Gauhati High Court
Brahmaputra Carbon Limited vs Numaligarh Refinery Limited And 3 Ors on 17 July, 2023
Author: Kalyan Rai Surana
Bench: Kalyan Rai Surana
Page No.# 1/3
GAHC010090442023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/2273/2023
BRAHMAPUTRA CARBON LIMITED
A COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956. HAVING
ITS REGISTERED OFFICE AT INDUSTRIAL ESTATE NEW BONGAIGAON,
P.S., P.O. AND DIST. BONGAIGAON, PIN- 783380, REPRESENTED BY ITS
DIRECTOR SHRI SANJIB KUMAR BARUAH.
VERSUS
NUMALIGARH REFINERY LIMITED AND 3 ORS
MORANGI, GOLAGHAT, ASSAM, A GOVERNMENT OF INDIA ENTERPRISE
REPRESENTED BY ITS CHAIRMAN/MANAGING DIRECTOR, HAVING ITS
REGISTERED OFFICE AT 122A, NRL CENTRE, G.S. ROAD CHRISTIAN
BASTI, GUWAHATI-781005.
2:THE DEPUTY GENERAL MANAGER NRMT
NUMALIGARH REFINERY MORANGI
P.O. NRP
DIST. GOLAGHAT
ASSAM
PIN- 785699.
3:THE CM (MARKETING)
NUMALIGARH REFINERY LIMITED NEDFI HOUSE
4TH FLOOR
G.S. ROAD
GANESHGURI
GUWAHATI
ASSAM
PIN- 781006.
Page No.# 2/3
4:M/S. E-PROCUREMENT TECHNOLOGIES PVT. LTD. (PROJECT TIGER)
HAVING ITS OFFICE AT B-704-705
WALL STREET-2
NEAR GUJARAT COLLEGE ELLISBRIDGE
AHMEDABAD
GUJARAT-380006
Advocate for the Petitioner : MR. K N CHOUDHURY
Advocate for the Respondent : SC, NRL
BEFORE
HONOURABLE MR. JUSTICE KALYAN RAI SURANA
ORDER
Date : 17.07.2023 Heard Mr. K.N. Choudhury, learned senior counsel, assisted by Mr. A. Das, learned counsel for the petitioner. Also heard Mr. A. Kalita, learned standing counsel for the respondent nos.1 to 3.
Issue notice returnable in 3 (three) weeks.
No steps is required to be taken in respect of respondent nos.1 to 4, who have already prayed for and is granted time to file affidavit-in-opposition in the matter.
The petitioner shall take steps within 2 (two) days for service of notice on the respondent no.4 by registered post with A/D. The learned standing counsel for the respondents shall provide the e-mail address of the respondent no.4 to the learned instructing counsel to the petitioner. Accordingly, the petitioner shall take steps for service of notice on the respondent no.4 through e-mail with all enclosures.
List after 3 (three) weeks along with WP(C) 2919/2023, WP(C) 2702/2023, and WP(C) 2662/2023.
Page No.# 3/3 Interim order passed earlier stands extended till the next date of listing.
JUDGE Comparing Assistant