Supreme Court - Daily Orders
Foreshore Co-Operative Housing ... vs Praveen D. Desai (D) Thr Lrs. . on 25 April, 2017
Author: Chief Justice
Bench: Chief Justice, Dipak Misra, J. Chelameswar, Kurian Joseph
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) No.130 OF 2017
IN
REVIEW PETITION (CIVIL) No.2506 OF 2015
IN
CIVIL APPEAL No. 7732 OF 2011
FORESHORE CO-OPERATIVE HOUSING SOCIETY LTD. … PETITIONER
Versus
PRAVEEN D. DESAI (D) THR LRS. AND ORS. … RESPONDENTS
O R D E R
The application for hearing in open Court 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. (Jagdish Singh Khehar) ………………...…………………….……J. (Dipak Misra) ………………...…………………….……J. (J. Chelameswar) Signature Not Verified ………………...…………………….……J. Digitally signed by SATISH KUMAR YADAV Date: 2017.04.25 (Kurian Joseph) 16:38:16 TLT Reason: New Delhi;
April 25, 2017.
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 PET(C) No.130/2017 In R.P.(C) No.2506/2015 In C.A. No. 7732/2011 FORESHORE CO-OPERATIVE HOUSING SOCIETY LTD. Petitioner(s) VERSUS PRAVEEN D. DESAI (D) THR LRS. AND ORS. Respondent(s) (With appln.(s) for hearing in open court and office report) Date : 25/04/2017 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE J. CHELAMESWAR HON'BLE MR. JUSTICE KURIAN JOSEPH By Circulation UPON perusing papers the Court made the following O R D E R The application for hearing in open Court is rejected.
The Curative Petition is dismissed in terms of the signed order.
(SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)