V M USHA RANI Vs. UNION OF INDIA AND ANOTHER
LAWS(SC)-2019-2-316
SUPREME COURT OF INDIA
Decided on February 12,2019

V M Usha Rani Appellant
VERSUS
UNION OF INDIA AND ANOTHER Respondents

JUDGEMENT

- (1.) We have gone through the Curative Petitions and the connected papers. In our opinion, no case is made out within the parameters indicated in the decision of this Court in the case of Rupa Ashok Hurra vs. Ashok Hurra & Another reported in, 2002 4 SCC 388. Hence, the Curative Petitions are dismissed.;


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