Supreme Court - Daily Orders
Bsnl vs M/S Himachal Futuristic Communication ... on 27 August, 2014
Bench: H.L. Dattu, T.S. Thakur, Ranjan Gogoi
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) No. 176 OF 2014
IN
REVIEW PETITION (C) No. 2035 OF 2013
IN
SPECIAL LEAVE PETITION (C) NO. 26192 OF 2008
BHARAT SANCHAR NIGAM LIMITED ...PETITIONER(S)
Versus
M/S. HIMACHAL FUTURISTIC COMMUNICATION LTD. ...RESPONDENT(S)
ORDER
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. (R.M. LODHA) ...................................J (H.L. DATTU) ...................................J. (T.S. THAKUR) .................................J. NEW DELHI;
Signature Not Verified
(RANJAN GOGOI) AUGUST 27, 2014.
Digitally signed by Pardeep Kumar Date: 2014.09.02 12:37:29 SAST Reason: CURATIVE PETITION SECTION IVA 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. 176/2014 in R.P.(C) No. 2035/2013 in SLP(C) No. 26192/2008 BHARAT SANCHAL NIGAM LIMITED Petitioner(s) VERSUS M/S HIMACHAL FUTURISTIC COMMUNICATION LTD. Respondent(s) [with appln. for seeking permission to raise additional grounds and office report] Date : 27/08/2014 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE H.L. DATTU HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE RANJAN GOGOI By Circulation UPON perusing papers the Court made the following O R D E R Curative Petition is dismissed in terms of signed order. Pending application(s), if any, stands disposed of.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE]