Supreme Court - Daily Orders
M/S Topcem India vs Union Of India on 21 July, 2022
Bench: Chief Justice, Uday Umesh Lalit, A.M. Khanwilkar, M.R. Shah, B.R. Gavai
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) No.177/2021
IN
REVIEW PETITION(CIVIL) No.1981/2020
IN
CIVIL APPEAL No.2276/2020
M/S TOPCEM INDIA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
CURATIVE PETITION (CIVIL) No.178/2021
IN
REVIEW PETITION(CIVIL) No.1923/2020
IN
CIVIL APPEAL No.2292/2020
WITH
CURATIVE PETITION (CIVIL) No.179/2021
IN
REVIEW PETITION(CIVIL) No.163/2021
IN
CIVIL APPEAL No.2276/2020
Signature Not Verified
WITH
Digitally signed by
CURATIVE PETITION (CIVIL) No.180/2021
VISHAL ANAND
Date: 2022.08.02
16:51:50 IST
Reason:
IN
REVIEW PETITION(CIVIL) No.164/2021
2
IN
CIVIL APPEAL No.2276/2020
O R D E R
1. Applications seeking exemption from filing attested affidavit are allowed in Curative Petition (Civil) Nos.177/2021 & 178/2021.
2. Applications seeking hearing of the Curative Petitions in open Court are rejected in Curative Petition (Civil) Nos.177/2021 & 178/2021.
3. Applications seeking exemption from filing certified copy of the impugned order as also for seeking exemption from filing notarized affidavit are allowed in Curative Petitions (Civil) Nos.179/2021.
4. Application seeking exemption from filing certified copy of the impugned order is allowed in Curative Petition(Civil) No. 180/2021.
5. We have gone through the Curative Petitions 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 Petitions are dismissed.
6. Consequent upon dismissal of the Curative Petition (Civil) Nos. 177/2021 and 178/2021, pending applications filed in the said matters seeking stay also stand rejected.
……………………………………CJI.
(N.V. RAMANA) …………………………………………J. (UDAY UMESH LALIT) ……………………………………………………J. (A.M. KHANWILKAR) ……………………………………………………J. (M.R. SHAH) ……………………………………………………J. (B.R. GAVAI) New Delhi;
JULY 21, 2022.
3ITEM NO.1005 SECTION XIVA
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. 177/2021 in R.P.(C) No. 1981/2020 in C.A.
No. 2276/2020
M/S TOPCEM INDIA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 11342/2021 APPLICATION FOR LISTING CURATIVE PETITION IN OPEN COURT, IA No. 11345/2021 EXPARTE STAY & IA No. 11347/2021 EXEMPTION FROM FILING AFFIDAVIT) WITH CURATIVE PET(C) No. 178/2021 in R.P.(C) No. 1923/2020 in C.A. No. 2292/2020 (XIVA) (FOR APPLICATION FOR LISTING CURATIVE PETITION IN OPEN COURT ON IA 14365/2021, FOR EXPARTE ADINTERIM RELIEF ON IA 14371/2021 & FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 14380/2021) CURATIVE PET(C) No. 179/2021 in R.P.(C) No. 163/2021 in C.A.No.2276/2020 (XIVA) (IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 66381/2021 & FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 101733/2021) CURATIVE PET(C) No. 180/2021 in R.P.(C) No. 164/2021 in C.A. No. 2276/2020 (XIVA) (IA FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA 66392/2021 & FOR EXEMPTION FROM FILING AFFIDAVIT ON IA 101770/2021) Date : 21072022 These matters were circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE B.R. GAVAI 4 By Circulation UPON perusing papers the Court made the following O R D E R The Curative Petitions are rejected, in terms of the signed order.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH) (Signed Order is placed on the file)