Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2021
(Diary No.17155 of 2021)
IN
SPECIAL LEAVE PETITION (C) NO.956 OF 2021
Raju Yadav & Ors. …Petitioner(s)
versus
Sarju Dusadh & Ors. …Respondent(s)
O R D E R
Delay of 160 days in preferring Review Petition is condoned.
The second appeal was dismissed by the High Court after concluding
that no substantial question of law arose for consideration. The concurrent
view taken by both the courts below was thus affirmed.
The Special Leave Petition arising therefrom was dismissed by this
Court.
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.11.20
12:57:42 IST
Reason:
2
The grounds taken in the Review Petition do not make out any error
apparent on record to justify interference. This Review Petition is, therefore,
dismissed.
………………………J.
[Uday Umesh Lalit]
………………………J.
[Hemant Gupta]
………………………J.
[S. Ravindra Bhat]
New Delhi;
November 16, 2021.