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Judgment
4 paragraphs · 72 wordsThere was delay of 2659 and 3017 days in preferring the special leave petitions. Since there was no satisfactory explanation for delay, the petitions
were dismissed on the ground of limitation, which order is now subject matter of the instant review petition.
We have gone through the grounds raised in the instant review petition and do not find any error apparent on record to justify interference. This
review petition is, therefore, dismissed.