Supreme Court - Daily Orders
M/S Ramaniyam Real Estates Pvt. Ltd. vs M/S Citadel Fine Pharmaceuticals on 2 September, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NOS.65-66 OF 2015
IN
REVIEW PETITION (C) NOS.2245-2246 OF 2011
IN
CIVIL APPEAL NOS.6437 AND 6438 OF 2011
M/S. RAMANIYAM REAL ESTATES
PRIVATE LIMITED ..PETITIONER(S)
VERSUS
M/S. CITADEL FINE PHARMACEUTICALS ..RESPONDENT(S)
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.
(H.L. DATTU) ..............J. (T.S. THAKUR) ..............J. (ANIL R. DAVE) NEW DELHI, SEPTEMBER 02, 2015.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.09.03 16:35:44 IST Reason: CHAMBER MATTER NO.5 SECTION XII 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. 65-66/2015 In R.P.(C) NOS. 2245-2246/2011 In C.A. No. 6437/2011 and C.A. No. 6438/2011 M/S RAMANIYAM REAL ESTATES PVT. LTD. Petitioner(s) VERSUS M/S CITADEL FINE PHARMACEUTICALS AND ANR. Respondent(s) (with office report) Date : 02/09/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE ANIL R. DAVE 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.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)