Supreme Court - Daily Orders
Mahanagar Telephone Nigam Ltd vs Fujitshu India Pvt Ltd on 5 May, 2016
Bench: Chief Justice, Anil R. Dave, Jagdish Singh Khehar, Arun Mishra, Amitava Roy
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (C) NO.185 OF 2016
IN
REVIEW PETITION (C) NO.3382 OF 2015
IN
SPECIAL LEAVE PETITION (C) NO.21831 OF 2015
MAHANAGAR TELEPHONE NIGAM LTD. PETITIONER(S)
VERSUS
FUJITSHU INDIA PVT LTD AND 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) Signature Not Verified ............................J. Digitally signed by ASHOK RAJ SINGH (ARUN MISHRA) Date: 2016.05.16 12:05:03 IST Reason: ............................J. (AMITAVA ROY) NEW DELHI, MAY 5, 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. 185/2016 In R.P.(C) No. 3382/2015 In SLP(C) No. 21831/2015 MAHANAGAR TELEPHONE NIGAM LTD Petitioner(s) VERSUS FUJITSHU INDIA PVT LTD AND ANR Respondent(s) (With office report) Date : 05/05/2016 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 ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY 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) (Veena Khera) Court Master Court Master (Signed Order is placed in the file)