Supreme Court - Daily Orders
P. Ramakrishnan vs State Of Tamilnadu on 24 July, 2014
^ IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) No. 145 OF 2014
IN
REVIEW PETITION (C) No. 811 OF 2012
IN
SPECIAL LEAVE PETITION (C) NO. 35328 OF 2011
P. RAMAKRISHNAN & OTHERS ....PETITIONER(
S )
VERSUS
STATE OF TAMIL NADU ....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.
(R.M. LODHA) ....................................... ....J. (H.L. DATTU) ....................................... ...J. (T.S. THAKUR) NEW DELHI;
JULY 24, 2014.
Signature Not Verified Digitally signed by Pardeep Kumar Date: 2014.07.26 04:18:11 IST Reason: CURATIVE PETITION SECTION XII 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. 145/2014 In R.P.(C) No. 811/2012 In SLP(C) No. 35328/2011 P. RAMAKRISHNAN & ORS. Petitioner(s) VERSUS STATE OF TAMIL NADU Respondent(s) [with appln. for exemption from filing OT and permission to place addl. documents on record and office report) Date : 24/07/2014 This petition was circulated today. CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE T.S. THAKUR By Circulation UPON hearing counsel the Court made the following O R D E R Curative Petition is dismissed in terms of signed order.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE]