Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2021
(Diary No.8299 of 2021)
IN
SPECIAL LEAVE PETITION (C) NO.12937 OF 2020
Vimla Devi …Petitioner(s)
versus
Chhabiram & Ors. …Respondent(s)
O R D E R
Delay of 45 days in preferring review petition is condoned.
Application for listing of review petition in open court is dismissed.
After considering the entirety of the matter including the substantial
questions of law which arose for consideration, the High Court allowed the
Second Appeal and restored the judgment and order passed by the Trial
Court.
After hearing rival submissions in the matter, the view taken by the
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa High Court was affirmed and the Special Leave Petition was dismissed.
Date: 2021.11.20
12:57:42 IST
Reason:
2
The grounds taken 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.
[Hemant Gupta]
………………………J.
[S. Ravindra Bhat]
New Delhi;
November 16, 2021.