Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO.1407 OF 2021
IN
SPCIAL LEAVE PETITION (CIVIL) D. NO.6715 of 2020
SURENDER MOHAN …Petitioner
versus
STATE OF HARYANA AND ANOTHER …Respondents
O R D E R
There was delay of 2659 and 3017 days in preferring the special leave
petitions. Since there was no satisfactory explanation for delay, the petitions were
dismissed on the ground of limitation, which order is now subject matter of the
instant review petition.
We have gone through the grounds raised in the instant review petition and
do not find any error apparent on record to justify interference. This review petition
is, therefore, dismissed.
…………………………J.
[Uday Umesh Lalit]
…………………………J.
Signature Not Verified
[Ajay Rastogi]
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.01.12
17:34:37 IST
Reason:
New Delhi;
January 11, 2022.