Supreme Court - Daily Orders
B. Venkatramana Sastry Etc vs Cbi on 8 September, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Fakkir Mohamed Ibrahim Kalifulla, Vikramajit Sen
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (R) NOS.44-45 OF 2015
IN
REVIEW PETITION (CRL.) NOS.763-764 OF 2013
IN
SPECIAL LEAVE PETITION (CRL.) NOS.5777-5778 OF 2013
B. VENKATRAMANA SASTRY ETC. ..PETITIONER(S)
VERSUS
C.B.I. AND ANR. ..RESPONDENT(S)
O R D E R
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.
............CJI.
(H.L. DATTU) ..............J. (T.S. THAKUR) ..............J. (ANIL R. DAVE) ..............J. (FAKKIR MOHAMED IBRAHIM KALIFULLA) ..............J. (VIKRAMAJIT SEN) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.09.14 17:59:32 IST Reason: NEW DELHI, SEPTEMBER 08, 2015.
CHAMBER MATTER NO.1 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PETITION (R) NOS.44-45 OF 2015 IN REVIEW PETITION (CRL.) NOS.763-764 OF 2013 IN SPECIAL LEAVE PETITION (CRL.) NOS.5777-5778 OF 2013 B. VENKATRAMANA SASTRY ETC. ..PETITIONER(S) VERSUS C.B.I. AND ANR. ..RESPONDENT(S) (with office report) Date : 08/09/2015 These petitions were circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE VIKRAMAJIT SEN 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. (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)