Supreme Court - Daily Orders
Khazan Singh vs State Of Haryana on 21 November, 2019
Bench: Chief Justice, N.V. Ramana, Arun Mishra, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO(S).417/2018
IN
REVIEW PETITION (C) NO(S).2573/2017
IN
CIVIL APPEAL NO(S).928/2017
KHAZAN SINGH ……..PETITIONER(S)
VERSUS
STATE OF HARYANA & ORS. ……..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 [S. A. BOBDE] ....................J [N.V. RAMANA] ....................J [ARUN MISHRA] ....................J [ASHOK BHUSHAN] Signature Not Verified NEW DELHI;
Digitally signed by NOVEMBER 21, 2019SANJAY KUMAR Date: 2019.11.21 16:52:50 IST Reason:
ITEM NO.1002 SECTION IV
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. 417/2018 in R.P.(C) No. 2573/2017 in C.A. No. 928/2017 KHAZAN SINGH Petitioner(s) VERSUS STATE OF HARYANA & ORS. Respondent(s) (FOR ADMISSION ) Date : 21-11-2019 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE ASHOK BHUSHAN 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 interlocutory applications, if any, stand disposed of. (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)