Gauhati High Court
Ak Interior And Exterior Associates vs Indian Oil Corporation Limited And 5 Ors on 24 October, 2024
Author: Michael Zothankhuma
Bench: Michael Zothankhuma
Page No.# 1/3
GAHC010182852024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4550/2024
AK INTERIOR AND EXTERIOR ASSOCIATES
REPRESENTED BY ITS SOLE PROPRIETOR, MR. ABDUL MOTIN,
AGE 32 YEARS, (IOCL VENDOR CODE 13250005),
HAVING PLACE OF BUSINESS AT SOUTH SARANIA,
ASHRAM ROD, ULUBARI, NEAR SARANIA MAJJID,
GUWAHATI, PIN- 781007, ASSAM.
VERSUS
INDIAN OIL CORPORATION LIMITED AND 5 ORS
A GOVERNMENT OF INDIA ENTERPRISE,
HAVING ITS REGISTERED OFFICE AT G-9,
ALI YAVAR JUNG MARG, BANDRA (EAST), MUMBAI-400051,
AND HAVING ITS STATE OFFICE AT INDIAN OIL BHAWAN, SECTOR-III,
NOONMATI, GUWAHATI- 781020 (ASSAM).
2:THE CHAIRMAN
INDIAN OIL CORPORATION LIMITED
G-9 ALI YAVAR JUNG MARG
BANDRA (EAST) MUMBAI-400051.
3:THE GENERAL MANAGER (ENGINEERING)
INDIAN OIL-AOD SO
INDIAN OIL CORPORATION LIMITED
INDIAN OIL BHAWAN
SECTOR-III NOONMATI
GUWAHATI- 781020 (ASSAM).
4:MANAGER (CONTRACTS)
ERO INDIAN OIL CORPORATION LTD. (MD)
9TH FLOOR CENTRAL WING
INDIAN OIL BHAWAN
2 GARIAHAT ROAD (SOUTH)
DHAKURIA KOLKATA- 700068.
Page No.# 2/3
5:INVESTIGATION COMMITTEE
(FORMED FOR INVESTIGATION OF INCIDENT AT M/S JAI HANUMAN
FILING STATION UNDER SILCHAR RO)
INDIAN OIL-AOD
INDIAN OIL CORPORATION LIMITED
N.S. AVENUE
SILCHAR
CACHAR
PIN- 788005
ASSAM.
6:ASSISTANT MANAGER (ENGINEERING)
INDIA OIL-AOD
INDIAN OIL CORPORATION LIMITED
N.S. AVENUE
SILCHAR
CACHAR
PIN- 788005
ASSAM
Advocate for the Petitioner : MR G N SAHEWALLA, MR P DEKA,MS K SARMA,MS T J
SAHEWALLA,MR M SAHEWALLA
Advocate for the Respondent : MR. N BARUAH,
BEFORE
HONOURABLE MR. JUSTICE MICHAEL ZOTHANKHUMA
ORDER
Date : 24.10.2024 Mr. G. N. Sahewalla, learned senior counsel for the petitioner submits that he will be filing affidavit-in-reply within two weeks and accordingly prays for adjournment.
The issue is with regard to whether the construction work was of sub- standard quality and the averments made in the affidavits show that there are technical issues, which need to be decided.
Page No.# 3/3 It is also the stand of the respondents that there is an alternative remedy available by way of filing an appeal, which has already been availed of by the inspecting authority. As such, the respondents' case is that the petitioner should also avail the alternative remedy available.
On the prayer of learned counsel for the petitioner, list the matter on 05.11.2024 to enable the petitioner to file affidavit-in-reply.
JUDGE Comparing Assistant