Supreme Court - Daily Orders
Ghaziabad Development Authority Thr ... vs Ishan International Educational ... on 28 August, 2019
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, N.V. Ramana, L. Nageswara Rao, Navin Sinha
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.12 OF 2019
IN
REVIEW PETITION (CIVIL) NO.2765 OF 2017
IN
SPECIAL LEAVE PETITION (CIVIL) NO.17660 OF 2017
Ghaziabad Development Authority Petitioner(s)
Versus
Ishan International Educational Society Respondent(s)
and Others
O R D E R
We have gone through the Curative Petition and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
..................CJI. [Ranjan Gogoi] ....................J. [S.A. Bobde] ....................J. [N.V. Ramana] ....................J. Signature Not Verified [L. Nageswara Rao] Digitally signed by CHETAN KUMAR Date: 2019.09.04 17:10:49 IST Reason: ....................J. [Navin Sinha] New Delhi August 28, 2019.
ITEM NO.1004 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 PETITION (CIVIL) NO.12 OF 2019 IN REVIEW PETITION (CIVIL) NO.2765 OF 2017 IN SPECIAL LEAVE PETITION (CIVIL) NO.17660 OF 2017 GHAZIABAD DEVELOPMENT AUTHORITY Petitioner(s) VERSUS ISHAN INTERNATIONAL EDUCATIONAL SOCIETY Respondent(s) AND OTHERS Date : 28-08-2019 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE NAVIN SINHA 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.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)