Supreme Court - Daily Orders
Battula Veeraswamy vs The Regional Provident Fund ... on 1 October, 2019
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, N.V. Ramana, Sanjay Kishan Kaul
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NOS.216-217 OF 2019
IN
REVIEW PETITION (CIVIL) NOS.3296-3297 OF 2018
IN
SPECIAL LEAVE PETITION (CIVIL) NOS.9919-9920 OF 2016
Battula Veeraswamy Petitioner(s)
Versus
The Regional Provident Fund Respondent(s)
Commissioner and Others
O R D E R
We have gone through the Curative Petitions and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petitions are dismissed.
..................CJI. [Ranjan Gogoi] ....................J. [S.A. Bobde] ....................J. [N.V. Ramana] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.10.17 14:03:54 IST Reason: ....................J. [Sanjay Kishan Kaul] New Delhi October 01, 2019.
ITEM NO.1004 SECTION XII-A
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.216-217 OF 2019 IN REVIEW PETITION (CIVIL) NOS.3296-3297 OF 2018 IN SPECIAL LEAVE PETITION (CIVIL) NOS.9919-9920 OF 2016 BATTULA VEERASWAMY Petitioner(s) VERSUS THE REGIONAL PROVIDENT FUND COMMISSIONER & ORS. Respondent(s) Date : 01-10-2019 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE SANJAY KISHAN KAUL 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.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)