Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL)NO.338 OF 2022
IN
CIVIL APPEAL NO. 7545 OF 2021
KARNATAKA INDUSTRIAL CORPORATION …Petitioner
Versus
SRI LANKAPPA AND ORS. …Respondents
O R D E R
Application seeking oral hearing is rejected.
After considering rival submissions, the appeal was allowed by a reasoned
Judgment.
We have gone through the grounds raised in support of the Review Petition,
which in our view, do not make out any error apparent on record to justify
interference.
This Review Petition is, therefore, dismissed.
…………………………………J.
[Uday Umesh Lalit]
Signature Not Verified
…………………………………J.
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.04.01
10:01:20 IST
Reason:
[S. Ravindra Bhat]
New Delhi;
th
29 March, 2022.