Section 37(2) in Bombay Industrial Relations Act, 1946
(2)The Industrial Court shall not grant such application unless it is satisfied that there has been a discovery of new and important matter or evidence which after the exercise of due diligence was not within the knowledge of the party making the application or could not be produced by him at the time when decision was made, or that there has been some mistake or error apparent on the face of the record or that there is any other sufficient reason for granting such application.
