Supreme Court - Daily Orders
Ram Gopal Yadav vs Dr. Pushkar Anand on 22 March, 2022
Author: Chief Justice
Bench: Chief Justice, Uday Umesh Lalit, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.56 OF 2018
IN
REVIEW PETITION (CIVIL)NO. 2341 of 2017
IN
PETITION FOR SPECIAL LEAVE TO APPEAL (C) NO. 36348 OF 2016
RAM GOPAL YADAV PETITIONER(S)
VERSUS
DR. PUSHKAR ANAND & ORS. RESPONDENT(S)
O R D E R
Application for permission to appear and argue in person is rejected.
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.
[N.V.RAMANA] …….…………………………………………J. [UDAY UMESH LALIT] Signature Not Verified ……………………………………………J. Digitally signed by Rajni Mukhi Date: 2022.04.18 16:01:04 IST Reason: [A.M. KHANWILKAR] NEW DELHI;
MARCH 22, 2022
ITEM NO.1002 SECTION XVII-A
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.56 OF 2018 IN REVIEW PETITION (CIVIL)NO. 2341 of 2017 IN PETITION FOR SPECIAL LEAVE TO APPEAL (C) NO. 36348 OF 2016 RAM GOPAL YADAV Petitioner(s) VERSUS DR. PUSHKAR ANAND & ORS. Respondent(s) (FOR ADMISSION AND IA No. 64777/2018 - PERMISSION TO APPEAR AND ARGUE IN PERSON) Date : 22-03-2022 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE A.M. KHANWILKAR By Circulation UPON hearing the counsel the Court made the following O R D E R Application for permission to appear and argue in person is rejected.
The Curative Petition is dismissed in terms of signed order.
Pending application(s) shall stand disposed of.
(RAJNI MUKHI) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)