Supreme Court - Daily Orders
H.R. Vijaya Kumar vs Union Of India on 21 January, 2026
Bench: Vikram Nath, J.K. Maheshwari, Sanjay Karol
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO(S). 149 OF 2024
IN
REVIEW PETITION (CIVIL) NO(S). 70 OF 2024
IN
CIVIL APPEAL NO(S). 7351 OF 2013
H.R. VIJAYA KUMAR PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
1. We have gone through the Curative Petition and the relevant documents.
2. In our opinion, no case to entertain this curative petition is made out within the parameters indicated by this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Anr., (2002) 4 SCC 388.
Signature Not Verified Digitally signed by
3. NITIN TALREJA Date: 2026.01.30 15:27:29 IST Hence, the Curative Petition is dismissed. Reason: 1
4. As a result, the pending application(s), if any, shall stand disposed of.
........................CJI. (SURYA KANT) ............…….........J. (VIKRAM NATH) ..............…….........J. (J.K. MAHESHWARI) ..............…….........J. (SANJAY KAROL) NEW DELHI;
JANUARY 21, 2026.
2
ITEM NO.1006 SECTION XII-B
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. 149/2024 in R.P.(C) No. 70/2024 in C.A. No. 7351/2013 H.R. VIJAYA KUMAR Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No. 81107/2024 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES) Date : 21-01-2026 This matter was circulated today. CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE J.K. MAHESHWARI HON'BLE MR. JUSTICE SANJAY KAROL By Circulation UPON perusing papers the Court made the following O R D E R
1. The Curative Petition is dismissed in terms of the signed order.
2. As a result, the pending application(s), if any, shall stand disposed of.
(NITIN TALREJA) (PREETHI T.C.) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file) 3