1. RA/83/2021 has been filed by the Appellant against the order passed by this Commission dated 18.01.2021 in FA/780/2020, whereby the Appeal was dismissed.

2. Alongwith the review application, IA/7597/2021, an application for condonation of delay has also been filed. The Appellant has not mentioned the number of days for which delay is sought to be condoned. However, for the reasons mentioned in the application and in the interest of justice, IA/7597/2020 is allowed and delay condoned.

3. I have carefully gone through the review application as well as the impugned order dated 18.01.2021. Order dated 18.01.2021 was passed after hearing the Learned Counsel for the Parties and carefully examining the record. I do not find any error apparent in the impugned order which would warra

nt a review in the matter. 4. Accordingly, the review application is dismissed.