Gauhati High Court
Echo Motors And Automobiles Private Ltd vs The State Of Gujarat on 25 November, 2025
Page No.# 1/3
GAHC010228962025
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/3312/2025
ECHO MOTORS AND AUTOMOBILES PRIVATE LTD
REGISTERED OFFICE AT DHARAPUR, PO DHARAPUR, DIST KAMRUP M
ASSAM 781014,
REP BY ITS INTERIM RESOLUTION PROFESSIONAL, MR. BISHAL
AGARWAL, HAVING REGD. NO. IBBI/IPA-002/IP-N01294/2024/2025/14446
VERSUS
THE STATE OF GUJARAT
REPRESENTED BY ITS SECRETARY HOME, C/O HOME DEPARTMENT, NEW
SACHIVALAYA, GANDHINAGAR, GUJRAT 382010
2:THE STATE OF ASSAM
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
HOME DEPART.. JANATA BHAWAN
DISPUR
06
3:THE ATUL AUTO LIMITED
REPRESENTED BY JOGESHRANJAN SHATRUGHAN SINGH
HAVING ITS CORPORATE OFFICE AT NATIONAL HIGHWAY 8/B NR.
MICROWAVE TOWER
SHAPAR (VERAVAL) DISTRICT RAJKOT GUJRAT
AND REGISTERED OFFICE AT JIMMY TOWER
GONDAL ROAD
RAJKOT GUJRAT
76031
Advocate for the Petitioner : MS. S YASMIN, MR A JAIN
Advocate for the Respondent : GA, ASSAM, MR. S N TAMULI
Page No.# 2/3
Linked Case : W.P.(Crl.)/3/2024
M/S ECHO MOTORS AND AUTOMOBILES PRIVATE LIMITED AND ANR
REPRESENTED BY ITS MANAGING DIRECTOR
KUMAR GAURAV
PRESENTLY HAVING ITS REGISTERED OFFICE AT DHARAPUR
PO DHARAPUR
DIST KAMRUP M ASSAM 781014
2: KUMAR GAURAV
S/O LATE UMESH KUMAR SINGH
RESIDENT OF SECTOR 2
PO NOONMATI
PS NOONMATI DIST KAMRUP M ASSAM 781020
VERSUS
THE STATE OF GUJRAT
REPRESENTED BY ITS SECRETARY HOME
C/O HOME DEPARTMENT
NEW SACHIVALAYA
GANDHINAGAR
GUJRAT 382010
2:THE STATE OF ASSAM
REPRESENTED BY THE COMMISSIONER AND SECRETARY TO THE GOVT.
OF ASSAM
HOME DEPART.. JANATA BHAWAN
DISPUR
06
3:THE ATUL AUTO LIMITED
REPRESENTED BY JOGESHRANJAN SHATRUGHAN SINGH
HAVING ITS CORPORATE OFFICE AT NATIONAL HIGHWAY 8/B NR.
MICROWAVE TOWER
SHAPAR (VERAVAL) DISTRICT RAJKOT GUJRAT
AND REGISTERED OFFICE AT JIMMY TOWER
GONDAL ROAD
RAJKOT GUJRAT
360311
------------
Advocate for : MR. S N TAMULI
Advocate for : GA
ASSAM appearing for THE STATE OF GUJRAT
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BEFORE
HON'BLE MR. JUSTICE PRANJAL DAS
ORDER
25.11.2025 Heard Ms. S. Yasmin, learned counsel appearing for the applicant who seeking to substitute one Shri Bishal Agarwal as Interim Resolution Professional (IRP) in terms of the order dated 20.08.2025 passed by the NCLT, Guwahati Bench.
The learned counsel appearing for the petitioner in the main proceeding i.e. WP(Crl.) 3/2024 submits that he would like to file a reply in this I.A., as the prayer for appointment of IRP would be prejudicial to the petitioner.
The prayer is allowed and the reply may be filed.
The applicant shall take steps to implead the petitioner as a party respondent in the interlocutory application as well.
List this matter after 2(two) weeks.
JUDGE Comparing Assistant