Supreme Court - Daily Orders
Chaturanan Industries Ltd. Thr. Its ... vs Skipper Bhawan Flat Buyers Association ... on 11 May, 2016
Author: Chief Justice
Bench: Chief Justice, Anil R.Dave, Jagdish Singh Khehar
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) Nos. 217-218 of 2016
IN
REVIEW PETITION(C) Nos. 603-604 of 2009
IN
SLP(C) Nos. 1138-1139 of 2009
CHATURANAN INDUSTRIES LTD. THR. ITS DIRECTOR Petitioner(s)
VERSUS
SKIPPER BHAWAN FLAT BUYERS ASSOCIATION Respondent(s)
THR. MAJ GEN. JOGINER SINGH, PRESIDENT AND ANR.
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 Petitions are dismissed.
.........................CJI. (T.S. THAKUR) ...........................J. (ANIL R. DAVE) ...........................J. (JAGDISH SINGH KHEHAR) Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2016.05.17 16:17:12 IST Reason: NEW DELHI DATED: 11th May, 2016.
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CHAMBER 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 PET(C) No. 217-218/2016 In R.P.(C) No. 603-604/2009 In C.A. No. 1138-1139/2009 CHATURANAN INDUSTRIES LTD. THR. ITS DIRECTOR Petitioner(s) VERSUS SKIPPER BHAWAN FLAT BUYERS ASSOCIATION THR. MAJ. GENL. JOGINDER SINGH, PRESIDENT AND ANR. Respondent(s) (with office report) Date : 11/05/2016 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANIL R.DAVE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR By Circulation UPON perusing papers the Court made the following O R D E R The curative petitions are dismissed in terms of the signed order.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)