AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
4 paragraphs · 50 wordsDelay 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.