M/S Drillmec S.P. A vs Oil India Ltd. And Anr
2023 Latest Caselaw 1563 Gua

                                                                    Page No.# 1/2

GAHC010117432022




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

                                 Case No. : WP(C)/4021/2022

            M/S DRILLMEC S.P. A
            A COMPANY INCORPORATED UNDER THE LAWS OF ITALY HAVING ITS
            REGISTERED OFFICE AT VIA 1, MAGGIO, 12 PONDENZANO, PIACENZA,
            29027, ITALY AND REP. BY ITS AUTHORIZED SIGNATORY, SRI THUMMALA
            PRASHANTH



            VERSUS

            OIL INDIA LTD. AND ANR.
            A PUBLIC SECTOR UNDERTAKING INCORPORATED UNDER THE
            PROVISIONS OF THE COMPANIES ACT, 1956 HAVING ITS REGISTERED
            OFFICE AT P.O. DULIAJAN DIST. DIBRUGARH-786602, ASSAM

            2:CHIEF GENERAL MANAGER (C AND P)
             OIL INDIA LTD.
             P.O. DULIAJAN DIST. DIBRUGARH-786602
            ASSAM

            3:BHARAT HEAVY ELECTRICALS LTD.
            A COMPANY INCORPORATED UNDER THE INDIAN COMPANIES ACT
            1956
             HAVING ITS REGISTERED OFFICE AT BHEL HOUSE SIRI FORT
             NEW DELHI PIN-110049.
            ALSO AT INDUSTRY SECTOR INTEGRATED OFFICE COMPLEX LODHI
            ROAD NEW DELHI
             PIN-110003.
            THROUGH ITS AUTHORIZED REPRESENTATIVE MR. S.K. GROVER
             EXECUTIVE DIRECTOR (ESSG
             NEW BUSINESS AREA AND IPM)

Advocate for the Petitioner   : DR. A SARAF
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Advocate for the Respondent : SC, OIL




                                  BEFORE
                  HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                        ORDER

Date : 20.04.2023

At the outset, Mr. K.N. Choudhury, learned senior counsel, assisted by Ms. S. Chakravarty, learned counsel for the intervener raises a preliminary issue of maintainability and accordingly, he is allowed to make his submission.

Dr. A. Saraf, learned senior counsel, assisted by Mr. P. Baruah, learned counsel for the petitioner submits that he would file a written note of argument by 21.04.2023.

The said prayer is allowed.

Mr. P.C. Sen, learned senior counsel, assisted by Mr. K. Kalita, learned counsel appearing for the respondent nos.1 and 2 has made his reply argument.

Except for the written note of argument to be submitted by the learned senior counsel for the petitioner, hearing is concluded.

Judgment reserved.

JUDGE

Comparing Assistant