SHWAS HOMES (P) LTD Vs. MATHEW P. JACOB

JUDGEMENT

(1.) Revision petitions no. 1474 of 2019 and no. 2112 of 2019 were decided vide this Commission's common Order dtd. 19/5/2022. The instant applications no. 205 of 2022 and no. 204 of 2022 seek review of the said Order.

(2.) The applications have been filed on 7/9/2022, beyond the prescribed limitation period of 30 days. However, in the interest of justice, the delay is condoned.

(3.) Perused the record including inter alia the Order dtd. 19/5/2022 of this Commission and the applications no. 205 of 2022 and no. 204 of 2022.