Supreme Court - Daily Orders
Pravat Ranjan Mohanty vs State Of Orissa . on 8 September, 2016
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, Arun Mishra
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.370-371 OF 2016
IN
REVIEW PETITION (C) NO.1309-1310 OF 2015
IN
SPECIAL LEAVE PETITION (C) NO.35273-35274 OF 2014
PRAVAT RANJAN MOHANTY PETITIONER(S)
VERSUS
STATE OF ORISSA AND ORS. 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. (ARUN MISHRA) Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.09.17 12:49:06 IST Reason: NEW DELHI SEPTEMBER 8, 2016.
CHAMBER MATTER SECTION XIA
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. 370-371/2016 In R.P.(C) No.1309-1310/2015 In SLP(C) No.35273-35274/2014 PRAVAT RANJAN MOHANTY Petitioner(s) VERSUS STATE OF ORISSA AND ORS. Respondent(s) (with office report) Date : 08/09/2016 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 ARUN MISHRA 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.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master (Signed Order is placed in the file)