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Page No.# 1/2 vs M/S Hindustan Petroleum ...
2023 Latest Caselaw 3498 Gua

Citation : 2023 Latest Caselaw 3498 Gua
Judgement Date : 31 August, 2023

Gauhati High Court
Page No.# 1/2 vs M/S Hindustan Petroleum ... on 31 August, 2023
                                                                   Page No.# 1/2

GAHC010143562013




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

                         Case No. : WP(C)/6506/2013

         ABHIJIT KUMAR BARUA
         S/O- SHRI ANIL BARAN BARUA, BASUNDHARA APARTMENT, GROUND
         FLOOR, KAMAKHYA NAGAR, BYE LANE NO. 4, ADABARI TINIALI, GHY-
         12.



         VERSUS

         M/S HINDUSTAN PETROLEUM CORPORATION LTD. and 3 ORS
         HAVING ITS REGISTERED OFFICE AT 17, JAMSHEDJI TATA ROAD, MUMBAI
         20, REGIONAL OFFICE AT BETKUCHI, GHY- 34, DIST.- KAMRUP.

         2:THE DIRECTOR
          MARKETING AND APPELLATE AUTHORITY
          M/S HINDUSTAN PETROLEUM CORPORATION LTD.
          HINDUSTAN BHAWAN
          8
          SOORJEE BALLABHDAS MARG BALLARD ESTATE
          MUMBAI.

         3:THE EXECUTIVE DIRECTOR
          OPERATIONS and DISTRIBUTION and DISCIPLINARY AUTHORITY
          M/S HINDUSTAN PETROLEUM CORPORATION LTD.
          HINDUSTAN BHAWAN
          8
          SOORJEE BALLABHDAS MARG
          BALLARD ESTATE
          MUMBAI.

         4:THE ENQUIRY OFFICER
          SENIOR BRAND MANAGER
          GMO EAST ZONE
          HINDUSTAN PETROLEUM CORPORATION LTD.
                                                                       Page No.# 2/2

              6
              CHURCH LANE
              KOLKATA- 1

Advocate for the Petitioner   : MR.S K MEDHI

Advocate for the Respondent : MR. U K NAIR (R1-4)




                                     BEFORE
                       HON'BLE MR. JUSTICE SOUMITRA SAIKIA


                                         ORDER

31.08.2023.

Heard Mr. B. Chakraborty, learned counsel for the petitioner. Also heard Mr. M.P. Sarma, learned counsel for the respondents.

Hearing is complete.

Judgment reserved.

The records which is produced by the respondents' counsel will be handed over to the Court Master, after proper indexing.

JUDGE

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