Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Hindustan Petroleum Corporation Ltd ... vs Chief Regional Manager H P C L And Ors on 29 October, 2015

Author: D.N. Patel

Bench: D. N. Patel

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                I.A. No. 4986 of 2015
                           In
                L.P.A. No. 449 of 2012

Hindustan   Petroleum   Corporation   Ltd.   (A   Government   of   India   Enterprise) 
having its registered office at 17, Jamshedji Tata Road, P.O. Church Gate, P.S. 
Marine  Lines, Mumbai, through its Chief Regional Manager, H.P.C.L., Ranchi 
Retail Regional Office. Sri Siddhartha Mishra, son of Sri K.P. Mishra, resident of 
7C,   Ravi/Rashmi   Rati   Apartment,   P.O.   Gandhi   Nagar,   P.S.   Gonda,   District­ 
Ranchi                                                               ...   Appellant
                           ­Versus­

1.

Chief Regional Manager, H.P.C.L., Maroo Towers, Kanke Road, P.O. Gandhi  Nagar, P.S. and District Ranchi, earlier Junior Regional Manager, H.P.C.L.,  Tata Nagar, Jamshedpur

2. Sales Officer, Hazaribagh Sales Area, Tata Nagar, Jamshedpur, now Senior  Sales Executive, H.P.C.L. Maroo Towers, Kanke Road, P.O. Gandhi Nagar, P.S.  Gonda, District­ Ranchi

3. Paresh Ghosal, son of Sri Hari Mohan Ghoshal, resident of Pathalkudwa,  P.O.­ G.P.O., P.W. Lower Bazar, District­ Ranchi                   ...   Respondents  ­­­­­­­­­ CORAM:  HON'BLE MR. JUSTICE D. N. PATEL HON'BLE MR. JUSTICE RATNAKER BHENGRA ­­­­­­­­­ For the Appellant :  Mr. Delip Jerath, Advocate For Respondent No. 3 : Mr. Ananda Sen, Advocate ­­­­­­­­­  21/  Dated: 29     October,   2015  th Oral Order Per D.N. Patel, J.:  

1. Learned   counsel   appearing   for   the   applicant   (original   appellant)  submitted that a vital document which affects the very root of the case has  been narrated in this interlocutory application, for bringing it on record.

2. Having   heard   learned   counsels   for   both   the   sides   and   looking   to   the  averments   made   in   this   interlocutory   application   and   also   looking   to   the  importance   of   the   document   which   is   referred   to   in   this   interlocutory  application,   for   bringing   it   on   record,   we   hereby   allow   this   interlocutory  application as this document affects the very root of the case. The merit of the  document will be appreciated at the time of final hearing of this Letters Patent  Appeal.

       ­2­

3. Necessary amendment shall be carried out in the Letters Patent Appeal by  red ink, during course of the day.

4. Accordingly, I.A. No. 4986 of 2015 is allowed and disposed of.

5. This   matter   is   adjourned   to   be   listed   under   the   same   heading   on  24th November, 2015. 

(D.N. Patel, J.)               (Ratnaker Bhengra, J.) Ajay/