Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL)NO. OF 2022
(Arising out of Diary No. 2929 of 2022)
IN
SPECIAL LEAVE PETITION (CIVIL)NO. 19787 OF 2015
P.S. PATEL …Petitioner
Versus
STATE BANK OF SAURASHTRA …Respondent
O R D E R
Delay of 44 days in preferring Review Petition is condoned.
The dismissal of Special Civil Application No. 9396 of 1997 by the
single Judge of the High Court was affirmed by the Division Bench which in
turn was under challenge before this Court.
Affirming the view taken by the courts below, the Special Leave
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.03.16
15:26:54 IST
Reason:
Petition was dismissed.
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.
[Ajay Rastogi]
New Delhi;
March 15, 2022.