Gauhati High Court
Page No.# 1/3 vs Devendra Kumar Jain And 4 Ors on 24 August, 2022
Author: Parthivjyoti Saikia
Bench: Parthivjyoti Saikia
Page No.# 1/3
GAHC010165182022
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/2529/2022
M/S GOEL TRADING COMPANY AND 4 ORS.
A REGISTERED FIRM BEING REPRESENTED BY SRI NARENDAR KUMAR
JAIN, AGED 71 YEARS, S/O LATE CHATURSAN JAIN, PARTNER OF THE
FIRM, R/O VILL- BALIPARA, MOUZA-BALIPARA, P.O.-BALIPARA, P.S.-
CHARIDUAR, DIST-SONITPUR, ASSAM
2: MANISH JAIN
S/O RAVINDRA KUMAR JAIN
LEGAL HEIRS OF DECEASED PARTNER OF THE FIRM
R/O VILL- BALIPARA
MOUZA-BALIPARA
P.O.-BALIPARA
P.S.-CHARIDUAR
DIST-SONITPUR
ASSAM
3: ASHISH JAIN
S/O RAVINDRA KUMAR JAIN
LEGAL HEIRS OF DECEASED PARTNER OF THE FIRM
R/O VILL- BALIPARA
MOUZA-BALIPARA
P.O.-BALIPARA
P.S.-CHARIDUAR
DIST-SONITPUR
ASSAM
4: M/S ROHINI JAIN
D/O RAVINDRA KUMAR JAIN
LEGAL HEIRS OF DECEASED PARTNER OF THE FIRM
R/O VILL- BALIPARA
MOUZA-BALIPARA
P.O.-BALIPARA
P.S.-CHARIDUAR
DIST-SONITPUR
Page No.# 2/3
ASSAM
5: M/S PARUL JAIN
D/O RAVINDRA KUMAR JAIN
LEGAL HEIRS OF DECEASED PARTNER OF THE FIRM
R/O VILL- BALIPARA
MOUZA-BALIPARA
P.O.-BALIPARA
P.S.-CHARIDUAR
DIST-SONITPUR
ASSA
VERSUS
DEVENDRA KUMAR JAIN AND 4 ORS.
S/O NOT KNOWN, 145 AIKEN ROAD, WEST PENNANT 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
MOUZA-MAHABHAIRAB
P.O. AND P.S.-TEZPUR
DIST-SONITPUR
ASSAM
PIN-78400
Advocate for the Petitioner : MR G N SAHEWALLA
Advocate for the Respondent : MR. ABU JAHID
Page No.# 3/3
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 applicants. 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.
In CRP/47/2022, the petitioner Ravindra Kumar Jain expired. The present application has been filed praying for impleading his legal heirs in the said revision petition.
The names of the legal heirs are mentioned in paragraph No. 4 of the petition. The present application has been filed within time.
After hearing the learned counsels for the parties, the names of the legal heirs who are mentioned in paragraph No. 4 of the petition shall be impleaded in place of deceased/Ravindra Kumar Jain in the revision petition.
With the above direction(s), the I/A stands disposed of.
JUDGE Comparing Assistant