Supreme Court - Daily Orders
Phatu Rochiram Mulchandani vs Karnataka Industrial Areas ... on 8 April, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, A.K. Sikri
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C)NOS.119-123 OF 2015
IN
REVIEW PETITION (C.)NOS. 986-990 OF 2014
IN
CIVIL APPEAL NO.3803 OF 2014
AND
CIVIL APPEAL NOS.3804-3807 OF 2014
PHATU ROCHIRAM MULCHANDANI PETITIONER(S)
VERSUS
KARNATAKA INDUSTRIAL AREAS
DEVELOPMENT BOARD AND ORS. RESPONDENT(S)
O R D E R
We have gone through the Curative Petitions 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 Petitions are dismissed.
.....................CJI.
(H.L. DATTU) .......................J. (T.S. THAKUR) .......................J. (ANIL R. DAVE) Signature Not Verified Digitally signed by Ramana Venkata Ganti ........................J. Date: 2015.04.09 12:04:26 IST Reason: (A.K. SIKRI) NEW DELHI;
APRIL 08, 2015
CHAMBER MATTER SECTION IVA
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. 119-123/2015 In R.P.(C) No. 986-990/2014 In C.A. No. 3803/2014 & C.A. No. 3804-3807/2014 PHATU ROCHIRAM MULCHANDANI Petitioner(s) VERSUS KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD AND ORS. Respondent(s) (with office report) Date : 08/04/2015 These petitions were 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 A.K. SIKRI By Circulation UPON perusing papers the Court made the following O R D E R The Curative Petitions are dismissed, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)