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Judgment
Tarun Agarwala, Presiding Officer
Having heard the learned counsel for the applicant at some length we do not find any ground to reconsider our order dated 25th June, 2019. The
review application fails and is dismissed. It may however be stated here that against our order, the appellant had also filed an appeal before the
Supreme Court which was dismissed on 16th September, 2019. Misc. Application no.674 of 2019 is also disposed of accordingly.
The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a
certified copy of this order could be issued by the registry. In these circumstances, this order will be digitally signed by the Private Secretary on behalf
of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed
copy sent by fax and/or email.