Saurav Jyoti Baruah vs Oil And Natural Gas Corporation ...
2021 Latest Caselaw 2006 Gua

                                                                Page No.# 1/2

GAHC010175692020




                      THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                         Case No. : WP(C)/5404/2020

         SAURAV JYOTI BARUAH
         S/O LATE KULED BARUAH, PROPRIETOR OF M/S SAURAV JYOTI BARUAH
         HAVING ITS OFFICE AT OLD AMULAPATTY, P.O., P.S. AND DIST.
         SIVASAGAR, ASSAM, PIN 785640



         VERSUS

         OIL AND NATURAL GAS CORPORATION LTD AND 3 ORS
         A GOVT. OF INDIA ENTERPRISE DULY INCORPORATED UNDER THE
         COMPANIES ACT 1956 HAVING ITS REGISTERED OFFICE AT PANDIT DEEN
         DAYAL UPADHYAYA URJA BHAVAN, 5, NELSON MANDELA MARG,
         VASANTA KUNJ, NEW DELHI 110070 AND REGIONAL OFFICE AT NAZIRA
         IN THE DIST. OF SIVASAGAR, ASSAM REPRESENTED BY THE EXECUTIVE
         DIRECTOR, EASTERN REGION, ONGCL, NAZIRA, ASSAM, PIN 785684

         2:THE CHIEF GENERAL MANAGER (MM)
          LOGISTICS CONTRACT CELL
          CENTRAL STORES
          SIVASAGAR
         ASSAM.

         3:THE GENERAL MANAGER (MM)
          LOGISTICS CONTRACT CELL
          CENTRAL STORES
          SIVASAGAR
         ASSAM.

         4:THE GENERAL MANAGER I/C LOGISTICS
          LOGISTICS SECTION
         ASSAM ASSETS
          ONGC
          SIVASAGAR
                                                                                   Page No.# 2/2

             PIN 78564

Advocate for the Petitioner   : MR. P J SAIKIA

Advocate for the Respondent : MR. N ANIX SINGH




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                           ORDER

26.08.2021

The Court proceedings have been conducted through online court proceeding services. Heard Mr. P.J. Saikia, learned counsel for the petitioner and Mr. G.N. Sahewalla, learned Senior Counsel assisted by Mr. A. Anix Singh, learned counsel for the respondent authorities.

Arguments concluded.

Judgment is reserved.

JUDGE

Comparing Assistant