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Judgment
Tarun Agarwala, Presiding Officer
A prayer was made by the learned counsel for the respondent to withdraw the review application with liberty to file afresh. Permission granted.
The review application is dismissed as withdrawn and liberty is given to the appellant to file a fresh review application within two weeks from today.
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.