1. Application for oral hearing is dismissed.
2. Delay condoned.
3. We have carefully gone through the review petition and the connected papers. We find no merit in the review petition and the same is accordingly dismissed.
SUPREME COURT OF INDIA
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No. 24345/2021
(Arising out of impugned final judgment and order dated 16-08-2021 in M.A. No. 1143/2021 16-08-2021 in CONMT. PET.(C) No. 405/2019 16-08-2021 in CONMT. PET.(C) No. 406/2019 16-08-2021 in CONMT. PET.(C) No. 407/2019 16-08-2021 in C.A. No. 11948/2016 16-08-2021 in C.A. No. 11949/2016 16-08-2021 in C.A. No. 11950/2016 passed by the Supreme Court Of India)
Amit Khare.….Petitioner(s);
v.
Sudhanshu Ranjan.….Respondent(s).
(With appln.(s) for IA No. 156341/2021 - CONDONATION OF DELAY IN FILING REVIEW PETITION, IA No. 131189/2021 - ORAL HEARING and IA No. 131190/2021 - STAY APPLICATION)
Date : 27-01-2022 These matters were called on for hearing today.
(Before D.Y. Chandrachud and M.R. Shah, JJ.)
By Circulation
UPON perusing papers the Court made the following
4. Application for oral hearing is dismissed.
5. Delay condoned.
6. The review petition is dismissed in terms of the signed order.