Supreme Court - Daily Orders
M/S Ans Constructions Private Limited vs M/S Ongc Mangalore Petrochemicals Ltd. on 5 March, 2020
Author: Chief Justice
Bench: Chief Justice, N.V. Ramana, Arun Mishra
ITEM NO.1005 SECTION IV-A
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. 376/2019 in R.P.(C) No. 1770/2018 in C.A.
No. 1659/2018
M/S ANS CONSTRUCTIONS PRIVATE LIMITED Petitioner(s)
VERSUS
M/S ONGC MANGALORE PETROCHEMICALS LTD. Respondent(s)
(IA No.150112/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.150107/2019-APPLICATION FOR LISTING CURATIVE
PETITION IN OPEN COURT)
Date : 05-03-2020 This matter was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE ARUN MISHRA
By Circulation
UPON perusing the papers the Court made the following
O R D E R
Applicatin for listing curative petition in open Couryt is dimissed.
The curative petition is dismissed.
[ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] ASSTT.REGISTRAR-CUM-PS ASSTT. REGISTRAR [ Signed order is placed on the file ] Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2020.03.16 15:59:41 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (C) NO. 376 OF 2019 IN REVIEW PETITION (C) NO. 1770 OF 2018 IN CIVIL APPEAL NO. 1659 OF 2018 M/S ANS CONSTRUCTION PRIVATE .. PETITIONER(S) LIMITED VERSUS M/S ONGC MANGALORE PETROCHEMICALS .. RESPONDENT(S) LTD.
O R D E R Application for listing curative petition in open Court is dismissed.
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.
[ S.A. BOBDE ] .......................J. [ N.V. RAMANA ] .......................J. [ ARUN MISHRA ] NEW DELHI, MARCH 05, 2019.