AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 124 words
Tarun Agarwala, Presiding Officer
1.
We have heard the learned counsel for the applicant. We do not find any merit in the review application. The review application is dismissed with no order as to costs.
2.
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.