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Judgment
Tarun Agarwala, Presiding Officer
Having heard the learned counsel for the applicant, we do not find any error in our order dated September 24, 2021. The review application fails
and is dismissed with no order as to costs.
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.