Gauhati High Court
Sanjit Sarkar vs Indian Oil Corporation Limited And 10 ... on 17 December, 2025
Author: Devashis Baruah
Bench: Devashis Baruah
Page No.# 1/4
GAHC010220612025
undefined
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/5781/2025
SANJIT SARKAR
S/O SRI SAMARENDRA KUMAR SARKAR, R/O FLAT NO. 3A, HOUSE NO. 67,
SHRISTI ENCLAVE, BYE- LANE NO. 1 , AJANTA PATH, SURVEY, BELTOLA,
GUWAHATI-781028, KAMRUP (M), ASSAM
VERSUS
INDIAN OIL CORPORATION LIMITED AND 10 ORS.
REPRESENTED BY ITS CHAIRMAN AND HAVING ITS HEAD OFFICE AT
INDIAN OIL BHAVAN, 3079/3, SADIQ NAGAR, J.B. TITO MARG, NEW DELHI-
110049
2:THE EXECUTIVE DIRECTOR (LPG)
INDIAN OIL CORPORATION LTD.
INDIAN OIL BHAWAN
G-9
ALI YAVAR JUNG MARG
BANDRA (EAST)
MUMBAI - 400051
MAHARASHTRA.
3:THE CHIEF GENERAL MANAGER (LPG)
INDIAN OIL AOD STATE OFFICE
INDIAN OIL BHAVAN
INDIAN OIL AOD STATE OFFICE
SECTOR III
NOONMATI
GUWAHATI- 781020
DISTRICT- KAMRUP (METRO)
ASSAM
4:THE MANAGER (LPG-OPS)
Page No.# 2/4
INDIAN OIL BHAVAN
INDIAN OIL AOD STATE OFFICE
SECTOR III
NOONMATI
GUWAHATI 781020 DISTRICT KAMRUP METRO
ASSAM
5:NATIONAL CREDIT GUARANTEE TRUSTEE COMPANY
REPRESENTED BY ITS NON EXECUTIVE CHAIRMAN
1410
14TH FLOOR
PARINEE CRESCENZO
PLOT NO. C38 AND C39
G BLOCK
BANDRA KURLA COMPLEX
BANDRA EAST
MUMBAI 400051
MAHARASHTRA.
6:BANK OF INDIA
REPRESENTED BY ITS MANAGING DIRECTOR
HEAD OFFICE
STAR HOUSE
C-5
G BLOCK
BANDRA KURLA COMPLEX
BANDRA (EAST)
MUMBAI- 400051
MAHARASHTRA.
7:THE BRANCH MANAGER
BANK OF INDIA
DULIAJAN BRANCH
B.P. ENCLAVE
TIPLING ROAD
P.O- DULIAJAN
DISTRICT- DIBRUGARH
PIN- 786602
ASSAM.
8:DHEERAJ KUMAR VALMIKI
RESIDENT OF OIL COLONY
QTR NO. SAP- 2041
P.O- DULIAJAN
DISTRICT- DIBRUGARH
PIN- 786602
KAMRUP (METRO)
ASSAM
Page No.# 3/4
9:UNION OF INDIA
REPRESENTED BY THE SECRETARY
DEPARTMENT OF FINANCIAL SERVICES
MINISTRY OF FINANCE
JEEVAN DEEP BUILDING
SANSAD MARG
NEW DELHI- 110001
10:MANORAMA KALITA
CARE OF PRADIP KALITA
R.O. SAPARA
P.O. JHAROBARI
DIST- KARMUP
ASSAM
PIN 781122
11:PALASHI ENTERPISE
REPRESENTED BY ITS PROPRIETOR MRS. GEETA MEDHI
49 YEARS
CARE OF NIREN MEDHI
VILL. HUDUMPUR
P.O. PALASHBARI
DIST KAMRUP
ASSAM
PIN 78112
For the Petitioner(s) : Mr. K. P. Pathak, Advocate
For the Respondent(s) : Mr. N. Baruah, Standing Counsel
: Mr. A. Ganguly, Advocate
: Ms. K. Phukan, CGC
: Mr. D. S. Deka, Standing Counsel
: Mr. M. Sarma, Advocate
BEFORE
HONOURABLE MR. JUSTICE DEVASHIS BARUAH
ORDER
Date : 17.12.2025 Mr. A. Ganguly, the learned counsel appearing on behalf of the Bank of India submitted that taking into account the decision of the Central Page No.# 4/4 Government more particularly the Respondent No.5 whereby the SUIS Scheme have been withdrawn, the Respondent Nos. 6 and 7 have duly intimated the Respondent No.8 as well as the IOCL that the Bank of India have withdrawn their offer to the Respondent No.8 as regards financing his project.
2. Mr. N. Baruah, the learned Standing counsel appearing on behalf of the Respondent Nos. 1, 2, 3 and 4 submitted that he would obtain instructions as to whether the Bank of India have intimated the IOCL Authorities about withdrawing their finance to the project of the Respondent No.8 and if that be so, the IOCL would reject the Letter of Acceptance so issued to the Respondent No.8. Mr. N. Baruah, the learned Standing counsel submits that some time is required in that regard.
3. Accordingly, list this matter again on 09.01.2026 in the admission column for an update.
JUDGE Comparing Assistant