Supreme Court - Daily Orders
Sahara India Real Estate Corp. Ltd. vs Securities & Exchange Board Of India on 24 January, 2017
Bench: Dipak Misra, J. Chelameswar, Ranjan Gogoi
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.85 OF 2013
IN
REVIEW PETITION (C) NO.2332 OF 2012
IN
CIVIL APPEAL NO.9813 OF 2011
SAHARA INDIA REAL ESTATE CORP. LTD. AND ORS. … PETITIONERS
VERSUS
SECURITIES & EXCHANGE BOARD OF INDIA AND ANR. … RESPONDENTS
WITH
CURATIVE PETITION (C) NO. OF 2017
(D. NO.7097 OF 2013)
IN
REVIEW PETITION (C) D. NO.41468 OF 2012
IN
CIVIL APPEAL NOS.9813 AND 9833 OF 2011
O R D E R
Permission to file Curative Petition (C) D No.7097/2013 in Review Petition (C) No. D 41468/2012 is rejected Signature Not Verified That apart, we have gone through the Curative Petitions and Digitally signed by GULSHAN KUMAR ARORA Date: 2017.01.27 the connected papers.
16:50:32 IST Reason:
In our opinion, no case is made out within the parameters 2 indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Anr. [(2002) 4 SCC 388]. Hence, the Curative Petitions are dismissed.
................,J.
(Dipak Misra) ................,J.
(J. Chelameswar) ................,J.
(Ranjan Gogoi) New Delhi;
January 24, 2017.
CHAMBER MATTER SECTION XI
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. 85/2013 In R.P.(C) No. 2332/2012 In C.A. No. 9813/2011 SAHARA INDIA REAL ESTATE CORP. LTD. AND ORS. Petitioner(s) VERSUS SECURITIES & EXCHANGE BOARD OF INDIA AND ANR. Respondent(s) (with office report) WITH CURATIVE PET(C) D 7097/2013 In R.P.(C) D 41468/2012 IN CA No.9813/2011 and 9833/2011 (With appln.(s) for permission to file curative petition and Office Report) Date : 24/01/2017 This petition was circulated today. CORAM : HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE RANJAN GOGOI By Circulation UPON perusing papers the Court made the following O R D E R Permission to file the curative petition is rejected. The curative petitions are dismissed in terms of the signed order.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
(Signed order is placed on the file)