Supreme Court - Daily Orders
B.W. Ramteke vs Idbi Bank Ltd. . on 2 December, 2014
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Fakkir Mohamed Ibrahim Kalifulla
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.271 OF 2014
IN
REVIEW PETITION (C) NO.282 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO.35715 OF 2013
B.W. RAMTEKE ..PETITIONER(S)
VERSUS
IDBI BANK & ORS. ..RESPONDENT(S)
O R D E R
Application for oral hearing is rejected. 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.
(H.L. DATTU) ..................J. (T.S. THAKUR) ..................J. (ANIL R. DAVE) Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2014.12.03 16:36:07 IST Reason: ..................J. (FAKKIR MOHAMED IBRAHIM KALIFULLA) NEW DELHI, DECEMBER 02, 2014.
CHAMBER MATTER 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 (C) NO.271 OF 2014 IN REVIEW PETITION (C) NO.282 OF 2014 IN SPECIAL LEAVE PETITION (C) NO.35715 OF 2013 B.W. RAMTEKE ..PETITIONER(S) VERSUS IDBI BANK & ORS. ..RESPONDENT(S) (With application(s) for directions for oral hearing and office report) Date : 02/12/2014 This petition was 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 By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing is rejected. Curative petition is dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)