Supreme Court - Daily Orders
Uma Shankar Verma vs Union Of India . on 20 July, 2016
Author: Chief Justice
Bench: Chief Justice, Anil R.Dave, Jagdish Singh Khehar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) No. 249 of 2016
IN
REVIEW PETITION (C) No. 1997 of 2011
IN
SLP(C) No. 19207 of 2010
UMA SHANKAR VERMA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
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 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. (T.S. THAKUR) ...........................J. (ANIL R. DAVE) ...........................J. (JAGDISH SINGH KHEHAR) Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2016.08.27 NEW DELHI 12:10:05 IST Reason:
DATED: 20th July, 2016.
Chamber Matter SECTION XVI
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. 249/2016 In R.P.(C) No. 1997/2011 In SLP(C) No. 19207/2010 UMA SHANKAR VERMA Petitioner(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (with office report) Date : 20/07/2016 This petition was circulated today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ANIL R.DAVE HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR 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.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)