JUDGEMENT
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(1.) The Civil Appeal is dismissed.
(2.) However, liberty is reserved to the appellants, if they so
desire, to file an appropriate review petition before the Tribunal
bringing to its notice that the other issues raised in the appeal is
required to be considered and decided by the Tribunal. If such a
review petition is filed, the Tribunal shall consider the same in
accordance with law.
(3.) Ordered accordingly.;
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