Supreme Court - Daily Orders
K. Ganesan vs The Government Of Tamil Nadu And Anr. on 15 October, 2019
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, N.V. Ramana, Ashok Bhushan, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.278 OF 2019
IN
REVIEW PETITION (CIVIL) NO.274 OF 2019
IN
SPECIAL LEAVE PETITION (CIVIL) NO.30608 OF 2018
K. Ganesan Petitioner(s)
Versus
The Government of Tamil Nadu and Another 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. [S.A. Bobde] ....................J. [N.V. Ramana] ....................J. Signature Not Verified [Ashok Bhushan] Digitally signed by CHETAN KUMAR Date: 2019.10.22 18:15:32 IST Reason: ....................J. [S. Abdul Nazeer] New Delhi October 15, 2019.
ITEM NO.1002 SECTION XII
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.278 OF 2019 IN REVIEW PETITION (CIVIL) NO.274 OF 2019 IN SPECIAL LEAVE PETITION (CIVIL) NO.30608 OF 2018 K. GANESAN Petitioner(s) VERSUS THE GOVERNMENT OF TAMIL NADU AND ANR. Respondent(s) Date : 15-10-2019 This petition was circulated 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 ASHOK BHUSHAN HON'BLE MR. JUSTICE S. ABDUL NAZEER 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)