Citation : 2022 Latest Caselaw 628 Gua
Judgement Date : 22 February, 2022
Page No.# 1/4
GAHC010055892021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/732/2021
SANJOY KUMAR JALAN AND 3 ORS.
S/O- LATE LAKSMI NARAYAN JALAN, R/O- HIJUGURI, P.O., P.S. AND DIST.-
TINSUKIA, ASSAM.
2: RAMESH KUMAR JALAN
S/O- LATE LAKSMI NARAYAN JALAN
R/O- HIJUGURI
P.O.
P.S. AND DIST.- TINSUKIA
ASSAM.
3: SMTI. SHANTI DEVI JALAN
W/O- LATE LAXMI NARAYAN JALAN
C/O- DR. PANKAJ GOEL
R/O- PARBOTIA FEEDER ROAD
INFRONT OF A.R. WINE
P.O.
P.S. AND DIST.- TINSUKIA
ASSAM.
4: SMTI. AMITA GOEL
W/O- DR. PANKAJ GOEL
R/O- PARBOTIA FEEDER ROAD
INFRONT OF A.R. WINE
P.O.
P.S. AND DIST.- TINSUKIA
ASSAM
VERSUS
M/S M P JALAN AND 5 ORS.
A PARTNERSHIP FIRM REGISTERED UNDER THE PROVISIONS OF THE
INDIAN PARTNERSHIP ACT, 1932, HAVING ITS REGISTERED OFFICE AT
HIJUGURI, P.O., P.S. AND DIST.- TINSUKIA, ASSAM, PIN- 786125, REP. BY ITS
Page No.# 2/4
ONE OF THE PARTNER SRI RAJESH JALAN, AGED ABOUT 51 YEARS, SON
OF LATE LAXMI NARAYAN JALAN.
2:RAJESH JALAN
S/O- LATE LAXMI NARAYAN JALAN
C/O- M.P. JALAN
HIJUGURI
OPPOSITE HIJUGURI TOWN OUT POST
P.O.
P.S. AND DIST.- TINSUKIA
ASSA
PIN- 786125.
3:M/S. INDINA OIL CORPORATION LTD.
(ASSAM OIL DIVISION)
HAVING PRINCIPAL PLACE OF BUSINESS AND OFFICE AT DIGBOI TOWN
P.O. DIGBOI
DIST.- TINSUKIA
ASSAM
PIN- 786125.
4:THE GENERAL MANAGER (RETAIL SALES)
INDIAN OIL- AOD
INDIAN OIL CORPORATION LTD.
INDIAN OIL BHAVAN
SECTOR-III
NOONMATI
GUWAHATI- 781020
KAMRUP(M)
ASSAM.
5:THE DEPUTY GENERAL MANAGER (RETAIL SALES)
TINSUKIA DIVISIONAL OFFICE
INDIAN OIL-AOD
INDIAN OIL CORPORATION LTD.
SRIPURIA ROAD
P.O. AND DIST.-TINSUKIA
PIN- 786125
ASSAM.
6:INDIAN OIL CORPORATION LIMITED
INDIAN OIL AOD
STATE OFFICE
(MARKETING DIVISION)
NOONMATI
SECTOR-III
Page No.# 3/4
GUWAHATI
KAMRUP(M)
PIN-781020
ASSAM
REP. BY ITS GENERAL MANAGER
Advocate for the Petitioner : MR. K N CHOUDHURY
Advocate for the Respondent : SC, I O C
Linked Case :
SANJAY KUMAR JALAN AND 3 ORS.
VERSUS
M/S M P JALAN AND 5 ORS. A
------------
Advocate for : MR. K N CHOUDHURY
Advocate for : appearing for M/S M P JALAN AND 5 ORS. A
BEFORE
HONOURABLE THE CHIEF JUSTICE
HONOURABLE MR. JUSTICE SOUMITRA SAIKIA
ORDER
22-02-2022
Heard Mr. K.N. Choudhury, learned senior counsel assisted by Mr. S Ilam, learned counsel for the applicants. Also heard Mr. G Rahul, learned counsel for respondent Nos.1 and 2 and Mr. M.K. Choudhury, learned senior counsel assisted by Mr. P. Bharadwaj, learned counsel for respondent Nos.3, 4, 5 and 6.
Page No.# 4/4
This application has been filed by the applicants seeking leave to file the accompanying appeal against the judgment and order of the learned Single Judge dated 01.02.2021 passed in WP(C) 3549/2020. Admittedly the applicants were not party before this Court.
After hearing the learned counsel appearing for the parties, we are of the view that the applicants are necessary party in this case. Accordingly, the applicants are granted leave to file the accompanying appeal.
This interlocutory application is, accordingly, allowed. Registry is directed to register the appeal and list it on 08.03.2022.
JUDGE CHIEF JUSTICE Comparing Assistant
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!