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Judgment
Tarun Agarwala, Presiding Officer
Having heard the learned senior counsel for the applicant, the delay in the filing of the Review Application is condoned. The Miscellaneous
Application is allowed.
Insofar as the Review Application is concerned we do not find any error of law in our order which requires us to review it. The Review Application
fails and is dismissed.
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.