Supreme Court - Daily Orders
Ajay Kumar Ii vs Union Of India on 12 September, 2019
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, N.V. Ramana, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NOS. 54-55/2018
IN
REVIEW PETITION (CIVIL) NOS. 1861-1862/2017
IN
SPECIAL LEAVE PETITION (CIVIL) NOS. 1627-1628/2017
AJAY KUMAR-II Petitioner
VERSUS
UNION OF INDIA & ANR. Respondents
O R D E R
We have gone through the Curative Petitions 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 Petitions are dismissed.
...….....................CJI
(RANJAN GOGOI)
...….....................J.
(S.A. BOBDE)
...….....................J.
(N.V. RAMANA)
...….....................J.
(L. NAGESWARA RAO)
New Delhi;
Signature Not Verified
Digitally signed by
DEEPAK GUGLANI
Date: 2019.09.14
September 12, 2019.
12:27:11 IST
Reason:
ITEM NO.1002 SECTION XVII
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) Nos. 54-55/2018 in R.P.(C) Nos. 1861-1862/2017 in
SLP(C) Nos. 1627-1628/2017
AJAY KUMAR-II Petitioner
VERSUS
UNION OF INDIA & ANR. Respondents
(FOR ADMISSION)
Date : 12-09-2019 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 L. NAGESWARA RAO
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Curative Petitions are dismissed in terms of the signed order.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (Indu Kumari Pokhriyal) Court Master Assistant Registrar (signed order is placed on the file)