Supreme Court - Daily Orders
State Of Punjab vs Gurcharan Singh on 13 November, 2014
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, J. Chelameswar, Vikramajit Sen
CHAMABER -1 SECTION IVB
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. 269/2014 In R.P.(C) No. 3200/2013 In
SLP(C) No. 1713/2013
STATE OF PUNJAB AND ORS Petitioner(s)
VERSUS
GURCHARAN SINGH Respondent(s)
(with office report)
Date : 13/11/2014 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 J. CHELAMESWAR
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
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.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.11.14 17:19:08 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (C) NO. 269 OF 2014 IN REVIEW PETITION (C) NO. 3200 OF 2013 IN SPECIAL LEAVE PETITION (C) NO. 1713 OF 2013 STATE OF PUNJAB & ORS. .. PETITIONER(S) VERSUS GURCHARAN SINGH .. 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. ( J. CHELAMESWAR) .......................J. ( VIKRAMAJIT SEN) NEW DELHI, NOVEMBER 13, 2014.