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Supreme Court - Daily Orders

T Lakshmana Rao vs Dredging Corporation Of India Ltd on 3 September, 2025

Bench: Surya Kant, Vikram Nath

                                      IN THE SUPREME COURT OF INDIA
                                          INHERENT JURISDICTION

                            CURATIVE PETITION (CIVIL) NO.     OF 2025
                                    [Diary No(s). 23954/2020]
                                                IN
                          REVIEW PETITION (CIVIL) D. NO. 19361 OF 2019
                                                IN
                         SPECIAL LEAVE PETITION (CIVIL) NO. 9604 OF 2017


                         T LAKSHMANA RAO                                Petitioner(s)

                                                          VERSUS

                         DREDGING CORPORATION
                         OF INDIA LTD & ORS.                            Respondent(s)


                                                O R D E R

1. Application for oral hearing is rejected.

2. The present Curative Petition is defective. Despite the defects being communicated to the learned counsel for the petitioner, the same have not yet been cured.

3. However, we have gone through the Curative Petition and the relevant documents.

4. 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 & Anr. Reported Signature Not Verified Digitally signed by DEEPAK SINGH in 2002(4) SCC 388. Hence, the Curative Petition is Date: 2025.09.09 16:39:20 IST Reason: dismissed.

1

5. Pending application(s), if any, shall stand disposed of.

........................CJI (B.R. GAVAI ) ..........................J (SURYA KANT) ..........................J (VIKRAM NATH) NEW DELHI;

September 03, 2025 2 ITEM NO.1002 SECTION XII-A 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) Diary No(s). 23954/2020 [Arising out of impugned final judgment and order dated 22-09-2020 in D No. 19361/2019 22-09-2020 in SLP(C) No.9604/2017 passed by the Supreme Court of India] T LAKSHMANA RAO Petitioner(s) VERSUS DREDGING CORPORATION OF INDIA LTD & ORS. Respondent(s) (IA No. 112408/2020 - ORAL HEARING) Date : 03-09-2025 This matter was called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE VIKRAM NATH By Circulation UPON perusing papers the Court made the following O R D E R
1. Application for oral hearing is rejected.
2. The Curative Petition is dismissed in terms of the signed order.
3. Pending application(s), if any, stand disposed of.

(DEEPAK SINGH) (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR [Signed order is placed on the file] 3