Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL.) D.NO.9241 OF 2021
IN
SPECIAL LEAVE PETITION (CIVIL) NO. 33633 OF 2017
STATE OF GUJARAT AND ANR. …Petitioners
Versus
PRAVINKUMAR R. PATEL …Respondent
O R D E R
There is delay of 794 days in preferring the instant Review Petition.
The explanation offered in the application for condonation of delay is not
satisfactory at all.
We refuse to condone the delay. Consequently, the instant Review
Petition is dismissed on the ground of limitation.
…………………….CJI.
[Uday Umesh Lalit]
.………………………J.
[Sanjiv Khanna]
New Delhi;
st
1 November, 2022.
Signature Not Verified
Digitally signed by
BABITA PANDEY
Date: 2022.11.08
11:29:04 IST
Reason: