Supreme Court - Daily Orders
Rajendra Kumar Sharma Ii vs Rajasthan High Court Jodhpur Thr. Its ... on 31 July, 2019
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, N.V. Ramana, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.482 OF 2018
IN
REVIEW PETITION (CIVIL) NO.996 OF 2018
IN
SPECIAL LEAVE PETITION (CIVIL) NO.30635 OF 2017
Rajendra Kumar Sharma - II Petitioner(s)
Versus
Rajasthan High Court, Jodhpur Respondent(s)
Through Its Registrar General and Others
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. [S.A. Bobde] ....................J. [N.V. Ramana] Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2019.08.06 18:48:22 IST Reason: ....................J. [Uday Umesh Lalit] New Delhi July 31, 2019.
ITEM NO.1004 SECTION XV
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.482 OF 2018 IN REVIEW PETITION (CIVIL) NO.996 OF 2018 IN SPECIAL LEAVE PETITION (CIVIL) NO.30635 OF 2017 RAJENDRA KUMAR SHARMA II Petitioner(s) VERSUS RAJASTHAN HIGH COURT, JODHPUR THR. Respondent(s) ITS REGISTRAR GENERAL AND ORS.
(With appln.(s) for exemption from filing O.T.) Date : 31-07-2019 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE UDAY UMESH LALIT 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.
Pending application(s), if any, stand disposed of.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)