Supreme Court - Daily Orders
The State Of Manipur vs Ningam Siro on 10 August, 2022
Bench: Chief Justice, Uday Umesh Lalit, D.Y. Chandrachud, A.S. Bopanna, Hrishikesh Roy
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITIONS(C) No.181183/2020
IN
REVIEW PETITIONS(C) No.792794/2020
IN
CIVIL APPEALS No.88338835/2019
THE STATE OF MANIPUR & ANR. Petitioner(s)
VERSUS
NINGAM SIRO & ORS. Respondent(s)
O R D E R
1. Application seeking exemption from filing attested copy of the
affidavit is allowed.
2. 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.
(N.V. RAMANA)
…………………………………………J.
(UDAY UMESH LALIT)
……………………………………………………J.
(D.Y. CHANDRACHUD)
……………………………………………………J.
Signature Not Verified
(A.S. BOPANNA)
Digitally signed by
VISHAL ANAND
Date: 2022.08.17
13:41:49 IST
Reason:
………………………………………………………J
(HRISHIKESH ROY)
New Delhi;
August 10, 2022.
ITEM NO.1005 SECTION XIVA
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. 181183/2020 in R.P.(C) No. 792794/2020 in
C.A. No. 88338835/2019
THE STATE OF MANIPUR & ANR. Petitioner(s)
VERSUS
NINGAM SIRO & ORS. Respondent(s)
(FOR ADMISSION and IA No.55313/2020EXEMPTION FROM FILING
AFFIDAVIT)
Date : 10082022 These matters were circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE HRISHIKESH ROY
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.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH) (Signed Order is placed on the file)