Supreme Court - Daily Orders
Parminder Singh vs The State Of Haryana on 10 July, 2019
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, N.V. Ramana
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.349 OF 2018
IN
REVIEW PETITION (CIVIL) NO.2166 OF 2016
IN
SPECIAL LEAVE PETITION (CIVIL) NO.23263 OF 2013
Parminder Singh and Another Petitioner(s)
Versus
State of Haryana 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. [S.A. Bobde] ....................J. [N.V. Ramana] New Delhi Signature Not Verified July 10, 2019.
Digitally signed by CHETAN KUMAR Date: 2019.07.16 17:04:14 IST Reason: ITEM NO.1005 SECTION IV-B 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.349 OF 2018 IN REVIEW PETITION (CIVIL) NO.2166 OF 2016 IN SPECIAL LEAVE PETITION (CIVIL) NO.23263 OF 2013 PARMINDER SINGH & ANR. Petitioner(s) VERSUS STATE OF HARYANA & ORS. Respondent(s) Date : 10-07-2019 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 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.
Pending application(s), if any, stand disposed of.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)