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Judgment
RA No. 89 of 2022 in RPs No. 2568-2569 of 2017
Revision petitions no. 2568-2569 of 2017 were decided vide this Commission’s Order dated 11.03.2022. Review application no. 89 of 2022 seeks review of the said Order of 11.03.2022. The application was filed on 25.04.2022, beyond the limitation period of 30 days prescribed for such applications. However, in the interest of justice, and considering the reasons stated in the accompanying application for condonation of delay, the delay is condoned.
We have perused the record including the Order dated 07.04.2017 of the District Commission, the Order dated 25.07.2017 of the State Commission, the petition and the Order dated 11.03.2022 of this Commission as well as the review application no. 89 of 2022.
The Order dated 11.03.2022 is self-contained and self-speaking. We notice no error apparent or any reason evident to review the matter.
The review application is dismissed. The Order dated 11.03.2022 stands as it stood.
The Registry is requested to send a copy each of this Order to the parties and to their learned counsel immediately. The stenographer is also requested to upload this Order on the website of this Commission immediately.