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Judgment
RA No. 205 of 2022 in RP No. 1474 of 2019
RA No. 204 of 2022 in RP No. 2112 of 2019
Revision petitions no. 1474 of 2019 and no. 2112 of 2019 were decided vide this Commission’s common Order dated 19.05.2022. The instant applications no. 205 of 2022 and no. 204 of 2022 seek review of the said Order.
The applications have been filed on 07.09.2022, beyond the prescribed limitation period of 30 days. However, in the interest of justice, the delay is condoned.
Perused the record including inter alia the Order dated 19.05.2022 of this Commission and the applications no. 205 of 2022 and no. 204 of 2022.
The Order of 19.05.2022 is self-contained and self-speaking. No apparent error is visible. No good reason to recall or modify the said Order is discernible.
The review applications no. 205 and no. 204 of 2022 are dismissed. The Order dated 19.05.2022 stands as it stood.
The Registry is requested to send a copy each of this Order to the parties and to their learned counsel within three days. The stenographer is requested to upload this Order on the website of this Commission immediately.