Supreme Court - Daily Orders
Rajendra Prasad Ruhella vs Union Of India And Ors And Ors on 11 December, 2018
Author: Chief Justice
Bench: Chief Justice, Madan B. Lokur, A.K. Sikri, Abhay Manohar Sapre
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.37 OF 2018
IN
REVIEW PETITION (CIVIL) NO.279 OF 2017
IN
SPECIAL LEAVE PETITION (CIVIL) NO.29654 OF 2016
Rajendra Prasad Ruhella Petitioner(s)
Versus
Union of India and Others Respondent(s)
O R D E R
We have gone through the Curative Petition and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
..................CJI. [Ranjan Gogoi] ....................J. [Madan B. Lokur] ....................J. [A.K. Sikri] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2018.12.13 17:06:52 IST Reason: ....................J. [Abhay Manohar Sapre] New Delhi December 11, 2018.
ITEM NO.1003 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (CIVIL) NO.37 OF 2018 IN REVIEW PETITION (CIVIL) NO.279 OF 2017 IN SPECIAL LEAVE PETITION (CIVIL) NO.29654 OF 2016 RAJENDRA PRASAD RUHELLA Petitioner(s) VERSUS UNION OF INDIA AND ORS AND ORS Respondent(s) Date : 11-12-2018 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE 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.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)