Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NO.120 OF 2021
IN
REVIEW PETITION (CIVIL) NO.1857 OF 2020
IN
CIVIL APPEAL NO.2906 OF 2020
PM COLD STORAGE PRIVATE LIMITED Petitioner
VERSUS
MONOTRONE LEASING PRIVATE LIMITED Respondent
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.
(B.R. Gavai)
............................J.
(Krishna Murari)
New Delhi,
August 30, 2022