Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL)NO.583 OF 2022
IN
SPECIAL LEAVE PETITION (CIVIL)NO.5210 OF 2018
SAVITA AMBADAS KULKARNI …Petitioner
Versus
STATE OF MAHARASHTRA AND ORS. …Respondents
O R D E R
Application for oral hearing is rejected.
The Special Leave Petition was rejected after hearing learned counsel
for the parties. The grounds raised 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.
[S. Ravindra Bhat]
……………………………….J.
[Pamidighantam Sri Narasimha]
New Delhi;
th
10 May, 2022.
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.05.10
16:23:33 IST
Reason: