AERO SALES Vs. MANAGEMENT OF BOKARO STEEL PLANT

JUDGEMENT

(1.) The instant review petition, under Article 226 of the Constitution of India, has been filed on behalf of petitioner, seeking review of order dtd. 14/11/2022 passed in W.P.(C) No. 1705 of 2015.

(2.) Mr. Rajendra Krisha, learned counsel for the review petitioner has taken the ground that along with the instant writ petition being W.P.(C) No. 1705 of 2015 [the subject matter of present review petition] two other writ petitions being W.P.(C) No. 7073 of 2013 and W.P.(C) No. 7726 of 2013 were tagged together. But, the writ petitions W.P. (C) No. 7073 of 2013 and W.P.(C) No. 7726 of 2013 were decided on merit vide order dtd. 14/11/2022 however so far as writ petition being W.P.(C) No. 1705 of 2015 [the subject matter of present review petition] is concerned, the matter has not been considered on merit since there is no finding with respect to outcome of W.P.(C) No. 1705 of 2015 in the order dtd. 14/11/2022. Therefore, submission has been made that since the error is apparent on the face of the said order, hence, so far writ petition being W.P.(C) No. 1705 of 2015 is concerned, is required to be reviewed so that the issue on merit in W.P.(C) No. 1705 of 2015 be decided.

(3.) Mr. Ankit Vishal, learned counsel for the respondents- SAIL has submitted the issue which fell for consideration in W.P.(C) No. 1705 of 2015 [the subject matter of present review petition] has rendered infructuous due to lapse of time, as such the prayer made therein has lost its force.