Page No.# 1/3 vs The Brahmaputra Valley Fertilizer ...
2025 Latest Caselaw 8063 Gua

Gauhati High Court

Page No.# 1/3 vs The Brahmaputra Valley Fertilizer ... on 27 October, 2025

                                                                   Page No.# 1/3

GAHC010136032025




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                        THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : I.A.(Civil)/2031/2025

         PRANJAL DUTTA AND ORS
         S/O. SRI R.K DUTTA, ADHOC TEACHER CUM DEMONSTRATOR (PHYSICS
         AND CHEMISTRY) R/O. QUARTER NO. 68/II/A BVFCL COLONY, NAMRUP,
         P.O. PARBATPUR, PIN-786623, P.S. NAMRUP, DIST. DIBRUGARH, ASSAM.

         2: AFTAB ALI

          S/O. MD. S. ALI
          ADHOC TEACHER (SCIENCE AND MATHEMATICS)
          R/O. HFC QUARTER NO.162/C/I
          BVFCL COLONY
          NAMRUP
          P.O. PARBATPUR
          PIN-786623
          P.S. NAMRUP
          DIST. DIBRUGARH
          ASSAM.

         3: HIMANTA DOWARAH

          S/O. SRI SASHIDHAR DOWARAH
          ADHOC TEACHER (ARTS)
          VILL. RANGAGORAH
          P.O. PARBATPUR
          PIN-786623
          P.S. NAMRUP
          DIST. DIBRUGARH
          ASSAM.

         4: THE UNION OF INDIA
          REPRESENTED BY SECRETARY TO THE GOVT. OF INDIA
          DEPARTMENT OF FERTILIZERS
          MINISTRY OF CHEMICAL AND FERTILIZERS
          SHASTRI BHAWAN
                                                               Page No.# 2/3

          NEW DELHI-110001

         VERSUS

         THE BRAHMAPUTRA VALLEY FERTILIZER CORPORATION LTD.
         (A GOVT. OF UNDERTAKING) NAMRUP, REPRESENTED BY ITS CHAIRMAN
         AND MANGING DIRECTOR, HAVING ITS REGISTERED OFFICE AT
         NAMRUP, P.O- PARBATPUR, DIST- DIBRUGARH, ASSAM-786623.



     For the applicants   :   Mr. R.P. Sarmah, Sr. Advocate
                              Ms. M. Changmai, Advocate
     For the respondents :    Ms. G. Swami, Advocate

-BEFORE-

HON'BLE THE CHIEF JUSTICE MR. ASHUTOSH KUMAR HON'BLE MR. JUSTICE ARUN DEV CHOUDHURY 27-10-2025

(Ashutosh Kumar, C.J.) This is an application seeking modification/correction in the judgment dated 13.06.2025 passed in WA 215/2024.

The afore-noted appeal was directed against the judgment dated 23.04.2024 passed by a learned Single Judge of this Court in WP(C) 7253/2019. While dismissing the appeal, the Appellate Court stated in paragraphs 24 and 26 of the judgment that the consequences of the judgment dated 23.04.2024 shall follow but inadvertently the date of the judgment passed by the learned Single Judge was wrongly stated as "19.06.2024" in place of "23.04.2024".

The judgment dated 13.06.2025 passed in the appeal, referred to Page No.# 3/3

above, is thus modified to the extent that in paragraphs 24 and 26 of the judgment, the date of the judgment passed by the learned Single Judge in WP(C) 7253/2019 be read as "23.04.2024".

The Interlocutory application is allowed.

                  JUDGE                      CHIEF JUSTICE




Comparing Assistant