Supreme CourtFull Bench

Savita Ambadas Kulkarni vs State Of Maharashtra And Ors.

Supreme Court Of India · Decided on 10 May 2022 · Citation: (2022) 05 SC CK 0033

HON’BLE JUDGES
Uday Umesh Lalit, J · S. Ravindra Bhat, J · Pamidighantam Sri Narasimha, J
RESULT
Dismissed
CASE NUMBER
Review Petition (Civil)No. 583 Of 2022 In Special Leave Petition (Civil) No.5 210 Of 2018
Ask AI about this case

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

3 paragraphs · 44 words

Application for oral hearing is rejected.

The Special Leave Petition was rejected after hearing learned counsel for the parties. The grounds raised in the Review Petition do not make out any error apparent on record to justify interference.

This Review Petition is, therefore, dismissed.