Supreme Court - Daily Orders
Ram Chandra-Ii vs State Of U.P on 10 January, 2017
Bench: Chief Justice, Dipak Misra, J. Chelameswar, A.K. Sikri
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.474 OF 2016
IN
REVIEW PETITION (C) NO.164 OF 2015
IN
SPECIAL LEAVE PETITION (C) NO.26658 OF 2014
RAM CHANDRA-II ... Petitioner(s)
VS.
STATE OF U.P. & ANR. ... Respondent(s)
ORDER
We have gone through the Curative Petition 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 Hurra Vs. Ashok Hurra & Anr., reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
.....................................CJI. [JAGDISH SINGH KHEHAR] ........................................J. [DIPAK MISRA] ........................................J. [J. CHELAMESWAR] ........................................J. [A.K. SIKRI] New Delhi;
Signature Not Verified10th January, 2017.
Digitally signed bySARITA PUROHIT Date: 2017.01.14 12:33:41 IST Reason:
CHAMBER MATTER SECTION XI
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.474/2016 In RP(C)NO.164/2015 IN SLP(C)NO.26658/2014 RAM CHANDRA-II Petitioner(s) VERSUS STATE OF U.P & ANR. 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 A.K. SIKRI 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)