Supreme Court - Daily Orders
Adarsh Priya Srivastava vs Dinesh Chand Mahender on 30 April, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, Fakkir Mohamed Ibrahim Kalifulla, Vikramajit Sen
CHAMBER-2 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. 148/2015 In R.P.(C) No. 1790/2013 In
SLP(C) No. 15914/2013
ADARSH PRIYA SRIVASTAVA Petitioner(s)
VERSUS
DINESH CHAND MAHENDER Respondent(s)
(With office report)
Date : 30/04/2015 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 FAKKIR MOHAMED IBRAHIM KALIFULLA
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.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.05.05 17:27:41 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (C) NO.148 OF 2015 IN REVIEW PETITION (C) NO.1790 OF 2013 IN SPECIAL LEAVE PETITION (C) NO.15914 OF 2013 ADARSH PRIYA SRIVASTAVA ..PETITIONER(S) VERSUS DINESH CHAND MAHENDER ..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. (FAKKIR MOHAMED IBRAHIM KALIFULLA) ................J. (VIKRAMAJIT SEN) NEW DELHI, APRIL 30, 2015.