(s).    5519/2012

  COMMANDANT, D.S.C.C(DSC)CANNORE,KERELA                           Appellant(s)

                                                   VERSUS

  SECY. NCC G.U. RUN C.E.A, KERALA                                 Respondent(s)

  (with office report)


  Date : 02/03/2016 This appeal was called on for hearing today.


  For Appellant(s)
                                      Mr. B. Krishna Prasad,Adv.


  For Respondent(s)
                                      Mr. K. Rajeev,Adv.



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

Ld.counsel for the parties have failed to file the statement of case within the statutory period. Viewed thus, the matter shall be processed for listing before the Hon'ble Court as per rules.

(M V RAMESH) Digitally signed by Registrar Sushma Kumari Bajaj SB Date: 2016.03.03 14:13:00 TLT Reason: