Gauhati High Court
M/S Goel Trading Company vs Devendra Kumar Jain And 4 Ors on 17 June, 2022
Author: Hitesh Kumar Sarma
Bench: Hitesh Kumar Sarma
Page No.# 1/2
GAHC010080152022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : CRP/47/2022
M/S GOEL TRADING COMPANY
A REGISTERED COMPANY BEING REPRESENTED BY SRI RAVINDRA
KUMAR JAIN, S/O LATE CHATURSAN JAIN, PARTNER OF M/S GOEL
TRADING COMPANY AT 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, 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
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MOUZA-MAHABHAIRAB
P.O. AND P.S.-TEZPUR
DIST-SONITPUR
ASSAM
PIN
Advocate for the Petitioner : MR. S SAHU
Advocate for the Respondent : MR. ABU JAHID (R2-R5)
BEFORE
HONOURABLE MR. JUSTICE HITESH KUMAR SARMA
ORDER
Date : 17-06-2022 The petitioner is represented by Mr. S Sahu, learned counsel. The respondent No. 1 is represented by Mr. K Rahman, learned counsel and the respondent Nos. 2 to 5 are represented by Mr. A Jahid, learned counsel.
List the matter for admission hearing in the 3rd week after the ensuing summer vacation.
Interim order passed earlier, if any, stands extended till next listing of the case, as directed.
JUDGE Comparing Assistant