Supreme Court - Daily Orders
Jayesh Dhanesh Goragandhi vs Municipal Corp. Of Greater Mumbai on 24 April, 2014
Author: Chief Justice
Bench: Chief Justice
¢ IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) Nos. 70-71 OF 2014
IN
REVIEW PETITION (CIVIL) Nos. 1110-1111 OF 2013
IN
CIVIL APPEAL Nos. 8708-8709 OF 2012
Jayesh Dhanesh Goragandhi .... Petitioner(s)
Versus
Municipal Corpn. of Greater Mumbai & Ors. .... Respondent(s)
ORDER
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 Hur r a Vs. Ashok Hur r a & Anr. , reported in 2002 (4) S.C.C. 388. Hence, the Curative Petitions are dismissed.
.......................................CJI. (P. SATHASIVAM) ..........................................J. (R.M. LODHA) ..........................................J. (H.L. DATTU) ..........................................J. (K.S. RADHAKRISHNAN) ..........................................J. (DIPAK MISRA) NEW DELHI;
APRIL 24, 2014
CHAMBER MATTER SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Curative Petition (Civil) Nos.70-71 of 2014 In Review Petition (Civil) Nos.1110-1111 of 2013 In Civil Appeal Nos.8708-8709 of 2012 JAYESH DHANESH GORAGANDHI Petitioner(s) VERSUS MUNICIPAL CORP. OF GREATER MUMBAI & ORS Respondent(s) (With office report) Date: 24/04/2014 These Petitions were circulated today.
CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE R.M. LODHA HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE K.S. RADHAKRISHNAN HON’BLE MR. JUSTICE DIPAK MISRA UPON perusing papers the Court made the following O R D E R The curative petitions are dismissed in terms of the signed order.
(Chetan Kumar) (Savita Sainani) Court Master Assistant Registrar (Signed order is placed on the file)