DALJEET SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The applicants who are third parties to W.P.(C)No.5974/2014 seek their impleadment as party respondents and to review/recall the order dated 10.09.2014 made in W.P.(C) No.5974/2014.

(2.) W.P.(C) No. 5974 of 2014 was disposed of by this Court by order dated 10.09.2014 which reads as under:

(3.) It is alleged in the applications that WP(C) No.5974 of 2014 filed by way of public interest litigation was nothing but abuse of process of law and that it was an attempt to taint the applicant companies which are in the process of revival under the schemes sanctioned by the BIFR. It is also alleged that the petitioner had grossly abused the forum of PIL and had made baseless, scandalous and defamatory remarks against the Members of BIFR apart from suppressing the material facts. The further contention is that the order under review is in violation of the principles of natural justice since the said order which was passed without hearing the applicants would adversely affect their rights.