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Bharat Heavy Electricals Ltd vs Oil India Ltd. And 2 Ors
2023 Latest Caselaw 1140 Gua

Citation : 2023 Latest Caselaw 1140 Gua
Judgement Date : 21 March, 2023

Gauhati High Court
Bharat Heavy Electricals Ltd vs Oil India Ltd. And 2 Ors on 21 March, 2023
                                                                 Page No.# 1/2

GAHC010135582022




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

                          Case No. : WP(C)/4549/2022

         BHARAT HEAVY ELECTRICALS LTD.
         A COMPANY INCORPORATED UNDER THE INDIAN COMPANIES ACT,
         HAVING ITS REGISTERED OFFICE AT BHEL HOUSE, SIRI FORT, NEW
         DELHI, PIN- 1100449 ALSO AT INDUSTRY SECTOR, INTEGRATED OFFICE
         COMPLEX, LODHI ROAD, NEW DELHI-100003 THROUGH ITS AUTHORIZED
         REPRESENTATIVE MR. S.K. GROVER, EXECUTIVE DIRECTOR (ESSG, NEW
         BUSINESS AREA AND IPM).



         VERSUS

         OIL INDIA LTD. AND 2 ORS.
         A COMPANY INCORPORATED UNDER THE INDIAN COMPANIES ACT, 1956
         HAVING ITS REGISTERED OFFICE AT P.O. DULIAJAN, DIST. DIBRUGARH,
         ASSAM, PIN- 786602.

         2:MEGHA ENGINEERING AND INFRASTRUCTURES LIMITED
         A COMPANY INCORPORATED UNDER THE INDIAN COMPANIES ACT
          1956 HAVING ITS REGISTERED OFFICE AT S-2
         TECHNOCRAT INDUSTRIAL ESTATE BALANAGAR
          HYDERABAD
         TELANGANA
          PIN- 500037.

         3:DRILLMEC S.P.A.
         A COMPANY INCORPORATED UNDER THE LAWS OF ITALY HAVING ITS
         REGISTERED OFFICE AT VIA 1
          MAGGIO
          12 PODENZANO
          PIACENZA
          29027
          ITALY
                                                                        Page No.# 2/2

Advocate for the Petitioner   : MR. P K GOSWAMI

Advocate for the Respondent : SC, OIL




                                   BEFORE
                   HONOURABLE MR. JUSTICE KALYAN RAI SURANA

                                         ORDER

Date : 21.03.2023

Heard Mr. K.N. Choudhury, learned senior counsel assisted by Mr. S.K. Raheja, learned counsel for the petitioner. Also heard Mr. P.C. Sen, learned senior counsel assisted by Mr. K. Kalita, learned standing counsel for the OIL.

Argument is concluded.

Judgment reserved.

JUDGE

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