Supreme Court - Daily Orders
Vivek Shankar Prasad vs Anupama Prasad on 21 January, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Pinaki Chandra Ghose
CHAMBER MATTER-5 SECTION XVI
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. 10/2015 In R.P.(C) No. 3012/2013 In
SLP(C) No. 24227/2012
VIVEK SHANKAR PRASAD Petitioner(s)
VERSUS
ANUPAMA PRASAD Respondent(s)
(With office report)
Date : 21/01/2015 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 PINAKI CHANDRA GHOSE
By Circulation
UPON perusing papers the Court made the following
O R D E R
The curative petition is dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.01.24 14:00:04 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (C) NO. 10 OF 2015 IN REVIEW PETITION (C) NO. 3012 OF 2013 IN SPECIAL LEAVE PETITION (C) NO. 24227 OF 2012 VIVEK SHANKAR PRASAD .. PETITIONER(S) VERSUS ANUPAMA PRASAD .. 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) .......................J. (PINAKI CHANDRA GHOSE) NEW DELHI, JANUARY 21, 2015.