Surender Mohan Vs. State of Haryana and Anr.
[Review Petition (Civil) No. 1407 of 2021]
[Special Leave Petition (Civil) D. No. 6715 of 2020]
There was delay of 2659 and 3017 days in preferring the special leave petitions.
Since there was no satisfactory explanation for delay, the petitions were dismissed on the ground of limitation, which order is now subject matter of the instant review petition.
We have gone through the grounds raised in the instant review petition and do not find any error apparent on record to justify interference.
This review petition is, therefore, dismissed.
.....................J. [Uday Umesh Lalit]
.....................J. [Ajay Rastogi]
New Delhi;
January 11, 2022
