M/S Goel Trading Company vs Devendra Kumar Jain And 4 Ors on 3 June, 2022

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Gauhati High Court

M/S Goel Trading Company vs Devendra Kumar Jain And 4 Ors on 3 June, 2022

Bench: Hitesh Kumar Sarma

                                                                 Page No.# 1/3

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
                                                                          Page No.# 2/3

             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 : 03-06-2022 The petitioner is represented by Mr. S Sahu, learned counsel.

As per office note, dated 01.06.2022, neither A/D card of the in respect of respondent No. 1 nor the affidavit pertaining to Dasti service of notice has been received.

Mr. Sahu, learned counsel for the petitioner has submitted that Dasti service is not possible.

Therefore, the matter be placed before the Lawazima Court for ascertaining service of notice upon the respondent No. 1 within fifteen days from today and thereafter the matter be placed before this Court.

The respondent Nos. 2 to 5 are represented by Mr. A Zahid, learned counsel, who has filed vakalatnama.

Registry is directed to reflect the name of Mr. A Zahid, learned counsel appearing for respondent Nos. 2 to 5 in the cause-list when the matter is listed next.

List the matter on 17th June, 2022.

Page No.# 3/3 Interim order passed earlier stands extended till next listing of the case, as directed.

JUDGE Comparing Assistant

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