LAWS(SC)-2022-5-44

SAVITA AMBADAS KULKARNI Vs. STATE OF MAHARASHTRA

Decided On May 10, 2022
Savita Ambadas Kulkarni Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Application for oral hearing is rejected.

(2.) 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.

(3.) This Review Petition is, therefore, dismissed.