Supreme Court - Daily Orders
Om Prakash Khatri vs Commissioner Of Customs Cochin on 12 May, 2020
Bench: N.V. Ramana, Arun Mishra, Rohinton Fali Nariman, D.Y. Chandrachud, Indira Banerjee
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) No.37 OF 2020
IN
REVIEW PETITION (CIVIL) No.1965 OF 2019
IN
CIVIL APPEAL NO.5069 OF 2019
OM PRAKASH KHATRI … PETITIONER
Versus
COMMISSIONER OF CUSTOMS, COCHIN …. RESPONDENT
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.
As a sequel to the above, pending interlocutory application also stands disposed of.
.………………..……………….…....…J. (N.V. RAMANA) ………………...…………………….……J. (ARUN MISHRA) ………………...…………………….……J. (ROHINTON FALI NARIMAN) ………………...…………………….……J. Signature Not Verified (DR. D.Y. CHANDRACHUD) Digitally signed by GEETA AHUJA Date: 2020.05.20 15:37:48 IST Reason: ………………...…………………….……J. (INDIRA BANERJEE) New Delhi;
MAY 12, 2020.
ITEM NO.1002 SECTION XI-A
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.37/2020 in R.P.(C) No.1965/2019 in C.A. No.
5069/2019
OM PRAKASH KHATRI Petitioner(s)
VERSUS
COMMISSIONER OF CUSTOMS COCHIN Respondent(s)
IA No. 6666/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 12-05-2020 These matters were circulated today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MS. JUSTICE INDIRA BANERJEE 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. As a sequel to the above, pending interlocutory application also stands disposed of.
(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)