Supreme Court - Daily Orders
A.N. Gupta vs Public Enterprises Selection Board ... on 21 February, 2019
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri, S.A. Bobde, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) No. 44/2018
IN
REVIEW PETITION (CIVIL) No. 1210/2017
IN
SPECIAL LEAVE PETITON (CIVIL) No. 13147/2006
A.N. GUPTA Petitioner
VERSUS
PUBLIC ENTERPRISES SELECTION BOARD (PESB) & ORS. Respondents
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 (RANJAN GOGOI) ...….....................J. (A.K. SIKRI) ...….....................J. (S.A. BOBDE) ...….....................J. Signature Not Verified (UDAY UMESH LALIT) Digitally signed by DEEPAK GUGLANI Date: 2019.02.25 16:33:46 IST Reason: New Delhi; February 21, 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 PET(C) No. 44/2018 in R.P.(C) No. 1210/2017 In SLP(C) No. 13147/2006 A.N. GUPTA Petitioner VERSUS PUBLIC ENTERPRISES SELECTION BOARD (PESB) & ORS. Respondents (FOR ADMISSION) Date : 21-02-2019 This matter was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE UDAY UMESH LALIT By Circulation The Curative Petition is dismissed in terms of the signed order.
(Deepak Guglani) (Anand Prakash) Court Master Court Master (signed order is placed on the file)