Tarun Agarwala, Presiding Officer
1. The Adjudicating Officer had passed an order on September 06, 2021 against which an appeal was filed which was dismissed on November 24, 2021.
2. Prior to the filing of the appeal the appellant had also deposited the amount under protest on October 11, 2021. Now a Review Application has been filed after more than a year. In our opinion there is undue delay in the filing of the Review Application. No plausible ground is made out to condone the delay. The Review Application fails and is dismissed.
3. This order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Certified copy of this order is also available from the Registry on payment of usual charges.
