Supreme Court - Daily Orders
Tirtha Sarathi Mukherjee vs High Court Of Tripura on 24 February, 2022
Author: Chief Justice
Bench: Chief Justice, Uday Umesh Lalit, A.M. Khanwilkar, K.M. Joseph
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) No.14 OF 2020
IN
REVIEW PETITION (C) No.1486 OF 2019
IN
CIVIL APPEAL NO.1264 of 2019
TIRTHA SARATHI MUKHERJEE … PETITIONER
Versus
HIGH COURT OF TRIPURA & 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. (N.V. RAMANA) ………………...…………………….……J. (UDAY UMESH LALIT) ……...………...…………………….……J. (A.M. KHANWILKAR) ……...………...…………………….……J. Signature Not Verified (K.M. JOSEPH) Digitally signed by SATISH KUMAR YADAV Date: 2022.03.05 New Delhi;
12:59:37 IST Reason:February 24, 2022.
ITEM NO.1003 SECTION XIV-A
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.14/2020 in R.P.(C) No.1486/2019 in C.A. No.
1264/2019
TIRTHA SARATHI MUKHERJEE Petitioner(s)
VERSUS
HIGH COURT OF TRIPURA & ORS. Respondent(s)
Date : 24-02-2022 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE K.M. JOSEPH 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.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH) (Signed order is placed on the file)