Supreme Court - Daily Orders
Mota Mandir Trust And Others vs State Of Maharashtra . on 22 July, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Pinaki Chandra Ghose
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.179 OF 2015
IN
REVIEW PETITION (C) NO.2179 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO.11319 OF 2011
MOTA MANDIR TRUST & ORS. ..PETITIONER(S)
VERSUS
STATE OF MAHARASHTRA & 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.
(H.L. DATTU) ..............J. (T.S. THAKUR) ..............J. (ANIL R. DAVE) ..............J. (PINAKI CHANDRA GHOSE) NEW DELHI, JULY 22, 2015.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.07.23 17:07:47 IST Reason: CHAMBER MATTER SECTION IX 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. 179/2015 In R.P.(C) No. 2179/2014 In SLP(C) No. 11319/2011 MOTA MANDIR TRUST AND OTHERS Petitioner(s) VERSUS STATE OF MAHARASHTRA AND ORS. Respondent(s) (with office report) Date : 22/07/2015 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE 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.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)