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Judgment
RA-39/2020
Vide this RA, the applicants/respondents seek review of the order dated 13.03.2020. Another MA No.1863/2020 has also been moved seeking
condonation of delay of 120 days in filing the RA.
Heard.
During the course of arguments, it is fairly conceded by the learned counsel for the applicants/respondents that the grounds mentioned in the
application are the same which form part of the original OA. It is not disclosed in the application as to what is the error apparent on record which
warrants the review of the order dated 13.03.2020 which is one of the conditions precedent for allowing the application. The order has been passed in
detail after considering all aspects of the matter. That being so, there is no merit in the application and the same is accordingly dismissed.
4 Since the main application for review of the order is being dismissed, the MA No.1863/2020 is also dismissed.
Learned counsel for the applicants/respondents makes an oral prayer for grant of leave to appeal. Under 31(1) of AFT Act, 2007, it is incumbent
upon the applicants/respondents to show that any substantial question of law of general public importance is involved in the matter which warrants
grant of leave to appeal which he has failed to disclose. That being so, the oral prayer for grant of leave to appeal is declined.