Supreme Court - Daily Orders
N.Subramanian vs Thanjiammal And Anr. on 26 March, 2015
ITEM NO.102 REGISTRAR COURT. 2 SECTION XII
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). 6629-6630/2010
N.SUBRAMANIAN Appellant(s)
VERSUS
THANJIAMMAL & ANR. Respondent(s)
Date : 26/03/2015 These appeals were called on for hearing today.
For Appellant(s)
Mr. M. A. Krishna Moorthy,Adv.
For Respondent(s)
Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The office report states that the service of notice is complete on the respondent no.1, but no one has entered appearance on his behalf. The office report proceeds to state that the appellant and the respondent no.2 have failed to file the statement of case, although they have been notified to do so by letter dated 15.10.2012 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 the time of presentation of petition for seeking special leave to appeal (SLP)/Appeal, as statement of case,and does not desire to file any further statement of case. The order further provides that if the respondent who has entered appearance 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 Signature Not Verified does not desire to lodge the same.
Digitally signed by Madhu Grover Date: 2015.04.01Therefore, in view of the rule position cited above the 12:02:31 CEST matter shall be processed for listing before the Hon'ble Court Reason: under the rules.
(M K HANJURA) Registrar PS