S. B. Sinha, J. - (1.) Leave granted.
(2.) How far and to what extent suppression of fact by way of non-disclosure would affect a persons right of access to justice is the question involved in this appeal which arises out of a judgment and order dated 23.07.2003 passed by the High Court of Delhi in LPA No. 68 of 2003.
(3.) With a view to advert to the said question, we may notice the admitted facts.;