Supreme Court - Daily Orders
Lavina David vs The State Of Rajasthan on 13 December, 2018
Author: Chief Justice
Bench: Chief Justice, Madan B. Lokur, A.K. Sikri, Arun Mishra, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.48 OF 2018
IN
REVIEW PETITION (CIVIL) NO.661 OF 2018
IN
SPECIAL LEAVE PETITION (CIVIL) NO.37054 OF 2017
Lavina David Petitioner(s)
Versus
State of Rajasthan and Others Respondent(s)
O R D E R
We have gone through the Curative Petition 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 Petition is dismissed.
.....................CJI. [Ranjan Gogoi] .......................J. [Madan B. Lokur] .......................J. [A.K. Sikri] .......................J. Signature Not Verified [Arun Mishra] Digitally signed by CHETAN KUMAR Date: 2018.12.15 12:31:46 IST Reason: .......................J. [Mohan M. Shantanagoudar] New Delhi December 13, 2018.
ITEM NO.1001 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 (CIVIL) NO.48 OF 2018 IN REVIEW PETITION (CIVIL) NO.661 OF 2018 IN SPECIAL LEAVE PETITION (CIVIL) NO.37054 OF 2017 LAVINA DAVID Petitioner(s) VERSUS THE STATE OF RAJASTHAN & ORS. Respondent(s) Date : 13-12-2018 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR 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.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)