Section 15(3) in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
(3)Where the Claims Commissioner is of the opinion that the application for review should be granted, he shall grant the same:Provided that no such application shall be granted without previous notice to the Metro Railway Administration or to enable it to appear and be heard in support of the order, a review of which is applied for.
