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Judgment
R.A. No. 85 of 2021 in Appeal (Execution) No. 42 of 2021
R.A. No. 86 of 2021 in Appeal (Execution) No. 43 of 2021
Appeals (Execution) No. 42 of 2021 and No. 43 of 2021 were decided by a common Order dated 24.09.2021.
These Review Applications (No. 85 of 2021 and No. 86 of 2021) have been filed on 13.10.2021 by the Appellants against the said Order dated 24.09.2021 passed by this Commission.
We have perused the relevant material including inter alia the Review Applications, the Orders dated 24.03.2021 (02 nos.) of the State Commission and the Order dated 24.09.2021 of this Commission.
The Order dated 24.09.2021 passed by this Commission is self-contained and self-speaking. We find no error apparent, or any reason evident, to re-open and re-examine the matter in review.
The Review Applications are dismissed. The Order dated 24.09.2021 stands as it stood.
The Registry is requested to send a copy each of this Order to all parties and to the State Commission immediately. The stenographer is also requested to upload this Order on the website of this Commission immediately.