Savita Ambadas Kulkarni Vs. State of Maharashtra and Ors.
[Review Petition (Civil) No. 583 of 2022 in Special Leave Petition (Civil) No. 5210 of 2018]
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.
.....................................J. [Uday Umesh Lalit]
.....................................J. [S. Ravindra Bhat]
.....................................J. [Pamidighantam Sri Narasimha]
New Delhi;
10th May, 2022
