Section 22(d) in The Specific Relief Act, 1977 (1920 A.D.)
(d)A's property is put up to auction. B requests C, A's attorney to bid for him. C does this inadvertently and in good faith. The persons present, seeing the vendor's attorneys bidding think that he is a mere puffer and cease to compete. The lot is knocked down to B at a low price. Specific performance of the contract should be refused to B.
