Abhinitam Upadhyay Vs. Hon'ble Allahabad High Court through its Registrar General
[Review Petition (Civil) No. 1353 of 2021]
[Special Leave Petition (Civil) No. 849 of 2021]
Application seeking oral hearing in the matter is dismissed.
The submissions advanced on behalf of the petitioners were dealt with in the order dated 05.07.2021 against which the instant review petition is preferred.
The grounds raised in the review petition do not make out any error apparent on record to justify interference.
We, therefore, do not find any reason to entertain this review petition which is accordingly dismissed.
.....................J. [Uday Umesh Lalit]
.....................J. [Ajay Rastogi]
New Delhi;
January 11, 2022
