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Supreme Court - Daily Orders

The Chairman, Agricultural Produce ... vs Shri Nashik Panchavati Panjarpol Trust on 25 March, 2025

Bench: B.R. Gavai, Surya Kant, Bela M. Trivedi, Dipankar Datta

                                            IN THE SUPREME COURT OF INDIA
                                                INHERENT JURISDICTION

                                      CURATIVE PETITION (CIVIL) NOS.     OF 2025
                                               (@ Diary No. 23961/2024)
                                                          IN
                                     REVIEW PETITION (CIVIL) NOS. 356-357 OF 2024
                                                          IN
                                          CIVIL APPEAL NOS. 2857-2858 OF 2011

     THE CHAIRMAN, AGRICULTURAL                        PRODUCE             .....    PETITIONER(S)
     MARKET COMMITTEE
                                                        VERSUS

     SHRI NASHIK PANCHAVATI PANJARPOL                                      .....    RESPONDENT(S)
     TRUST & ORS.

                                                        O R D E R

The present Curative Petitions are defective. Despite the defect being communicated to the counsel for the petitioner, the same has not yet been cured.

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 v. Ashok Hurra & Anr.1 Hence, the Curative Petitions are dismissed.

Pending application(s), if any, shall stand disposed of.

.................CJI.

(SANJIV KHANNA) ...................J. (B.R. GAVAI) ...................J. (SURYA KANT) ...................J. (BELA M. TRIVEDI) Signature Not Verified Digitally signed by Deepak Guglani Date: 2025.04.04 17:17:45 IST Reason: ...................J. (DIPANKAR DATTA) NEW DELHI;

MARCH 25, 2025.

1 2002 (4) SCC 388.

ITEM NO.1003                                                  SECTION IX

                 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) NOS.     OF 2025

(@ Diary No. 23961/2024) IN REVIEW PETITION (CIVIL) NOS. 356-357 OF 2024 IN CIVIL APPEAL NOS. 2857-2858 OF 2011 THE CHAIRMAN, AGRICULTURAL PRODUCE ..... PETITIONER(S) MARKET COMMITTEE VERSUS SHRI NASHIK PANCHAVATI PANJARPOL ..... RESPONDENT(S) TRUST & ORS.

Date : 25-03-2025 This matter was circulated today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE SURYA KANT HON'BLE MS. JUSTICE BELA M. TRIVEDI HON'BLE MR. JUSTICE DIPANKAR DATTA By Circulation UPON perusing papers, the Court made the following O R D E R The Curative Petitions are dismissed, in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)