Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL)NO. OF 2022
(ARISING OUT OF D.NO.2425 OF 2022)
IN
SPECIAL LEAVE PETITION (CIVIL)NO. 12147 OF 2021
RAM KRISHNA GHOSH …Petitioner
Versus
STATE OF WEST BENGAL AND ORS. …Respondents
O R D E R
Delay in preferring Review Petition is condoned.
Agreeing with the view taken by the High Court the Special Leave Petition
was dismissed by this Court.
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.
Signature Not Verified
[Ajay Rastogi]
New Delhi;
th
29 March, 2022.
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.04.01
10:01:20 IST
Reason: