Supreme Court - Daily Orders
Director Of Postal Services And Ors. vs R.Periasamy And Anr. on 25 March, 2015
ITEM NO.102 REGISTRAR COURT. 1 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 MRS. RACHNA GUPTA
Civil Appeal No(s). 6375/2011
DIRECTOR OF POSTAL SER.CHENNAI & ORS. Appellant(s)
VERSUS
R.PERIASAMY & ANR. Respondent(s)
Date : 25/03/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. A. Deb Kumar, Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Appellant has not 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 respondent.
The appeal stands complete, in the given circumstances. Registry to process to list the same before the Hon'ble Court, as per rules.
(RACHNA GUPTA) Signature Not Verified Registrar Digitally signed by Rupam Dhamija Date: 2015.04.04 11:43:13 IST Reason: