- (1.) Delay condoned. 1. 1 The instant review petition is filed against the order dated 01.02.2018 whereby the aforementioned appeal was allowed.
(2.) We have carefully gone through the review petition and the connected papers. We find no error much less apparent in the order impugned. The review petition is, accordingly, dismissed.ORDER
(3.) Delay condoned. 3. 1 The review petition is dismissed in terms of the signed order.;