Supreme Court - Daily Orders
Kallu Since (D) Th. Lrs. vs Ramesh Chand Gupta . on 19 August, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Dipak Misra, Vikramajit Sen
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C.) NO.260 OF 2015
IN
REVIEW PETITION (C.) NO.1283 OF 2014
IN
SPECIAL LEAVE PETITION (C.) NO.5478 OF 2014
KALLU SINCE (D) THROUGH L.RS.
AND ORS. ..PETITIONER(S)
VERSUS
RAMESH CHAND GUPTA AND 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) ..............J. (DIPAK MISRA) ..............J. Signature Not Verified (VIKRAMAJIT SEN) NEW DELHI, Digitally signed by Ramana Venkata Ganti Date: 2015.08.20 17:24:56 IST AUGUST 19, 2015.
Reason:
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. 260/2015 In R.P.(C) No. 1283/2014 In SLP(C) No. 5478/2014 KALLU SINCE (D) TH. LRS. AND ORS. Petitioner(s) VERSUS RAMESH CHAND GUPTA AND ORS. Respondent(s) (with appln. (s) for interim stay and office report) Date : 19/08/2015 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 DIPAK MISRA HON'BLE MR. JUSTICE VIKRAMAJIT SEN 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) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)