Supreme Court - Daily Orders
Mstc Limited vs Adhunik Metalliks Ltd. on 28 April, 2022
Author: Chief Justice
Bench: Chief Justice, Uday Umesh Lalit, A.M. Khanwilkar, Vineet Saran
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) No.136 OF 2020
IN
REVIEW PETITION (C) No.2192 OF 2019
IN
CIVIL APPEAL No.4055 of 2019
MSTC LIMITED … PETITIONER
Versus
ADHUNIK METALLIKS LTD. & ORS. … RESPONDENTS
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.
.………………..……………….…....…CJI. (N.V. RAMANA) ………………...…………………….……J. (UDAY UMESH LALIT) ……...………...…………………….……J. (A.M. KHANWILKAR) Signature Not Verified ……...………...…………………….……J. Digitally signed by SATISH KUMAR YADAV Date: 2022.05.07 (VINEET SARAN) 11:33:31 IST Reason: New Delhi;
APRIL 28, 2022.
ITEM NO.1005 SECTION XVII
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.136/2020 in R.P.(C) No.2192/2019 in C.A. No. 4055/2019 MSTC LIMITED Petitioner(s) VERSUS ADHUNIK METALLIKS LTD. & ORS. Respondent(s) Date : 28-04-2022 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 VINEET SARAN 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.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH) (Signed order is placed on the file)