Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION(CIVIL)D.NO.1277 OF 2022
IN
SPECIAL LEAVE PETITION (CIVIL)NO.28312 OF 2019
DEEPENDRA SINGH RATHORE …Petitioner
Versus
UNION OF INDIA AND ORS. …Respondents
O R D E R
Application for oral hearing is rejected.
There is delay of 337 days in preferring the review petition. The
explanation offered in the application seeking condonation of delay is not
satisfactory. We, therefore, refuse to condone the delay.
Consequently, the review petition is dismissed on the ground of
limitation.
………………………………J.
[Uday Umesh Lalit]
Signature Not Verified
………………………………J.
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.03.10
09:43:06 IST
Reason:
[Vineet Saran]
New Delhi;
rd
3 March, 2022.