AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 103 words
Tarun Agarwala, Presiding Officer
1.
There is a delay in the filing of the review application. For the reasons stated it the application, the delay is condoned. The application is allowed.
2.
Having heard the learned counsel for the applicant, we do not find any error to review our order dated January 30, 2023. Dismissed.
3.
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. Certified copy of this order is also available from the Registry on payment of usual charges.