Supreme Court - Daily Orders
Shri Padam C. Singhi vs Dr. Prafulla B. Desai on 18 September, 2018
Author: Chief Justice
Bench: Chief Justice, Ranjan Gogoi, Madan B. Lokur, A.K. Sikri
ITEM NO.1001 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 PET(C) No.258/2017 in R.P.(C) No.3584/2016
in SLP(C) No.4522/2015
PADAM C. SINGHI & ORS. Petitioner(s)
VERSUS
PRAFULLA B. DESAI & ORS. Respondent(s)
(FOR ADMISSION)
Date : 18-09-2018 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE A.K. SIKRI
BY CIRCULATION
UPON perusing the papers, the Court made the following
O R D E R
The curative petition is dismissed in terms of the signed order.
(Subhash Chander) (H.S. Parasher) AR-cum-PS Assistant Registrar [Signed Order is placed on the file] Signature Not Verified Digitally signed by SUBHASH CHANDER Date: 2018.09.19 16:03:53 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION(C)NO.258 OF 2017 IN REVIEW PETITION(C)NO.3584 OF 2016 IN SPECIAL LEAVE PETITION(C)NO.4522 OF 2015 Padam C. Singhi & Ors. ... Petitioners Versus Prafulla B. Desai & Ors. ... Respondents 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 laid down in the decision of this Court in Rupa Ashok Hurra vs. Ashok Hurra & Anr., reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
.....................CJI. [DIPAK MISRA] .......................J. [RANJAN GOGOI] .......................J. [MADAN B. LOKUR] .......................J. [A.K. SIKRI] New Delhi.
September 18, 2018