Supreme Court - Daily Orders
Rattan Chand vs Union Of India . on 22 July, 2015
ITEM NO.109 REGISTRAR COURT. 1 SECTION XIV
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 MRS. RACHNA GUPTA
Civil Appeal No(s). 4076-4077/2014
RATTAN CHAND Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with interim relief and office report)
WITH
C.A. No. 4078-4079/2014
(With Office Report)
Date : 22/07/2015 These appeals were called on for hearing today.
For Appellant(s)
Mr. Manoj Joshi, Adv.
Mrs Lalita Kaushik,Adv.
Mr. Anil Kumar Mishra-i,Adv.
For Respondent(s)
Mr. Ashok K. Mahajan,Adv.
Mr. Mohd. Hussain, Adv.
Mr. Shreekant N. Terdal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of all the 47 respondents in C.A. No. 4076/2014 and 4078/2014, of 37 respondents in C.A. No.4077/2014 and 4079/2014 is complete.
None of the parties have filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties.
The appeals stand complete, in the given circumstances.
Signature Not Verified Digitally signed by Rupam DhamijaRegistry to process to list the same before the Hon'ble Date: 2015.07.25 Court, as per rules.
11:33:08 IST Reason:
(RACHNA GUPTA) Registrar