Supreme Court - Daily Orders
Narain Singh vs State Of Delhi on 19 November, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Jagdish Singh Khehar
CHAMBER MATTER NO.1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PET(R) No. 210/2015 in R.P.(Crl.) No. 22/2014 in
SLP(Crl) No. 1123/2013
NARAIN SINGH Petitioner(s)
VERSUS
STATE OF DELHI Respondent(s)
(With appln.(s) for oral hearing and office report)
Date : 19/11/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Curative Petition is dismissed in terms of signed order.
(RACHNA) (VINOD KULVI) SR.P.A. ASST. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.11.20 16:28:28 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (R) NO. 210 OF 2015 IN REVIEW PETITION (CRL.) NO. 22 OF 2014 IN SPECIAL LEAVE PETITION (CRL.) NO. 1123 OF 2013 NARAIN SINGH ..PETITIONER(S) VERSUS STATE OF DELHI ..RESPONDENT(S) O R D E R 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 & Another, reported in 2002 (4) SCC
388. Hence, the Curative Petition is dismissed.
............CJI.
(H.L. DATTU) ..............J. (T.S. THAKUR) ..............J. (ANIL R. DAVE) ..............J. (JAGDISH SINGH KHEHAR) NEW DELHI, NOVEMBER 19, 2015.