1. Heard learned counsel for the parties.
2. The instant review application has been filed seeking review of the order dated 06.03.2017 in O.A No. 317/2017. Whereby O.A stands dismissed, considering all the relevant facts of the case.
3. After hearing Mr. Tomar learned counsel for the applicant, we do not find any error apparent on record calling for any indulgence in the instant review application. It thus stands dismissed.