Supreme Court - Daily Orders
Deep Chand vs Kashmiri Devi on 28 September, 2016
Author: Chief Justice
Bench: Chief Justice, Anil R.Dave, Jagdish Singh Khehar, Madan B.Lokur, R.Banumathi
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) No. 340 of 2016
IN
REVIEW PETITION(C) No. 875 of 2015
IN
SLP(C) No. 14029 of 2012
DEEP CHAND Petitioner(s)
VERSUS
KASHMIRI DEVI 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. (T.S. THAKUR) ...........................J. (ANIL R. DAVE) ...........................J. (JAGDISH SINGH KHEHAR) ...........................J. (MADAN B.LOKUR) Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2016.09.29 17:02:41 IST Reason: ...........................J. (R.BANUMATHI) NEW DELHI DATED: 28th SEPTEMBER, 2016.
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Chamber Matter SECTION IVB
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. 340/2016 In R.P.(C) No. 875/2015 In SLP(C) No. 14029/2012 DEEP CHAND Petitioner(s) VERSUS KASHMIRI DEVI Respondent(s) (with appln. For exem. From filing c/c of the impugned order and oral hearing and office report) Date : 28/09/2016 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANIL R.DAVE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE MADAN B.LOKUR HON'BLE MRS. JUSTICE R.BANUMATHI 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.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)