Supreme Court - Daily Orders
Ajay Singh vs High Court Of Judicature Of Rajasthan At ... on 15 September, 2022
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.261 OF 2021
IN
REVIEW PETITION (CIVIL) NO.1475 OF 2020
IN
WRIT PETITION (CIVIL) NO.464 OF 2019
AJAY SINGH & ORS. Petitioners
VERSUS
HIGH COURT OF JUDICATURE OF RAJASTHAN
AT JODHPUR & 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 v. Ashok Hurra & Another, (2002) 4 SCC
388. Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2022.09.17 09:23:05 IST Reason: The Curative Petition is, therefore, dismissed.
...........................CJI. (Uday Umesh Lalit) ............................J. (Dr Dhananjaya Y Chandrachud) .............................J. (Sanjay Kishan Kaul) New Delhi, September 15, 2022 ITEM NO.1003 SECTION X 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.261/2021 in R.P.(C) No.1475/2020 in W.P.(C) No.464/2019 (Arising out of impugned final judgment and order dated 21-07-2020 in R.P.(C) No.1475/2020, 29-04-2020 in W.P.(C) No.464/2019 passed by the Supreme Court Of India) AJAY SINGH & ORS. Petitioner(s) VERSUS HIGH COURT OF JUDICATURE OF RAJASTHAN AT JODHPUR & ORS. Respondent(s) (FOR ADMISSION) Date : 15-09-2022 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE SANJAY KISHAN KAUL 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 placed on the file.
Pending applications, if any, also stand disposed of.
(MUKESH NASA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER