- (1.) Prayer for oral hearing in open Court is rejected.
(2.) The instant petitions, which have been filed by the petitioners for review of order dated 1.9.2016 passed by this Court in the aforementioned civil appeals, are barred by limitation. The Review Petition (Civil) No.465 of 2017 is barred by 70 days, whereas Review Petition (C) No.472 of 2017 is barred by 138 days. We do not find any justification to condone the said delay.
(3.) That apart, we have carefully perused the petitions for review, the order impugned and the papers annexed in support thereof. We do not find any ground therein warranting review of the aforementioned order.;