PARTHAVI CONSTRUCTION PRIVATE LIMITED RAJU Vs. VERMA

JUDGEMENT

(1.) Revision petitions no. 2568-2569 of 2017 were decided vide this Commission's Order dtd. 11/3/2022. Review application no. 89 of 2022 seeks review of the said Order of 11/3/2022. The application was filed on 25/4/2022, 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.

(2.) We have perused the record including the Order dtd. 7/4/2017 of the District Commission, the Order dtd. 25/7/2017 of the State Commission, the petition and the Order dtd. 11/3/2022 of this Commission as well as the review application no. 89 of 2022.

(3.) The Order dtd. 11/3/2022 is self-contained and self-speaking. We notice no error apparent or any reason evident to review the matter.