Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.88 OF 2021
IN
REVIEW PETITION (CIVIL) DIARY NO.19482 OF 2020
IN
CIVIL APPEAL NO.3441 OF 2019
(ARISING OUT OF CIVIL APPEAL NOS.3441-3442 OF 2019)
EX. HAVILDAR BHOOP SINGH Petitioner
VERSUS
UNION OF INDIA & ORS. Respondents
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, (2002) 4 SCC
388 .
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2022.09.03
15:25:21 IST
Reason:
2
The Curative Petition is, therefore, dismissed.
...........................CJI.
(Uday Umesh Lalit)
.............................J.
(Dr. Dhananjaya Y. Chandrachud)
.............................J.
(Sanjay Kishan Kaul)
.............................J.
(S. Abdul Nazeer)
New Delhi,
August 30, 2022