Karnataka Industrial Corporation Vs. Sri Lankappa and Ors.
[Review Petition (Civil) No. 338 of 2022]
[Civil Appeal No. 7545 of 2021]
Application seeking oral hearing is rejected.
After considering rival submissions, the appeal was allowed by a reasoned Judgment.
We have gone through the grounds raised in support of the Review Petition, which in our view, do not make out any error apparent on record to justify interference.
This Review Petition is, therefore, dismissed.
.......................................J. [Uday Umesh Lalit]
.......................................J. [S. Ravindra Bhat]
New Delhi;
29th March, 2022
