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Judgment
3 paragraphs · 98 words
1.
For the reasons stated in the application, the delay in the filing of the review application is condoned. The application is allowed.
2.
Having heard the learned counsel for the applicant, we do not find any error in our order dated November 17, 2022. The Review Application is rejected.
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.