Supreme Court - Daily Orders
A.Alam Pasha vs Dr. Subramanian Swamy on 19 September, 2018
Author: Chief Justice
Bench: Chief Justice, Ranjan Gogoi, Madan B. Lokur, Arun Mishra
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.196 OF 2017
IN
REVIEW PETITION (CIVIL) NO.3823 OF 2016
IN
SPECIAL LEAVE PETITION (CIVIL) NO.28260 OF 2016
A. Alam Pasha Petitioner(s)
Versus
Dr. Subramanian Swamy and Others Respondent(s)
O R D E R
We have gone through the Curative Petition and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petition is dismissed.
..................CJI. [Dipak Misra] ....................J. [Ranjan Gogoi] ....................J. [Madan B. Lokur] ....................J. [Arun Mishra] Signature Not Verified Digitally signed by New Delhi CHETAN KUMAR Date: 2018.09.25 19:08:44 IST September 19, 2018.
Reason:
ITEM NO.1003 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 PETITION (CIVIL) NO.196 OF 2017 IN REVIEW PETITION (CIVIL) NO.3823 OF 2016 IN SPECIAL LEAVE PETITION (CIVIL) NO.28260 OF 2016 A. ALAM PASHA Petitioner(s) VERSUS DR. SUBRAMANIAN SWAMY & ORS. Respondent(s) Date : 19-09-2018 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE ARUN MISHRA By Circulation UPON hearing the counsel the Court made the following O R D E R The curative petition is dismissed in terms of the signed order.
(Chetan Kumar) (H.S. Parasher) A.R.-cum-P.S. Assistant Registrar (Signed order is placed on the file)