SANATAN NATH Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) By the present application, the applicant, who was the writ petitioner in WP(C)/66/2019 has prayed for review of the order dtd. 2/12/2020 passed in the said writ petition. By the said order dtd. 2/12/2020, the aforesaid WP(C)/66/2019 was dismissed.

(2.) The principal ground for filing the present application for review is that while adjudicating the writ petition, fraud was played upon this Court wherein a forged document was introduced in the proceedings which was clinching in nature, as a result of which the decision which was taken in the writ petition tilted in favour of the respondent no. 3. It is the specific case of the applicant that the fraud was detected much after the judgment was rendered and thereafter the present application has been filed.

(3.) Before going to the issue which has arisen for determination in this case, it would be convenient to state the facts, bereft of minute details.