AMRITA SINHA,J. - (1.) Two applications for review have been filed for review of the judgment dated 15th March, 2002 passed in WP No. 4312 of 1993.
(2.) Review Application No. 38 of 2018 has been filed by Kelvin Jute Company Ltd. Workers' Provident Fund, the respondent no. 1 of the writ petition and Review Application No. 39 of 2018 has been filed by M/s. Trend Vyapaar Ltd., being the Company which subsequently took over the Kelvin Jute Company Ltd by merger under a Scheme framed by BIFR.
(3.) For the sake of convenience both the matters were taken up for consideration together and a common order is being passed herein below. The primary ground for filing the applications for review is that the order complained of was obtained by the writ petitioner by practising fraud on the Court and by misleading the Court. ;