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Supreme Court - Daily Orders

Hari Singh vs State (Nct Of Delhi) . on 20 January, 2016

Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, Fakkir Mohamed Ibrahim Kalifulla

                                     IN THE SUPREME COURT OF INDIA
                                         INHERENT JURISDICTION
                                    CURATIVE PETITION (C) No.413 of 2015
                                                     IN
                                     REVIEW PETITION(C) No.1829 of 2015
                                                     IN
                                SPECIAL LEAVE PETITION (C) No.26946 of 2011

     HARI SINGH & ORS.                                                 Petitioner(s)

                                                    VERSUS

     STATE (NCT OF DELHI) & 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) .................................J. Signature Not Verified (FAKKIR MOHAMED IBRAHIM KALIFULLA) Digitally signed by Mahabir Singh Date: 2016.01.20 17:27:52 IST Reason: NEW DELHI DATED 20th JANUARY, 2016.

Chamber Matter                                             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. 413/2015
                                   In

R.P.(C) No. 1829/2015 In SLP(C) No. 26946/2011 HARI SINGH & ORS. Petitioner(s) VERSUS STATE (NCT OF DELHI) & ORS. Respondent(s) (With appln.(s) for permission to file written arguments and office report) Date : 20/01/2016 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 HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA By Circulation UPON perusing papers the Court made the following 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.

(MAHABIR SINGH) (SAROJ SAINI) COURT MASTER COURT MASTER (Signed order is placed on the file)