Supreme Court - Daily Orders
Ex 14393628F Gunner (Gd) Krishan Kumar vs Union Of India on 27 November, 2019
Bench: Chief Justice, N.V. Ramana, Arun Mishra, R. Banumathi
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO(S).288/2019
IN
REVIEW PETITION (C) NO(S).1641/2017
IN
CIVIL APPEAL NO(S).761/2017
EX 14393628F GUNNER (GD) KRISHAN KUMAR ……..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 [S. A. BOBDE] ....................J [N.V. RAMANA] ....................J [ARUN MISHRA] ....................J [R. BANUMATHI] Signature Not Verified NEW DELHI;
Digitally signed by NOVEMBER 27, 2019 SANJAY KUMAR Date: 2019.12.03 17:16:14 IST Reason: ITEM NO.1001 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) No. 288/2019 in R.P.(C) No. 1641/2017 in C.A. No. 761/2017 EX 14393628F GUNNER (GD) KRISHAN KUMAR Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION ) Date : 27-11-2019 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE ARUN MISHRA 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.
Pending interlocutory applications, if any, stand disposed of.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)