Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) No. @ DIARY NO.25555 OF 2021
IN
SPECIAL LEAVE PETITION (CIVIL) NO.6866 OF 2021
N. TAHERA & ANR. …Petitioners
Versus
SEEMA BEGUM & ANR. …Respondent
O R D E R
Delay in preferring the Review Petition is condoned.
Application for listing Review Petition in open Court is rejected.
Considering the material on record, this Court did not find any substance in
the Special Leave Petition which was rejected at the admission stage.
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.12.11
19:09:03 IST
Reason:
2
We have gone through the Review Petition and do not find any error apparent
on record to justify interference.
This review Petition is dismissed.
…………………………J.
[Uday Umesh Lalit]
…………………………J.
[Ajay Rastogi]
…………………………J.
[Aniruddha Bose]
New Delhi;
November 30, 2021.