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Judgment
4 paragraphs · 151 wordsTarun Agarwala, Presiding Officer
Cause shown is sufficient. The order dated September 24, 2021 is recalled. The application is allowed.
We have heard the learned counsel for the applicant on the Review Application. We do not find any manifest error in our order dated June 23, 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.