Supreme Court - Daily Orders
V.M. Usha Rani vs The Union Of India on 12 February, 2019
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri, S.A. Bobde
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NOS.41-42 OF 2018
IN
REVIEW PETITION (CIVIL) NOS.1952-1953 OF 2017
IN
SPECIAL LEAVE PETITION (CIVIL) NOS.10213-10214 OF 2016
V.M. Usha Rani Petitioner(s)
Versus
Union of India and Another Respondent(s)
O R D E R
We have gone through the Curative Petitions and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Another, reported in 2002 (4) SCC 388. Hence, the Curative Petitions are dismissed.
...................CJI. [Ranjan Gogoi] .....................J. [A.K. Sikri] .....................J. Signature Not Verified [S.A. Bobde] Digitally signed by CHETAN KUMAR Date: 2019.02.14 17:51:10 IST Reason: New Delhi February 12, 2019.
ITEM NO.1005 SECTION XII-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) NOS.41-42 OF 2018 IN REVIEW PETITION (CIVIL) NOS.1952-1953 OF 2017 IN SPECIAL LEAVE PETITION (CIVIL) NOS.10213-10214 OF 2016 V.M. USHA RANI Petitioner(s) VERSUS THE UNION OF INDIA & ANR. Respondent(s) (With appln.(s) for oral hearing) Date : 12-02-2019 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE S.A. BOBDE By Circulation UPON perusing papers the Court made the following O R D E R Application for oral hearing stands dismissed.
The curative petitions are dismissed in terms of the signed order.
(Chetan Kumar) (Anand Prakash) A.R.-cum-P.S. Court Master (Signed order is placed on the file)