Supreme Court - Daily Orders
Jaya Narayana Satapathy vs State Of Orissa on 30 September, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Vikramajit Sen, C. Nagappan
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (R) NO.50 OF 2015
IN
REVIEW PETITION (CRL.) NO.206 OF 2015
IN
SPECIAL LEAVE PETITION (CRL.) NO.10743 OF 2013
JAYA NARAYANA SATAPATHY ..PETITIONER(S)
VERSUS
STATE OF ORISSA ..RESPONDENT(S)
O R D E R
Application for oral hearing is rejected.
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. (VIKRAMAJIT SEN) Signature Not Verified ..............J. Digitally signed by Ramana Venkata Ganti Date: 2015.10.06 (C. NAGAPPAN) NEW DELHI, 10:46:11 IST Reason:
SEPTEMBER 30, 2015.
CHAMBER MATTER NO.2 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PET(R) No. 50/2015 In R.P.(Crl.) No. 206/2015 In SLP(Crl) No. 10743/2013 JAYA NARAYANA SATAPATHY Petitioner(s) VERSUS STATE OF ORISSA Respondent(s) Date : 30/09/2015 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 VIKRAMAJIT SEN HON'BLE MR. JUSTICE C. NAGAPPAN By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected.
The Curative Petition is dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)