Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.1353 OF 2021
IN
SPCIAL LEAVE PETITION (CIVIL) NO.849 of 2021
ABHINITAM UPADHYAY …Petitioner
versus
HON’BLE ALLAHABAD HIGH COURT
THROUGH ITS REGISTRAR GENERAL . …Respondent
O R D E R
Application seeking oral hearing in the matter is dismissed.
The submissions advanced on behalf of the petitioners were dealt with in the
order dated 05.07.2021 against which the instant review petition is preferred.
The grounds raised in the review petition do not make out any error apparent
on record to justify interference.
We, therefore, do not find any reason to entertain this review petition which
is accordingly dismissed.
…………………………J.
[Uday Umesh Lalit]
Signature Not Verified
…………………………J.
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.01.12
17:34:36 IST
Reason:
[Ajay Rastogi]
New Delhi;
January 11, 2022.