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7 paragraphs · 100 words
Mr. Justice L. Narasimha Reddy:
MA No. 2813/2020
In view of the reasons stated in the MA, the delay is condoned. The MA is allowed.
RA No. 96/2020.
This review application is filed with a prayer to review the order passed by this Tribunal in OA No. 759/2018 dated 18.02.2020.
2.
We find that all the contentions raised by the applicants in the OA were dealt with, in detail, in the order passed in the OA.
3.
We do not find any reason to review the order. The RA is, accordingly, dismissed. There shall be no order as to costs.