Supreme Court - Daily Orders
The State Of Manipur vs All Manipur Pensioners Association on 11 May, 2022
Bench: Chief Justice, Uday Umesh Lalit, A.M. Khanwilkar, M.R. Shah, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION(CIVIL) No. 193/2020
IN
REVIEW PETITION(CIVIL) No. 2602/2019
IN
CIVIL APPEAL No. 10857/2016
THE STATE OF MANIPUR & ANR. Petitioner(s)
VERSUS
ALL MANIPUR PENSIONERS ASSOCIATION & ANR. 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.
(N.V. RAMANA)
………………………………………J.
(UDAY UMESH LALIT)
………………………………………J.
(A.M. KHANWILKAR)
………………………………………J.
(M.R. SHAH)
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2022.05.14
12:54:21 IST
Reason:
………………………………………J.
(A.S. BOPANNA)
New Delhi;
11TH MAY, 2022.
ITEM NO.1004 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. 193/2020 in R.P.(C) No. 2602/2019 in C.A.
No. 10857/2016
THE STATE OF MANIPUR & ANR. Petitioner(s)
VERSUS
ALL MANIPUR PENSIONERS ASSOCIATION & ANR. Respondent(s)
(FOR ADMISSION)
Date : 11052022 This petition was 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 A.S. BOPANNA
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.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH) (Signed Order is placed on the file)