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Supreme Court - Daily Orders

S.C.Tripathi vs Union Of India on 26 July, 2022

Bench: Chief Justice, Uday Umesh Lalit, A.M. Khanwilkar, Hemant Gupta

                                         IN THE SUPREME COURT OF INDIA
                                             INHERENT JURISDICTION

                                     CURATIVE PETITION (CIVIL) No.146/2021

                                                          IN

                                         REVIEW PETITION(CIVIL) No.2077/2019

                                                          IN

                                            CIVIL APPEAL No.8392/2014

     S.C.TRIPATHI                                                                   Petitioner(s)

                                                          VERSUS

     UNION OF INDIA & ORS.                                                          Respondent(s)
                                                 O    R    D   E     R

     1.                  Application seeking permission to appear and argue­in­person
     is rejected.
     2.                  Application seeking permission to list the curative petition
     in open Court is also rejected.
     3.                  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

Digitally signed by
VISHAL ANAND
Date: 2022.07.30
12:57:40 IST
Reason:
                                                                            ……………………………………………………J.
                                                                           (HEMANT GUPTA)
     New Delhi;
     JULY 26, 2022.
ITEM NO.1004                                                 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.    146/2021   in   R.P.(C)   No.   2077/2019   in   C.A.
No. 8392/2014


S.C.TRIPATHI                                                 Petitioner(s)

                                      VERSUS

UNION OF INDIA & ORS.                                        Respondent(s)

(FOR ADMISSION and IA No.46285/2021­PERMISSION TO APPEAR AND ARGUE
IN PERSON and IA No.46287/2021­APPLICATION FOR LISTING CURATIVE
PETITION IN OPEN COURT)

Date : 26­07­2022 This matter 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 HEMANT GUPTA

                          By Circulation

          UPON perusing papers the Court made the following
                             O R D E R

1. Application seeking permission to appear and argue­in­person is rejected.

2. Application seeking permission to list the curative petition in open Court is also rejected.

3. The Curative Petition is dismissed, in terms of the signed order.

(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH) (Signed Order is placed on the file)