Supreme Court - Daily Orders
K S Saini, S D O Iii vs Union Of India on 29 January, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Madan B. Lokur, C. Nagappan
CHAMBER MATTER-2 SECTION IVB
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. 323/2014 In R.P.(C) No. 2133/2014 In
SLP(C) No. 20751/2014
K S SAINI, S D O -III Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with office report)
Date : 29/01/2015 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 MADAN B. LOKUR
HON'BLE MR. JUSTICE C. NAGAPPAN
By Circulation
UPON perusing papers the Court made the following
O R D E R
The curative petition is dismissed on the signed order.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.02.04 15:10:42 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (C) NO. 323 OF 2014 IN REVIEW PETITION (C) NO. 2133 OF 2014 IN SPECIAL LEAVE PETITION (C) NO. 20751 OF 2014 K.S. SAINI, S.D.O.-III .. 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.
(H.L. DATTU) .......................J. (T.S. THAKUR) .......................J. (ANIL R. DAVE) .......................J. (MADAN B. LOKUR) .......................J. (C. NAGAPPAN) NEW DELHI, JANUARY 29, 2015.