Supreme Court - Daily Orders
Union Of India vs Khajani Devi on 21 September, 2022
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul, Krishna Murari
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO. 181 OF 2021
IN
REVIEW PETITION (CIVIL) NO. 62 OF 2021
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 23553 OF 2019
UNION OF INDIA Petitioner
VERSUS
KHAJANI DEVI & ORS. 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 v. Ashok Hurra & Another, (2002) 4 SCC Signature Not Verified
388. Digitally signed by NEETU KHAJURIA Date: 2022.09.27 14:46:09 IST Reason: 2 The Curative Petition is, therefore, dismissed.
...........................CJI. (Uday Umesh Lalit) ............................J. (Dr Dhananjaya Y Chandrachud) .............................J. (Sanjay Kishan Kaul) .............................J. (Krishna Murari) New Delhi, September 21, 2022.
3ITEM NO.1005 SECTION IV-B
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.181/2021 in R.P.(C) No.62/2021 in SLP(C)
No.23553/2019
(Arising out of impugned final judgment and order dated 19-01-2021 in R.P.(C) No.62/2021, 27-09-2019 in SLP(C) No.23553/2019 passed by the Supreme Court Of India) UNION OF INDIA Petitioner(s) VERSUS KHAJANI DEVI & ORS. Respondent(s) Date : 21-09-2022 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE KRISHNA MURARI By Circulation UPON perusing papers the Court made the following O R D E R The Curative Petition is dismissed, in terms of the Signed Order placed on the file.
Pending applications, if any, also stand disposed of.
(MUKESH NASA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER