Supreme Court - Daily Orders
Lokhandwala Infrastructure Pvt Ltd vs State Of Maharashtra on 19 February, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Ranjan Gogoi, S.A. Bobde
CHAMBER-2 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 PET(C) No. 33/2015 In R.P.(C) No. 2083/2014 In
sLP(C) No. 18635/2014 .
LOKHANDWALA INFRASTRUCTURE PVT LTD Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS Respondent(s)
(With appln. (s) for application for hearing in open court and
ex-parte stay and office report)
Date : 19/02/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE S.A. BOBDE
By Circulation
UPON perusing papers the Court made the following
O R D E R
Application for hearing in open Court is rejected.
The curative petition is dismissed.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.03.11 16:55:16 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (C) NO.33 OF 2015 IN REVIEW PETITION (C) NO.2083 OF 2014 IN SPECIAL LEAVE PETITION (C) NO.18635 OF 2014 LOKHANDWALA INFRASTRUCTURE PRIVATE LIMITED ..PETITIONER(S) VERSUS STATE OF MAHARASHTRA AND ORS. ..RESPONDENT(S) O R D E R Application for hearing in open Court is rejected.
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.
(H.L. DATTU) ................J. (T.S. THAKUR) ................J. (ANIL R. DAVE) ................J. (RANJAN GOGOI) ................J. (S.A. BOBDE) NEW DELHI, FEBRUARY 19, 2015.