Supreme Court - Daily Orders
Ram Ajore vs Amar Nath . on 7 October, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Vikramajit Sen
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NOS.344-345 OF 2015
IN
REVIEW PETITION (C) NO.1712-1713 OF 2014
IN
SPECIAL LEAVE PETITION (C) NO.8233-8234 OF 2014
RAM AJORE ..PETITIONER(S)
VERSUS
AMAR NATH AND OTHERS ..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. (VIKRAMAJIT SEN) NEW DELHI, OCTOBER 07, 2015.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.10.10 09:43:34 IST Reason: CHAMBER MATTER NO.4 SECTION XI 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) Nos. 344-345/2015 In R.P.(C) Nos. 1712-1713/2014 In SLP(C) No. 8233-8234/2014 RAM AJORE Petitioner(s) VERSUS AMAR NATH & ORS. Respondent(s) (with office report) Date : 07/10/2015 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 VIKRAMAJIT SEN By Circulation UPON perusing papers the Court made the following O R D E R The Curative Petition is dismissed, in terms of the signed order.
Pending application(s), if any, is/are disposed of.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar (Signed order is placed on the file)