Supreme Court - Daily Orders
Patwardhan Infrastructure (P) Ltd. vs Govt. Of Maharashtra on 21 January, 2016
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.439 OF 2015
IN
REVIEW PETITION (C) NO.2192 OF 2015
IN
SPECIAL LEAVE PETITION (C) NO.29294 OF 2013
PATWARDHAN INFRASTRUCTURE (P) LTD. Petitioner(s)
VERSUS
GOVT. OF MAHARASHTRA & ANR. 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 ASHOK RAJ SINGH Date: 2016.01.22 15:57:51 IST Reason: ................................J. (SHIVA KIRTI SINGH) NEW DELHI, JANUARY 21, 2016.
IN CHAMBER SECTION IX
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. 439/2015 In R.P.(C) No. 2192/2015 In SLP(C) No. 29294/2013 PATWARDHAN INFRASTRUCTURE (P) LTD. Petitioner(s) VERSUS GOVT. OF MAHARASHTRA AND ANR. Respondent(s) (with office report) Date : 21/01/2016 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 HON'BLE MR. JUSTICE SHIVA KIRTI SINGH By Circulation UPON perusing papers the Court made the following O R D E R The curative petition is dismissed in terms of the signed order.
(Ashok Raj Singh) (Saroj Saini)
Court Master Court Master
(Signed Order is placed in the file)