Supreme Court - Daily Orders
Janu vs Thanka on 29 August, 2019
Author: Chief Justice
Bench: Chief Justice, S.A. Bobde, N.V. Ramana
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NOS. 314-315/2017
IN
REVIEW PETITION (CIVIL) NOS. 367-368/2014
IN
SPECIAL LEAVE PETITION (CIVIL) NOS. 39716-39717/2013
JANU & ORS. Petitioners
VERSUS
THANKA & ORS. Respondents
O R D E R
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 & Another, reported in
2002 (4) SCC 388.
Hence, the Curative Petitions are dismissed.
...….....................CJI
(RANJAN GOGOI)
...….....................J.
(S.A. BOBDE)
...….....................J.
(N.V. RAMANA)
New Delhi;
August 29, 2019.
Signature Not Verified
Digitally signed by
DEEPAK GUGLANI
Date: 2019.08.31
13:31:31 IST
Reason:
ITEM NO.1004 SECTION XI-A
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) Nos. 314-315/2017 in R.P.(C) Nos. 367-368/2014 in
SLP(C) Nos. 39716-39717/2013
JANU & ORS. Petitioners
VERSUS
THANKA & ORS. Respondents
(FOR ADMISSION)
Date : 29-08-2019 This matter was circulated today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE N.V. RAMANA
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.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (Anand Prakash)
Court Master Court Master
(signed order is placed on the file)