Gauhati High Court
Technip Energies India Ltd vs The Union Of India And 3 Ors on 13 February, 2023
Author: Manish Choudhury
Bench: Manish Choudhury
Page No.# 1/3
GAHC010003342023
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/96/2023
TECHNIP ENERGIES INDIA LTD.
(FORMERLY TECHNIP INDIA LIMITED),
THROUGH ITS AUTHORIZED REPRESENTATIVE,
PRASHAT SHARMA,
S/O- BRIJ MOHAN SHARMA,
HAVING ITS OFFICE AT TECHNIP TOWER,
A-4, SECTOR-1,
NOIDA, UTTAR PRADESH- 201301.
VERSUS
THE UNION OF INDIA AND 3 ORS.
THROUGH MINISTRY OF PETROLEUM AND NATURAL GAS,
A-WING, SHASTRI RAJENDRA PRASAD ROAD,
110001, AZAD BHAWAN RD, IP ESTATE,
NEW DELHI, DELHI- 110002.
2:NUMALIGARH REFINERY LIMITED
THROUGH ITS MANAGING DIRECTOR
HAVING ITS REGISTERED OFFICE AT 122A
G.S. ROAD
CHRISTIAN BASTI
GUWAHATI- 781005 AND ALSO HAVING OFFICE AT GOLAGHAT
NUMALIGARH
ASSAM
785699.
3:M/S THYSSENKRUPP INDUSTRIAL SOLUTIONS (INDIA) PRIVATE
LIMITED
Page No.# 2/3
THROUGH ITS PROJECT PROCUREMENT MANAGER
SUSHANT DESHPANDE/ AMAR SONSALE
HAVING ITS REGISTERED OFFICE AT 154 C
MITTAL TOWER
15TH FLOOR
210
NARIMAN POINT
MUMBAI- 400021
INDIA.
4:G.R. ENGINEERING PROJECTS PRIVATE LIMITED
THROUGH GR ENGINEERING PROJECTS PVT. LTD.
366 DDA FLAT
BADARPUR
NEW DELHI 110044
Advocate for the Petitioner : MR D DAS
Advocate for the Respondent : DY.S.G.I.
BEFORE
HONOURABLE MR. JUSTICE MANISH CHOUDHURY
ORDER
Date : 13.02.2023 Mr. D. Das, learned Senior counsel assisted by Mr. K. Talukdar, learned counsel for the petitioner has submitted that address details of the respondent no. 3 are reflected incorrectly due to inadvertence and has, thus, submitted that the petitioner may be permitted to correct the address details of the respondent no. 3 so as to enable the petitioner to serve notice duly upon the respondent no. 3 by way of dasti.
Mr. M. Gogoi, learned counsel appearing for the respondent no. 2 has submitted that he has no objection to the said prayer.
Page No.# 3/3 Mr. Talukdar, learned counsel for the petitioner is permitted to correct the address details of the respondent no. 3 by his own handwriting in presence of the Registrar [Judicial]. After such correction, the petitioner shall take necessary steps for service of notice upon the respondent no. 3 in such corrected address by way of dasti in deference to the order dated 30.01.2023. The petitioner shall thereafter, file a compliance affidavit to that effect.
Mr. Das has also sought for listing of the writ petition on 22.02.2023.
As sought for by Mr. Das, list the case on 22.02.2023.
JUDGE Comparing Assistant