Supreme Court - Daily Orders
Haryana State Electricity Board vs Kashmir Singh (Dead) Through Lrs. . on 24 March, 2014
v
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A No(s).4-5/2012 in CIVIL APPEAL NO. 3373 OF 2009
HARYANA STATE ELECY. BOARD & ANR. Appellant (s)
VERSUS
KASHMIR SINGH(DEAD) THROUGH LRS. & ORS. Respondent(s)/
Applicant(s)
O R D E R
Heard.
Ms. Indu Malhotra, learned senior counsel appearing for the applicant, submits that the un-numbered review petition filed by the applicant is not maintainable in view of the dismissal of an earlier review petition and that she has instructions to withdraw the same.
The review petition is accordingly dismissed as withdrawn. Ms. Malhotra further submits that she has instructions to file a curative petition to question the correctness of the order passed by this Court on 6th May, 2009 in Civil Appeal NO.3336 of 2009 and connected matters. She submits that these applications (I.A.Nos.4-5) could be directed to be placed before the appropriate Bench along with the curative petition which she proposes to file.
We order accordingly.
.............................J. (T.S. THAKUR) .............................J. (C. NAGAPPAN) NEW DELHI DATED 24th March, 2014.
ITEM NO.50 COURT NO.6 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A No(s).4-5/2012 in CIVIL APPEAL NO. 3373 OF 2009 HARYANA STATE ELECY. BOARD & ANR. Appellant (s) VERSUS KASHMIR SINGH(DEAD) THROUGH LRS. & ORS. Respondent(s) (With appln(s) for De-tagging and stay and office report) Date: 24/03/2014 This matter was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR HON’BLE MR. JUSTICE C. NAGAPPAN For Appellant(s) Mr. Arunabh Chowdhury,Adv.
Mr. Gainilung Panmei,Adv.
Mr. Karma Dorjee,Adv.
Ms. Ruby Singh Ahuja,Adv.
For Respondent(s) Ms. Indu Malhotra,Sr.Adv. (Applicant) Mr. Prem Malhotra,Adv.
UPON hearing counsel the Court made the following O R D E R Heard.
Ms. Indu Malhotra, learned senior counsel appearing for the applicant, submits that the un-numbered review petition filed by the applicant is not maintainable in view of the dismissal of an earlier review petition and that she has instructions to withdraw the same.
The review petition is accordingly dismissed as withdrawn. Ms. Malhotra further submits that she has instructions to file a curative petition to question the correctness of the order passed by this Court on 6th May, 2009 in Civil Appeal NO.3336 of 2009 and connected matters. She submits that these applications (I.A.Nos.4-5) could be directed to be placed before the appropriate Bench along with the curative petition which she proposes to file.
We order accordingly.
|(Mahabir Singh) | (Veena Khera) | | Court Master | Court Master |
(Signed order is placed on the file)