Supreme Court - Daily Orders
Steel Authority Of India Ltd. vs Vale Australia Pty Ltd. on 16 July, 2014
¢ IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) No. 136 OF 2014
IN
REVIEW PETITION (C) No. 2987 OF 2013
IN
SPECIAL LEAVE PETITION (C) No. 30905 OF 2013
STEEL AUTHORITY OF INDIA LTD. ....PETITIO
NER(S)
Versus
VALE AUSTRALIA PTY. LTD. & ANR. ....RESPOND
ENT(S)
ORDER
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.
(R.M. LODHA) .................................................. .............J. (H.L. DATTU) .................................................. .............J. (T.S. THAKUR) Signature Not Verified .................................................. ..............J. Digitally signed by (FAKKIR MOHAMED IBRAHIM KALIFULLA) NEW DELHI;
Pardeep KumarDate: 2014.07.22 06:18:36 IST Reason: JULY 16, 2014.
CURATIVE PETITION SECTION XIV
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. 136/2014 In R.P.(C) No. 2987/2013 in SLP (C) No. 30905/2013 STEEL AUTHORITY OF INDIA LTD. Petitioner(s) VERSUS VALE AUSTRALIA Pvt. LTD. & ANR. Respondent(s) [WITH OFFICE REPORT] Date : 16/07/2014 This petition was circulated today. CORAM :
HON’BLE THE CHIEF JUSTICE HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE T.S. THAKUR HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA By Circulation Upon perusing papers, the Court made the following O R D E R Curative Petition is dismissed in terms of signed order.
(PARDEEP KUMAR) (RENU DIWAN)
AR-cum-PS COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE]