Supreme Court - Daily Orders
Renu Garg Etc Etc. vs State Of Haryana And Ors Etc Etc on 12 July, 2016
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, S.A. Bobde
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITIONS (C) No.186-198 OF 2016
IN
REVIEW PETITIONS(C) No.2906-2918 OF 2015
IN
CIVIL APPEALS NO.6311, 6312, 6315, 6316, 6318, 6320, 6322, 6324,
6338, 6339, 6340, 6342 OF 2009 AND CIVIL APPEAL NO.6851 OF 2010
RENU GARG ETC ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS ETC ETC Respondent(s)
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. (T.S. THAKUR) ................................J. (ANIL R. DAVE) ................................J. (JAGDISH SINGH KHEHAR) ................................J. (S.A. BOBDE) Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2016.07.13 16:58:49 IST NEW DELHI Reason: DATED 12th JULY, 2016.
CHAMBER MATTER SECTION IV
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. 186-198/2016 In R.P.(C) No. 2906-2918/2015 IN C.A.NO. 6311, 6312, 6315, 6316, 6318, 6320, 6322, 6324, 6338, 6339, 6340, 6342/2009 AND C.A.NO. 6851/2010 RENU GARG ETC ETC. Petitioner(s) VERSUS STATE OF HARYANA AND ORS ETC ETC Respondent(s) (with office report) Date : 12/07/2016 These petitions were 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 S.A. BOBDE By Circulation UPON perusing papers the Court made the following 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.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER (Signed order is placed on the file)