Gauhati High Court
5: M/S Parul Jain vs Devendra Kumar Jain And 4 Ors on 24 August, 2022
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/3
GAHC010165182022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)2131/2022
M/S GOEL TRADING COMPANY
A REGISTERED FIRM BEING REPRESENTED BY
1.1: NARENDER KUMAR JAIN
S/O LATE CHATURSAN JAIN
1.2: MANISH JAIN
S/O RAVINDRA KUMAR JAIN
1.3: ASHISH JAIN
S/O RAVINDRA KUMAR JAIN
1.4: M/S ROHINI JAIN
D/O RAVINDRA KUMAR JAIN
1.5: M/S PARUL JAIN
D/O RAVINDRA KUMAR JAIN
NO. 1.1 IS THE PARTNER OF THE FIRM AND NO 1.2 TO 1.5 ARE THE LEGAL
HEIRS OF DECEASED PARTNER OF THE PETITIONER FIRM
ALL ARE R/O VILL- BALIPARA
MOUZA- BALIPARA
P.O.-BALIPARA
P.S.-CHARIDUAR
DIST- SONITPUR
ASSAM
VERSUS
DEVENDRA KUMAR JAIN AND 4 ORS.
S/O NOT KNOWN
145 AIKEN ROAD
WEST PENNAT HILLS
Page No.# 2/3
NSW 2125
AUSTRALIA
2:INDIAN OIL COPRORATION LIMITED
INDIAN OIL BHAWAN
SECTOR III
NOONMATI
GUWAHATI-781020 (ASSAM)
3:THE CHIEF DIVISIONAL RETAIL SALES MANAGER
GUWAHATI INTEGRATED DIVISIONAL OFFICE
SECTOR 3
NOONMATI
GUWAHATI-781020
4:THE SENIOR DIVISIONAL RETAIL SALES MANAGER
INDIAN OIL CORPORATION LIMITED
NOONMATI
GUWAHATI-781020
5:THE AREA MARKETING OFFICER
TEZPUR RETAIL SALE-I
IN FRONT OF TEZPUR LAW COLLEGE
TEZPUR
MOUZA-MAHABHAIRAB
P.O. AND P.S.-TEZPUR
DIST-SONITPUR
ASSAM
PIN-784001
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Advocate for : MR. S SAHU
Advocate for : MR. ABU JAHID appearing for DEVENDRA KUMAR JAIN AND 4
ORS.
BEFORE
HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA
ORDER
Date : 24.08.2022 Heard Mr. G.N. Sahewalla, learned Sr. counsel assisted by Mr. M. Sahewalla, learned counsel for the applicant. Also heard Mr. K. Rahman, learned counsel for the respondent No. 1 as well as Mr. A Zahid, learned counsel for the respondent Nos. 2 to 5.
Page No.# 3/3 The present application has been filed under Order 1 Rule 10 praying for impleading Narendar Kumar Jain as one of the petitioners. The learned counsels representing the respondents have objected to it on that ground that Narendar Kumar Jain was not a partner in the proper agreement. It has been submitted that he has been newly impleaded.
After hearing the learned counsels for the parties, this Court is of the opinion that Narendar Kumar Jain should be impleaded as one of the petitioners in the connected revision petition. With the above direction(s), the I/A stands disposed of.
JUDGE Comparing Assistant