N. Tahera & Anr. Vs. Seema Begum & Anr.
[Review Petition (Civil) No. @ Diary No. 25555 of 2021 in Special Leave Petition (Civil) No. 6866 of 2021]
Delay in preferring the Review Petition is condoned.
Application for listing Review Petition in open Court is rejected.
Considering the material on record, this Court did not find any substance in the Special Leave Petition which was rejected at the admission stage.
We have gone through the Review Petition and do not find any error apparent on record to justify interference.
This review Petition is dismissed.
..............................J. [Uday Umesh Lalit]
..............................J. [Ajay Rastogi]
..............................J. [Aniruddha Bose]
New Delhi;
November 30, 2021.
