Supreme Court - Daily Orders
Lok Prahari Thr. Its. General Secretary ... vs Union Of India . on 16 September, 2014
Bench: H.L. Dattu, T.S. Thakur, Sudhansu Jyoti Mukhopadhaya
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO. 204 OF 2014
IN
REVIEW PETITION (C) NO. 826 OF 2014
IN
WRIT ETITION (C) NO. 231 OF 2005
LOK PRAHARI THR. ITS GENERAL SECRETARY
S.N. SHUKLA ....PETITIONER(S)
VERSUS
UNION OF INDIA AND OTHERS ....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. (R.M. LODHA) ...........................……..…………………J. (H.L. DATTU) ...........................………………..…………J. (T.S. THAKUR) Signature Not Verified ......................….......………………..…………J. NEW DELHI;
Digitally signed by Pardeep Kumar Date: 2015.01.06(SUDHANSU JYOTI MUKHOPADHAYA) SEPTEMBER 16, 2014 11:48:21 SAST Reason:
CURATIVE PETITION SECTION PIL 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. 204/2014 IN R.P.(C) No. 826/2014 In W.P.(C) No. 231/2005 LOK PRAHARI THR. ITS. GENERAL SECRETARY S.N. SHUKLA Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) [WITH APPLN. FOR PERMISSION TO APPEAR AND ARGUE IN PERSON AND OFFICE REPORT] Date : 16/09/2014 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE H.L. DATTU HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA By Circulation UPON perusing papers the Court made the following O R D E R Application for permission to appear and argue in person is rejected.
Curative Petition is dismissed in terms of signed order.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE]