Supreme Court - Daily Orders
Jagdish Chand Sharma vs Narain Singh Saini (Dead) Thr. Legal ... on 8 September, 2016
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, Kurian Joseph, Amitava Roy
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.316-317 OF 2016
IN
REVIEW PETITION (C) NO.2167-2168 OF 2015
IN
CIVIL APPEAL NO.4181-4182 OF 2015
JAGDISH CHAND SHARMA PETITIONER(S)
VERSUS
NARAIN SINGH SAINI (DEAD)
THR. LEGAL HEIRS AND ORS RESPONDENT(S)
O R D E R
We have gone through the Curative Petitions 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 Petitions are dismissed.
...................CJI.
(T.S.THAKUR) .....................J. (ANIL R. DAVE) .....................J. (JAGDISH SINGH KHEHAR) .....................J. Signature Not Verified (KURIAN JOSEPH) Digitally signed by ASHOK RAJ SINGH Date: 2016.09.20 17:58:43 IST Reason: .....................J. (AMITAVA ROY) NEW DELHI SEPTEMBER 8, 2016.
CHAMBER MATTER 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. 316-317/2016 In R.P.(C) No. 2167-2168/2015 In C.A.No.4181-4182/2015 JAGDISH CHAND SHARMA Petitioner(s) VERSUS NARAIN SINGH SAINI (DEAD) THR. LEGAL HEIRS AND ORS Respondent(s) Date : 08/09/2016 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE AMITAVA ROY 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.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master (Signed Order is placed in the file)