Supreme Court - Daily Orders
Dharani Das vs The Union Of India . on 20 January, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, S.A. Bobde
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.334 OF 2014
IN
REVIEW PETITION (C) NO.1606 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO.26076 OF 2013
DHARANI DAS ..PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS. ..RESPONDENT(S)
O R D E R
We have gone through the curative petition and the relevant documents. In our opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the curative petition is dismissed.
..................CJI.
(H.L. DATTU) ....................J. (T.S. THAKUR) ....................J. (ANIL R. DAVE) Signature Not Verified ....................J. (S.A. BOBDE) Digitally signed by NEETU KHAJURIA Date: 2015.01.28 17:42:23 IST Reason: NEW DELHI, JANUARY 20, 2015.
2CHAMBER MATTER SECTION XIV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CURATIVE PETITION (C) NO.334 OF 2014 IN REVIEW PETITION (C) NO.1606 OF 2014 IN SPECIAL LEAVE PETITION (C) NO.26076 OF 2013 DHARANI DAS ..PETITIONER(S) VERSUS UNION OF INDIA AND ORS. ..RESPONDENT(S) (with office report) Date : 20/01/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R The curative petition is dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)