Supreme Court - Daily Orders
Satyanarayana Construction Company vs Union Of India . on 27 February, 2014
Author: Chief Justice
Bench: Chief Justice
Ò
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) No. 5 OF 2014
IN
REVIEW PETITION (CIVIL) No. 1406 OF 2012
IN
CIVIL APPEAL No. 2012 OF 2006
M/s. Satyanarayana Construction Company .... Petitioner(s)
Versus
Union of India & Ors. .... 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 & Anr., reported in 2002 (4) S.C.C. 388. Hence, the Curative Petition is dismissed.
...................................................CJI.
(P. SATHASIVAM) ......................................................J. (R.M. LODHA) ......................................................J. (H.L. DATTU) ......................................................J. (JAGDISH SINGH KHEHAR) NEW DELHI;
FEBRUARY 27, 2014 CHAMBER MATTER SECTION XIIA 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.5 of 2014 In Review Petition (C) No.1406 of 2012 In Civil Appeal No.2012 of 2006 SATYANARAYANA CONSTRUCTION COMPANY Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With appln(s) for personal hearing before the court, stay and office report) Date: 27/02/2014 This Petition was circulated today. CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE R.M. LODHA HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR 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) | |(Savita Sainani) | |Court Master | |Assistant Registrar | (Signed order is placed on the file)