Subidita Nath vs The Indian Oil Corporation Ltd. ...
2023 Latest Caselaw 738 Gua

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GAHC010023442023




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

                             Case No. : WA/35/2023

         SUBIDITA NATH
         W/O SHAMAL KANTI NATH, VILL.- SUDARSHANPUR PART- III, P.O. AND
         P.S.- LALA, DIST. HAILAKANDI, ASSAM, PIN 788163.



         VERSUS

         THE INDIAN OIL CORPORATION LTD. AND 5 ORS.
         REPRESENTED BY ITS CHAIRMAN CUM GENERAL MANAGER, HAVING
         ITS REGISTERED OFFICE AT INDIAN OIL BHAVAN, ALI YAVAR JUNG
         MARG, BANDRA (EAST) MUMBAI, PIN- 400051.

         2:THE CHIEF GENERAL MANAGER (OPERATIONS)
          INDIAN OIL CORPORATION LTD. INDIAN OIL AOD STATE OFFICE
          INDIA OIL BHAWAN
          SECTOR-3
          NOONMATI
          GUWAHATI 781020

         3:THE SENIOR AREA MANAGER

          INDIAN OIL CORPORATION LTD.(INTEGRATED AREA OFFICE)
          JAGANNATH APARTMENT (1ST FLOOR)
          HOSPITAL ROAD
          SILCHAR
          PIN 788005

         4:THE DEPUTY COMMISSIONER

          HAILAKANDI
          DIST. HAILAKANDI
          PIN 788151
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            5:THE FIELD VERIFICATION COMMITTEE

             CONSTITUTED BY THE IOCL FOR THE PURPOSE OF SELECTION AND
            APPOINTMENT OF LPG DISTRIBUTORSHIP FOR SUDARSHANPUR PART-II
            AND PART III
             HAILAKANDI DIST. IN PURSUANT TO THE ADVERTISEMENT DATED
            29.12.2013

            6:BIKRAMJIT SINGHA
             S/O SHRI BIPIN BIHARI SINGHA
             R/O VILL. SUDARSHANPUR PT-2
             P.O. SUDARSHANPUR
             P.S. LALA
             DIST. HAILAKANDI
            ASSAM
             PIN 788160

For the Appellant   : Mr. A.S. Tapader, Advocate.


For the Respondent : Mr. M.K. Choudhury, Senior Advocate,

for respondent Nos.1, 2, 3 & 5.

: Mr. P. Sarmah, Additional Senior Govt. Advocate, Assam for respondent No.4.

: Mr. A.R. Bhuyan, Advocate for respondent No.6.

-B E F O R E-

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SOUMITRA SAIKIA

24.02.2023

Admit the appeal.

Since the respondents are duly represented no formal steps need be taken. However, extra copies of the memo of appeal be furnished to the learned Page No.# 3/3

counsels appearing for the respective respondents.

Meanwhile, the direction of the learned Single Judge contained in the common judgment & order dated 04.01.2023 passed in WP(C) No.505/2021 and WP(C) No.5277/2021 shall remain stayed until further orders.

List after 4(four) weeks.

                      JUDGE                CHIEF JUSTICE




Comparing Assistant