Supreme Court - Daily Orders
M/S. Hindustan Vegetable Oil ... vs M/S. Hindustan Vegetable Oil ... on 21 August, 2019
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, N.V. Ramana, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO. 483/2018
IN
REVIEW PETITION (CIVIL) NO. 1707/2018
IN
SPECIAL LEAVE PETITION (CIVIL) NO(S). 3076/2018 @ 3076-3077/2018
M/S. HINDUSTAN VEGETABLE OIL CORPORATION
KARMCHARI SANYUKT SANGARSH SAMITI Petitioner
VERSUS
M/S. HINDUSTAN VEGETABLE OIL CORPORATION & ORS. Respondents
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
(RANJAN GOGOI)
...….....................J.
(S.A. BOBDE)
...….....................J.
(N.V. RAMANA)
Signature Not Verified
...….....................J.
Digitally signed by
DEEPAK GUGLANI
Date: 2019.08.23
(ABHAY MANOHAR SAPRE)
16:50:58 IST
Reason:
New Delhi;
August 21, 2019.
ITEM NO.1002 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 PET(C) No. 483/2018 in R.P.(C) No. 1707/2018 in SLP(C)
No(s). 3076/2018 @ 3076-3077/2018
M/S. HINDUSTAN VEGETABLE OIL CORPORATION
KARMCHARI SANYUKT SANGARSH SAMITI Petitioner
VERSUS
M/S. HINDUSTAN VEGETABLE OIL CORPORATION & ORS. Respondents
(FOR ADMISSION)
Date : 21-08-2019 This matter was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
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 interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (Anand Prakash)
Court Master Court Master
(signed order is placed on the file)