K. CHANDRASHEKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) None appears for the petitioners.

(2.) This petition has been filed seeking review of the order dtd. 3/8/2021 passed in W.P.No.47571/2019.

(3.) On perusal of the record, we find that the order dtd. 3/8/2021 passed in W.P.No.41755/2019 neither suffers from any jurisdictional infirmity nor any error apparent on the face of the record, warranting interference by this Court in exercise of review jurisdiction.