Supreme Court of India
Rajenbhai Baldevhhai Shah vs Baljiben Kabhaibhai Patanvadia on 25 August, 2022
Author: Uday Umesh Lalit
Bench: A.S. Bopanna, Ajay Rastogi, Uday Umesh Lalit
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NO. OF 2022
(Diary No.5150 of 2021)
IN
CIVIL APPEAL NOS.2575 OF 2020
Rajenbhai Baldevbhai Shah …Petitioners
Versus
Baijiben Kabhaibhai Patanwadia And Others.
…Respondents
O R D E R
Application seeking listing of review petition in open Court is rejected.
Delay in preferring the review petition is condoned.
The controversy involved in the matter was dealt with extensively by Signature Not Verified this Court in its judgment and order dated 15.06.2020. Digitally signed by Dr. Mukesh Nasa Date: 2022.08.26 18:35:43 IST Reason: 2 The grounds taken in 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] ……………………………….J. [A.S. Bopanna] New Delhi;
25th August, 2022.