Supreme Court - Daily Orders
Jayanti Prasad vs Uoi on 24 September, 2014
Bench: H.L. Dattu, T.S. Thakur, Madan B. Lokur
IN HE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NOS. 141 OF 2014
IN
REVIEW PETITION (C) NO. 1811 OF 2013
IN
SPECIAL LEAVE PETITION (C) NO. 18869 OF 2013
JAYANTI PRASAD ....PETITIONER(S)
VERSUS
UNION OF INDIA AND OTHERS ....RESPONDENT(S)
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. (R.M. LODHA) ...........................…………………J. (H.L. DATTU) ............................……..…………J. (T.S. THAKUR) .............................…..…………J. (MADAN B. LOKUR) NEW DELHI;
Signature Not VerifiedSEPTEMBER 24, 2014.
Digitally signed by Pardeep Kumar Date: 2014.09.26 16:44:43 SAST Reason: CURATIVE PETITION 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. 141/2014 In R.P.(C) No. 1811/2013 In SLP(C) No. 18869/2013 JAYANTI PRASAD Petitioner(s) VERSUS UOI & ORS Respondent(s) (with office report) Date : 24/09/2014 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE H.L. DATTU HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE MADAN B. LOKUR By Circulation UPON perusing papers the Court made the following O R D E R Curative Petition is dismissed in terms of signed order.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE]