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Gauhati High Court

M/S Goel Trading Company vs Devendra Kumar Jain And 4 Ors on 24 August, 2022

Author: Parthivjyoti Saikia

Bench: Parthivjyoti Saikia

                                                             Page No.# 1/2

GAHC010165182022




                      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
                                                                         Page No.# 2/2

            GUWAHATI-781020
            5:THE AREA MARKETING OFFICER
            TEZPUR RETAIL SALE-I
           IN FRONT OF TEZPUR LAW COLLEGE
            TEZPUR
            MOUZA-MAHABHAIRAB
            P.O. AND P.S.-TEZPUR
            DIST-SONITPUR
            ASSAM
            PIN-
            ------------
            Advocate for : MR. S SAHU
           Advocate for : MR. ABU JAHID (R2-R5) appearing for DEVENDRA KUMAR JAIN
           AND 4 ORS



                                  BEFORE
                 HONOURABLE MR. JUSTICE PARTHIVJYOTI SAIKIA

                                      ORDER

Date : 24.08.2022 Heard Mr. G.N. Sahewalla, learned Sr. counsel assisted by Mr. M. Sahewalla, learned counsel for the petitioner. Also heard Mr. K. Rahman, learned counsel for the respondent No. 1 as well as Mr. A Zahid, learned counsel for the respondent Nos. 2 to 5. List the matter after 4(four) weeks. Interim order, if there be any, shall continue till then.

JUDGE Comparing Assistant