Supreme Court - Daily Orders
Gyanendra Kumar Mishra vs Uoi on 29 October, 2014
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Ranjan Gogoi
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C)NO.44 OF 2014
IN
REVIEW PETITION (C.)NO. 1305 OF 2013
IN
SPECIAL LEAVE PETITION (C) NO.9473 OF 2013
GYANENDRA KUMAR MISHRA & ORS. PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. 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) Signature Not Verified ........................J. Digitally signed by Ramana Venkata Ganti Date: 2014.10.31 10:52:28 IST (RANJAN GOGOI) NEW DELHI;
Reason:
OCTOBER 29, 2014 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 PET(C) No. 44/2014 In R.P.(C) No. 1305/2013 In SLP(C) No. 9473/2013 GYANENDRA KUMAR MISHRA & ORS Petitioner(s) VERSUS UOI & ORS Respondent(s) (with office report) Date : 29/10/2014 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 RANJAN GOGOI 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.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)