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Supreme Court - Daily Orders

Chandresh D. Jethani And Anr. Etc. vs Dedicated Freight Corridor ... on 7 April, 2022

Bench: Chief Justice, Uday Umesh Lalit, A.M. Khanwilkar, K.M. Joseph

                                            IN THE SUPREME COURT OF INDIA
                                               INHERENT JURISDICTION

                                   CURATIVE PETITION (CIVIL) NOS.258­259/2020
                                                        IN
                                   REVIEW PETITION (CIVIL) NOS.1034­1035/2019
                                                        IN
                                             C.A. NOS.9934­9935/2018

     CHANDRESH D. JETHANI                      AND ANR.       ETC.                 Petitioner(s)

                                                             VERSUS

     DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA                               Respondent(s)
     LTD. & ORS.

                                                     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
                                                                              (N.V. RAMANA)


                                                                              ……………………………………………J
                                                                              (UDAY UMESH LALIT)


                                                                              ……………………………………………J
                                                                              (A.M. KHANWILKAR)


                                                                               ……………………………………………J
                                                                              (K.M. JOSEPH)
     New Delhi;
Signature Not Verified

     7TH APRIL, 2022.
Digitally signed by
VISHAL ANAND
Date: 2022.04.16
12:03:40 IST
Reason:
ITEM NO.1003                                             SECTION III

                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) Nos. 258­259/2020 in R.P.(C) Nos.1034­1035/2019 in
C.A. Nos.9934­9935/2018


CHANDRESH D. JETHANI       AND ANR.    ETC.              Petitioner(s)

                                      VERSUS

DEDICATED FREIGHT CORRIDOR CORPORATION OF INDIA          Respondent(s)
LTD. & ORS.

(FOR ADMISSION)

Date : 07­04­2022 This petition was circulated today.

CORAM :
          HON'BLE   THE   CHIEF JUSTICE
          HON'BLE   MR.   JUSTICE UDAY UMESH LALIT
          HON'BLE   MR.   JUSTICE A.M. KHANWILKAR
          HON'BLE   MR.   JUSTICE K.M. JOSEPH

                            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)