TARANI SARMAH Vs. NUMALIGARH REFINERY LTD.

JUDGEMENT

(1.) Heard Mr. B. Sharma, learned Counsel for the applicant/respondent No.3 and Mr. SN Sarma, learned Senior Counsel for opposite party/writ petitioner.

(2.) This application has been filed by the applicant/respondent No.3 for vacation of the order dated 07.02.2014 passed by this Court in WP(C) No.628/2014.

(3.) Relevant portion of the order dated 07.02.2014 reads as under: -