Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL)D.NO. 21276 OF 2022
IN
CIVIL APPEAL NO. 7512 OF 2012
D. LAXMAMMA …Petitioner
Versus
S. HALAPPA AND ORS. …Respondents
O R D E R
There is delay of 975 days in filing the Review Petition. The
explanation offered in the application seeking condonation of delay is not
satisfactory at all.
We, therefore, refuse to condone 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
11:29:03 IST
Reason: