Supreme Court - Daily Orders
Anil Lunia vs Union Of India on 16 August, 2023
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
Curative Petition (Civil) No 143 of 2023
In
Review Petition (Civil) No 15 of 2019
In
Interlocutory Application Nos 1424-1425 of 2005
In
Writ Petition (Civil) No 202 of 1995
Anil Lunia ...Petitioner(s)
Versus
Union of India and Others ...Respondents
ORDER
1 We have gone through the Curative Petition and the connected 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 Hurra1.
2 The Curative Petition is dismissed.
…...…...….......………………....…CJI. [Dr Dhananjaya Y Chandrachud] …...…...….......………………....…..J. [Sanjay Kishan Kaul] …...…...….......………………....…..J. [Sanjiv Khanna] New Delhi;
August 16, 2023
CKB
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2023.08.26
10:40:11 IST
Reason:
1 (2002) 4 SCC 388
ITEM NO.1001 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (C) No.143/2023 In R.P.(C) No.15/2019 In I.A. Nos.1424-1425/2005 In W.P.(C) No.202/1995 (Arising out of impugned final judgment and order dated 14-01-2020 in R.P.(C) No.15/2019 passed by the Supreme Court of India) ANIL LUNIA Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) Date : 16-08-2023 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE SANJIV KHANNA By Circulation UPON perusing papers the Court made the following O R D E R 1 The Curative Petition is dismissed in terms of the signed order.
2 Pending applications, if any, stand disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)