Supreme Court - Daily Orders
Gopi Chand Kukreja And Anil Kumar ... vs Prahalad Rai Agarwala Ghanshyam Prasad ... on 7 March, 2019
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, N.V. Ramana, Navin Sinha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NOS.32-33 OF 2018
IN
REVIEW PETITION (CIVIL) NOS.2360-2361 OF 2017
IN
SPECIAL LEAVE PETITION (CIVIL) NOS.21191-21192 OF 2017
Gopi Chand Kukreja & Anil Kumar Kukreja Petitioner(s)
Trading as Kukreja Enterprises
Versus
Prahalad Rai Agarwala, Ghanshyam Prasad Respondent(s)
Agarwala, Kunjbehari Agarwala and Smt.
Chhoti Devi Agarwala Trading as
Binod Hosiery and Another
O R D E R
We have gone through the Curative Petitions and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petitions are dismissed.
..................CJI. [Ranjan Gogoi] ....................J. [S.A. Bobde] ....................J. [N.V. Ramana] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.03.12 16:32:23 IST Reason: ....................J. [Navin Sinha] New Delhi March 07, 2019.
ITEM NO.1003 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (CIVIL) NOS.32-33 OF 2018 IN REVIEW PETITION (CIVIL) NOS.2360-2361 OF 2017 IN SPECIAL LEAVE PETITION (CIVIL) NOS.21191-21192 OF 2017 GOPI CHAND KUKREJA AND ANIL KUMAR KUKREJA Petitioner(s) TRADING AS KUKREJA ENTERPRISES VERSUS PRAHALAD RAI AGARWALA, GHANSHYAM PRASAD Respondent(s) AGARWALA, KUNJBEHARI AGARWALA AND SMT. CHHOTI DEVI AGARWALA TRADING AS BINOD HOSIERY & ANR.
(With appln.(s) for permission for oral hearing in open Court) Date : 07-03-2019 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE NAVIN SINHA By Circulation UPON perusing papers the Court made the following O R D E R Application for seeking permission for oral hearing in open Court is dismissed.
The curative petitions are dismissed in terms of the signed order.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)