(1.) Appeals (Execution) No. 42 of 2021 and No. 43 of 2021 were decided by a common Order dtd. 24/9/2021.
(2.) 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 dtd. 24/9/2021 passed by this Commission.
(3.) The Order dtd. 24/9/2021 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.