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Mantri Techzone Pvt. Ltd. vs The Forward Foundation on 12 May, 2020

Bench: N.V. Ramana, Arun Mishra, Rohinton Fali Nariman, S. Abdul Nazeer, M.R. Shah

                                       IN THE SUPREME COURT OF INDIA
                                            INHERENT JURISDICTION

                                        CURATIVE PETITION(CIVIL) No. 24/2020
                                                      IN
                                        REVIEW PETITION (CIVIL) No. 1369/2019
                                                      IN
                                         CIVIL APPEAL No. 5016/2016

     MANTRI TECHZONE PVT. LTD.                                           Petitioner(s)

                                                       VERSUS


     THE FORWARD FOUNDATION & ORS.                                       Respondent(s)

                                                 O R D E R

Application seeking oral hearing of the Curative Petition 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.

Pending application filed in the matter also stands disposed of.

.………………..……………….…....…J. (N.V. RAMANA) ………………...…………………….……J. (ARUN MISHRA) ….………………...…………………….……J. (ROHINTON FALI NARIMAN) ...………………...…………………….……J. Signature Not Verified (S. ABDUL NAZEER) Digitally signed by GEETA AHUJA Date: 2020.05.18 16:51:33 IST Reason: ………………...…………………….……J. (M.R. SHAH) New Delhi;

12TH MAY, 2020.

ITEM NO.1009                                                    SECTION XVII­A

                 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.    24/2020    in   R.P.(C)   No.    1369/2019    in    C.A.
No. 5016/2016


MANTRI TECHZONE PVT. LTD.                                       Petitioner(s)

                                        VERSUS

THE FORWARD FOUNDATION & ORS.                                   Respondent(s)

(FOR ADMISSION and IA No.162038/2019­STAY                    APPLICATION   and    IA

No.147049/2019­ORAL HEARING) Date : 12­05­2020 This petition was circulated today.

CORAM :

HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE M.R. SHAH By Circulation UPON perusing papers the Court made the following O R D E R Application seeking oral hearing of the Curative Petition is rejected.

The Curative Petition is dismissed in terms of the signed order.

Pending application filed in the matter also stands disposed of.

(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)