Supreme Court - Daily Orders
Principal Secretary Govt. Of Karnataka vs Ragini Narayan on 5 September, 2018
Author: Chief Justice
Bench: Chief Justice, Ranjan Gogoi, Madan B. Lokur
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) No. 259/2017
IN
REVIEW PETITION (CIVIL) No. 250/2017
IN
CIVIL APPEAL No. 8895/2012
PRINCIPAL SECRETARY GOVT. OF KARNATAKA & ANR. Petitioners
VERSUS
RAGINI NARAYAN & ANR. Respondents
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 & Another, reported in 2002 (4) SCC 388.
Hence, the Curative Petition is dismissed.
...….....................CJI (DIPAK MISRA) ...….....................J. (RANJAN GOGOI) ...….....................J. (MADAN B. LOKUR) New Delhi;
September 5, 2018.
Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2018.09.05 17:46:49 IST Reason: ITEM NO.1002 SECTION IV-A 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. 259/2017 in R.P.(C) No. 250/2017 In C.A. No. 8895/2012 PRINCIPAL SECRETARY GOVT. OF KARNATAKA & ANR. Petitioners VERSUS RAGINI NARAYAN & ANR. Respondents (FOR ADMISSION) Date : 05-09-2018 This matter was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE MADAN B. LOKUR By Circulation The Curative Petition is dismissed in terms of the signed order.
(Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar (signed order is placed on the file)