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Judgment
R.A. No. 38 of 2023 in F.A. No. 189 of 2019
Appeal no. 189 of 2019 was decided vide this Commission’s Order dated 10.10.2022. Application no. 38 of 2023 seeks its review. The application was filed on 31.01.2023, beyond the limitation period of 30 days prescribed for such applications. However, in the interest of justice, the delay is condoned.
The record, including the impugned Order dated 30.10.2017 of the State Commission, the memo of appeal and the Order dated 10.10.2022 of this Commission as well as the application no. 38 of 2023, has been perused.
The Order dated 10.10.2022 is self-contained and self-speaking. No error apparent or any reason evident to review the matter is visible.
The application is dismissed. The Order dated 10.10.2022 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 requested to upload this Order on the website of this Commission immediately.