ARVIND K.WAGHMARE Vs. PM CARES FUND

JUDGEMENT

(1.) Heard the learned Counsel for the respective parties. For the reasons stated in Civil Application (C.A.O.) No.700 of 2020, same is allowed. Delay is condoned.

(2.) Heard the learned Counsel for the respective parties.

(3.) By this application, the petitioner-in-person/applicant has called upon this Court to re-visit its Judgment delivered on 27/8/2020 in P.I.L. No.54 of 2020. According to the petitioner-in-person, the Judgment contains an error apparent on the face of record which has resulted in miscarriage of justice.