Supreme Court - Daily Orders
Sanjay Arora vs Monika Singh on 1 November, 2018
Author: Chief Justice
Bench: Chief Justice, Madan B. Lokur, Kurian Joseph, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CRIMINAL) NOS. 24-25/2018
IN
REVIEW PETITION (CRIMINAL) NOS. 624-625/2017
IN
CRIMINAL APPEAL NOS. 1744-1745/2017
SANJAY ARORA ....PETITIONER(S)
VERSUS
MONIKA SINGH ...RESPONDENT(S)
ORDER
We have gone through the curative petitions 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 & Another1. The curative petitions are accordingly dismissed.
....................,CJI (RANJAN GOGOI) ....................,J.
(MADAN B. LOKUR) ....................,J.
(KURIAN JOSEPH) ....................,J.
(UDAY UMESH LALIT) NEW DELHI NOVEMBER 01, 2018 Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.11.02 18:05:30 IST Reason: 1(2002) 4 SCC 388 ITEM NO.1002 SECTION II-C S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CURATIVE PET(CRL) NOS. 24-25/2018 IN R.P.(CRL.) NOS. 624-625/2017 IN CRL.A. NOS. 1744-1745/2017 SANJAY ARORA PETITIONER(S) VERSUS MONIKA SINGH RESPONDENT(S) (FOR ADMISSION) Date : 01-11-2018 These petitions were circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE UDAY UMESH LALIT By Circulation UPON perusing papers the Court made the following O R D E R The curative petitions are dismissed in terms of the signed order. Consequently, all pending applications shall stand disposed of.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS ASSISTANT REGISTRAR [SIGNED ORDER IS PLACED ON THE FILE]