A conditional work order issued during writ proceedings discloses no ground for review.

The review application sought review of the order dated 2 April 2026 allowing the writ petition and setting aside decisions dated 6 October 2025 and 2 December 2025.

The review petitioner relied on a work order dated 12 December 2025 and a consequential agreement executed that day during the pendency of the writ proceedings.

The Court had earlier directed that any further action pursuant to the tender would be subject to the outcome of the writ petition.

The Supreme Court subsequently dismissed the review petitioner’s Special Leave Petition challenging the order under review.

Whether the work order and agreement issued during the writ proceedings disclosed a ground for reviewing the order dated 2 April 2026.

Whether any other sufficient reason existed to warrant review after the Supreme Court had dismissed the Special Leave Petition challenging that order.

The Court applied the settled grounds for review, identifying them as discovery of important new matter or evidence that, despite due diligence, was unavailable earlier; an error apparent on the face of the record; or any other sufficient reason.

It held that “any other sufficient reason” is limited to grounds analogous to those specified in Order XLVII Rule 1 of the Code of Civil Procedure.

The Court also relied on the earlier direction that further action under the tender would remain subject to the writ petition’s outcome.

The work order and agreement were issued while the writ petition was pending and were expressly subject to its outcome; their subsequent existence therefore did not establish an error apparent on the face of the record or another sufficient ground for review.

The Court further noted that the order under review had already been challenged before the Supreme Court, which declined to interfere and dismissed the Special Leave Petition.

On these facts, the review petition did not satisfy the limited grounds for review.

Any pending applications were also disposed of.