Supreme Court - Daily Orders
Oriental Insurance Co. Ltd. vs Dr. Suhas Hari Pophale . on 10 September, 2015
Author: Chief Justice
Bench: Chief Justice, T.S. Thakur, Anil R. Dave, J. Chelameswar
CHAMBER-1 SECTION IX
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. 268/2015 In R.P.(C) No. 1498/2014 In
C.A. No. 1970/2014
ORIENTAL INSURANCE CO. LTD. Petitioner(s)
VERSUS
DR. SUHAS HARI POPHALE AND ANR. Respondent(s)
(With office report)
Date : 10/09/2015 This petition was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE J. CHELAMESWAR
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.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.10.12 10:29:12 IST Reason: IN THE SUPREME COURT OF INDIA INHERENT JURISDICTION CURATIVE PETITION (C) NO.268 OF 2015 IN REVIEW PETITION (C) NO.1498 OF 2014 IN CIVIL APPEAL NO.1970 OF 2014 ORIENTAL INSURANCE COMPANY LTD. ..PETITIONER(S) VERSUS DR. SUHAS HARI POPHALE 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.
(H.L. DATTU) ..............J. (T.S. THAKUR) ..............J. (ANIL R. DAVE) ..............J. (J. CHELAMESWAR) NEW DELHI, SEPTEMBER 10, 2015.