Supreme Court - Daily Orders
Satish Kumar vs Union Of India on 18 September, 2019
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, N.V. Ramana, Deepak Gupta
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.119 OF 2018
IN
REVIEW PETITION (CIVIL) NO.49 OF 2018
IN
SPECIAL LEAVE PETITION (CIVIL) NO.23676 OF 2017
Sh. Satish Kumar and Ors. Petitioner(s)
Versus
Union of India & Ors. Respondent(s)
O R D E R
We have gone through the Curative Petition 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 Petition is dismissed.
..................CJI. [Ranjan Gogoi] ....................J. [S.A. Bobde] ....................J. [N.V. Ramana] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.09.28 13:21:38 IST Reason: ....................J. [Deepak Gupta] New Delhi September 18, 2019.
ITEM NO.1002 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 (CIVIL) NO.119 OF 2018 IN REVIEW PETITION (CIVIL) NO.49 OF 2018 IN SPECIAL LEAVE PETITION (CIVIL) NO.23676 OF 2017 SH. SATISH KUMAR & ORS. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) Date : 18-09-2019 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 DEEPAK GUPTA 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.
(Chetan Kumar) (Indu Kumari Pokhriyal) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)