Supreme Court - Daily Orders
Yashpal Singh Saini vs Union Of India . on 10 January, 2017
Bench: Chief Justice, Dipak Misra, J. Chelameswar, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.487 OF 2016
IN
REVIEW PETITION (C) NO.2963 OF 2016
IN
SPECIAL LEAVE PETITION (C) NO.8021 OF 2016
YASHPAL SINGH SAINI ... Petitioner(s)
VS.
UNION OF INDIA & ORS. ... Respondent(s)
ORDER
Having gone through the Curative Petition and the relevant documents, in our considered opinion, no case is made out within the parameters indicated in the decision of this Court in Rupa Ashok Hurra Vs. Ashok Hurra & Anr., reported in 2002 (4) SCC 388.
The Curative Petition is, accordingly, dismissed.
.....................................CJI. [JAGDISH SINGH KHEHAR] ........................................J. [DIPAK MISRA] ........................................J. [J. CHELAMESWAR] ........................................J. [ABHAY MANOHAR SAPRE] New Delhi;
Signature Not Verified10th January, 2017.
Digitally signed bySARITA PUROHIT Date: 2017.01.14 12:33:35 IST Reason:
CHAMBER MATTER SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (C)NO.487/2016 In RP(C)NO.2963/2016 IN SLP(C)NO.8021/2016 YASHPAL SINGH SAINI Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (With office report) Date : 10/01/2017 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE 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.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar (Signed order is placed on the file)