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Judgment
4 paragraphs · 79 words
Mr. Justice L. Narasimha Reddy:
This R.A. is filed with a prayer to review the order dated 11.02.2020 passed in O.A. No.1638/2018.
2.
We perused the R.A. and the entire record. The order passed in the O.A. has dealt with every aspect urged by the applicant. The principles laid down by the Hon’ble Supreme Court were also applied. It is not mentioned that any point urged by the applicant was omitted from consideration.
3.
The R.A. is accordingly rejected.