ABHINITAM UPADHYAY Vs. HONBLE ALLAHABAD HIGH COURT

JUDGEMENT

(1.) Application seeking oral hearing in the matter is dismissed.

(2.) 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.

(3.) The grounds raised in the review petition do not make out any error apparent on record to justify interference.