Supreme Court - Daily Orders
Ferani Hotels Private Limited vs Nusli Neville Wadia on 19 July, 2022
Author: Chief Justice
Bench: Chief Justice, Uday Umesh Lalit, A.M. Khanwilkar, M.R. Shah, B.R. Gavai
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NOS. 193-194 OF 2021
IN
REVIEW PETITION (CIVIL) NOS. 1534-1535 of 2020
IN
SPECIAL LEAVE PETITION (CIVIL) NOS. 31982-31983 OF 2013
FERANI HOTELS PRIVATE LIMITED PETITIONER(S)
VERSUS
NUSLI NEVILLE WADIA 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.
[N.V.RAMANA] …….…………………………………………J. [UDAY UMESH LALIT] ……………………………………………J. [A.M. KHANWILKAR] ……………………………………………J. [M.R. SHAH] Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.08.02 17:30:38 IST ……………………………………………J. Reason: [B.R. GAVAI] NEW DELHI;
JULY 19, 2022
ITEM NO.1004 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (C) NOS. 193-194/2021 in REVIEW PETITION (C) NOS. 1534-1535/2020 in PETITION FOR SPECIAL LEAVE TO AP (C) No. 31982-31983/2013 FERANI HOTELS PRIVATE LIMITED Petitioner(s) VERSUS NUSLI NEVILLE WADIA Respondent(s) (FOR ADMISSION ) Date : 19-07-2022 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE B.R. GAVAI By Circulation UPON perusing papers the Court made the following O R D E R The Curative Petitions are dismissed in terms of signed order.
(RAJNI MUKHI) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)