Union Of India vs Isha Chemicals And Micro ...
2022 Latest Caselaw 76 j&K/2

                                                                             Sr. No. 1



        HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT SRINAGAR
                            (THROUGH VIRTUAL MODE)
CJ Court

Case: LPAOW No. 5 of 2019

Union of India                                              .....Appellant/Petitioner(s)

                                   Through :- Sh. Tahir Majid Shamsi, ASGI.
                            v/s

Isha Chemicals and Micro Nutrients and                               .....Respondent(s)
Others
                                   Through :- Sh. Momin Khan, Advocate,


  CORAM:
  HON'BLE THE CHIEF JUSTICE
  HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE

                                      ORDER

Heard Sh. Momin Khan and Sh. Tahir Majid Shamsi, learned counsel for

the parties.

This is an application for correction in the judgment and order dated

29.10.2021 passed in LPAOW No.5/2019.

We are satisfied that all the corrections sought are of typographical in

nature and accordingly, we allow and make the following corrections:

(i) In the 10th line of paragraph 1 (page-1), the word 'aside' may be

added between the words 'setting' and 'the same';

(ii) In the 4th line of paragraph 2 (page-2), the words 'at the rates as

were' be added after the words 'nos. 1 to 4' and before the word

'applicable';.

(iii) In the 27th line of paragraph 2 (page-2), in place of 'writ petition',

'letters patent appeal' be added;

(iv) In 29th line of paragraph 2 of page 2, the word 'was' appearing

between 'which' and 'prevalent' be substituted by 'were';

(v) In the 18th line of paragraph 5 (page 4), the first word

'approaching' be replaced by 'acquiring';

(vi) In the 21st line of paragraph 5 of page 4, the word 'installation' be

replaced by 'installed';

(vii) In the 26th line of paragraph 5 (page 4), the word 'them' between

the words 'did' and 'pay' be replaced by the word 'they';

(viii) In the 8th line of paragraph 7 (page 5), after the words 'registered'

and before the word 'any', the word 'against' be added;

(ix) In the 4th line of paragraph 8 (page 5), the word 'on' between the

words 'looked' and 'all' be substituted by 'from'; and in the same

line of the same paragraph, the word 'angels' be substituted by

'angles';

(x) In the 8th line of the paragraph 8 (page 5), the spelling of the

month be corrected as 'August';

(xi) In the 11th line of 8th paragraph (page 6), the amount appearing as

'Rs.1,13,524/-' be replaced by 'Rs.1,13,20,524/-'; and the word

'deposed' be replaced by 'deposited'.

With these corrections, Application No.7651 of 2021 stands allowed.

This order shall form part of the judgment and order dated 29.10.2021

passed in LPAOW No.05/2019.

                (VINOD CHATTERJI KOUL)                    (PANKAJ MITHAL)
                               JUDGE                       CHIEF JUSTICE

JAMMU
11.02.2022
Raj Kumar