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Judgment
4 paragraphs · 110 words
Tarun Agarwala, Presiding Officer
1.
There is a delay in the filing of the review application. For the reasons stated in the application the delay is condoned. The application is allowed.
2.
We have heard the learned counsel for the applicant. We do not find any reason to review our order dated March 27, 2023. The review application fails and is 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.