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Gauhati High Court
Nirmalendu Das vs Hindustan Paper Corporation Limited ... on 25 March, 2026
Page No.# 1/8
GAHC010050362026
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THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : I.A.(Civil)/825/2026
NIRMALENDU DAS
S/O LT. SAILENDRA NATH DAS PUSHPA BIHAR LANE, MEHERPUR P.O.
SILCHAR- 788015, DIST. CACHAR, ASSAM.
VERSUS
HINDUSTAN PAPER CORPORATION LIMITED AND ORS
(REPRESENTED BY THE CHIEF EXECUTIVE), P.O. PANCHGRAM- 788802,
DIST.- HAILAKANDI, ASSAM.
2:THE DEPUTY GENERAL MANAGER (HR AND ES)
HINDUSTAN PAPER CORPORATION LTD.
CACHAR PAPER MILL
P.O.- PANCHGRAM- 788802
DIST.- HAILAKANDI
ASSAM.
3:THE DEPUTY GENERAL MANAGER (COMMERCIAL)
HINDUSTAN PAPER CORPORATION LIMITED
CACHAR PAPER MILL
P.O. PANCHGRAM- 788802
DIST. HAILAKANDI
ASSAM.
4:THE MANAGER (COMMERCIAL/STORE)
HINDUSTAN PAPER CORPORATION LTD.
CACHAR PAPER MILL
P.O. PANCHGRAM- 788802
DIST.- HAILAKANDI
ASSAM.
5:KULDEEP VERMA
Page No.# 2/8
LIQUIDATOR OF HINDUSTAN PAPER CORPORATION LTD.
46
B.B. GANGULY STREET
UNIT 501
KOLKATA- 700012
WEST BENGAL
6:UNION OF INDIA
REPRESENTED BY SECRETARY TO THE GOVT. OF INDIA
MINISTRY OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISE
NEW DELHI - 110001
7:STATE OF ASSAM
REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM
DEPARTMENT OF INDUSTRIES
COMMERCE AND PUBLIC ENTERPRISES
DISPUR
GUWAHATI-781006
ASSAM.
8:ASSAM INDUSTRIAL DEVELOPMENT CORPORATION
REPRESENTED BY THE CHAIRMAN CUM MANAGING DIRECTOR OF SAID
CORPORATION
A-4
R.G.B. ROAD
AMBIKAGIRI NAGAR
GUWAHATI-781024
ASSAM.
9:CENTRAL BANK OF INDIA
REPRESENTED BY THE BRANCH MANAGER
PARK STREET BRANCH
KOLKATA-700016
WEST BENGAL
10:SRI ARUN KUMAR GUPTA
LIQUIDATOR OF HINDUSTAN PAPER CONSTRUCTION LIMITED
P15 BENTINCK STREET
3RD FLOOR
KOLKATA
WEST BENGAL
70000
Advocate for the Petitioner : MR. N DHAR, MR. B K SEN,MR A HUSSAIN
Advocate for the Respondent : SC, H P C L, SC, AIDC,GA, ASSAM,MR. J ROY,MR P
CHOUDHURY
Page No.# 3/8
Linked Case : WP(C)/3624/2009
ABDUL MATIN BARBHUIYA
S/O LT. ASADDAR ALI BORBHUIYA
VILL. CHIPORSANGAN
PO. JANAKIBAZAR
DIST. HAILAKANDI
ASSAM.
VERSUS
HINDUSTAN PAPER CORPORATION LIMITED and ORS.
CACHAR PAPER MILL
PANCHGRAM
REP. BY THE CHIEF EXECUTIVE
HINDSUTAN PAPER CORPORATION
CACHAR PAPER MILL
PANCHGRAM
HINDUSTAN PAPER CORPORATION LTD.
PO. PANCHGRAM-2
DIST. HAILAKANDI
ASSAM.
2:K.P. BISWAS
SR. MANAGER COMMERCIAL
CACHAR PAPER MILL
PANCHGRAM
PRESENTLY THE DY. GENERAL MANAGER COMMERCIAL
NAGAON PAPER MILL
JAGIROAD
DIST. MORIGAON
ASSAM
3:N.K.UPADHYAY
DY. GENERAL MANAGER C.P.O.
CACHAR PAPER MILL
PO. PANCHGRAM-2
DIST. HAILAKANDI
ASSAM
4:A. CHAKRABORTY
Page No.# 4/8
SR. MANAGER H.R. and E.S.
CACHAR PAPER MILL
PO. PANCHGRAM-2
DIST. HAILAKANDI
ASSAM
5:JAGADISH DEBNATH
DY. MANAGER H.R. and E.S.
CACHAR PAPER MILL
PO. PANCHGRAM-2
DIST. HAILAKANDI
ASSAM
------------
Advocate for : MR.N DHAR
Advocate for : MS.A AJITSARIA appearing for HINDUSTAN PAPER
CORPORATION LIMITED and ORS.
Linked Case : WP(C)/2798/2013
NIRMALENDU DAS
S/O LT. SAILENDRA NATH DAS PUSHPA BIHAR LANE
MEHERPUR POST SILCHAR- 788015
DIST. CACHAR
ASSAM.
VERSUS
HINDUSTAN PAPER CORPORATION LIMITED and 4 ORS
CACHAR PAPER MILL
PANCHGRAM
REP. BY THE CHIEF EXECUTIVE
HINDUSTAN PAPER CORPORATION
CACHAR PAPER MILL
PANCHGRAM P.O. PANCHGRAM- 788802
DIST. HAILAKANDI
ASSAM.
2:THE DEPUTY GENERAL MANAGER
COMMERCIAL
CACHAR PAPER MILL
PANCHGRAM P.O. PANCHGRAM- 788802 DIST. HAILAKANDI
ASSAM.
Page No.# 5/8
3:THE SENIOR MANAGER
COMMERCIAL
CACHAR PAPER MILL
PANCHGRAM P.O. PANCHGRAM- 788802 DIST. HAILAKANDI
ASSAM.
4:THE MANAGER
COMMERCIAL
CACHAR PAPER MILL
PANCHGRAM P.O. PANCHGRAM- 788802 DIST. HAILAKANDI
ASSAM.
5:SRI RABI SHANKAR BHATTACHARJEE
MANAGER H.R. and E.S.
CACHAR PAPER MILL
PANCHGRAM P.O. PANCHGRAM- 788802 DIST. HAILAKANDI
ASSAM.
------------
Advocate for : MR.S CHAKRABORTY
Advocate for : MR.J ROY appearing for HINDUSTAN PAPER CORPORATION
LIMITED and 4 ORS
Linked Case : WP(C)/7332/2015
SHRI NIRMALENDU DAS
S/O LT. SAILENDRA NATH DAS PUSHPA BIHAR LANE
MEHERPUR P.O. SILCHAR- 788015
DIST. CACHAR
ASSAM.
VERSUS
HINDUSTAN PAPER CORPORATION LTD. and 7 ORS
CACHAR PAPER MILL
PANCHGRAM REP. BY THE CHIEF EXECUTIVE
HINDUSTAN PAPER CORPORATION CACHAR
PAPER MILL
PANCHGRAM P.O. PANCHGRAM- 788802. DIST. HAILAKANDI
ASSAM.
2:THE DEPUTY GENERAL MANAGER HR and ES
Page No.# 6/8
HINDUSTAN PAPER CORPORATION LTD. CACHAR PAPER MILL
P.O. PANCHGRAM- 788802. DIST. HAILAKANDI
ASSAM.
3:THE DEPUTY GENERAL MANAGER COMMERCIAL
HINDUSTAN PAPER CORPORATION LIMITED
CACHAR PAPER MILL
P.O. PANCHGRAM- 78880-2
DIST. HAILAKANDI
ASSAM.
4:THE MANAGER
COMMERCIAL/STORE HINDUSTAN PAPER CORPORATION LTD.
CACHAR PAPER MILL
P.O. PANCHGRA- 788802
DIST. HAILAKANDI
ASSAM.
5:SH. KULDEEP VERMA
LIQUIDATOR OF HINDUSTAN PAPER CORPORATION LTD.
46
B.B. GANGULY STREET
UNIT 501
KOLKATA 700012
6:UNION OF INDIA
REPRESENTED BY SECY. TO THE GOVT. OF INDIA
MINISTRY OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISE
NEW DELHI - 1
7:THE STATE OF ASSAM
REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
DEPARTMENT OF INDUSTRIES
COMMERCE AND PUBLIC ENTERPRISES
DISPUR
GHY-6
ASSAM.
8:ASSAM INDUSTRIAL DEVELOPMENT CORPORATION
REP. BY THE CHAIRMAN CUM MANAGING DIRECTOR OF SAID
CORPORATION
A-4
R.G.B. ROAD
AMBIKAGIRINAGAR
GHY-24
ASSAM.
------------
Page No.# 7/8
Advocate for : MS. S DASGUPTA
Advocate for : MR. N DHAR appearing for HINDUSTAN PAPER CORPORATION
LTD. and 7 ORS
BEFORE
HONOURABLE MRS. JUSTICE SHAMIMA JAHAN
ORDER
Date : 25.03.2026
Heard Mr. A. Hussain, learned counsel for the petitioner. Also heard Mr. P.
Choudhury, learned counsel for the respondent No.5, who was the earlier
appointed Liquidator and Mr. S. Das, learned counsel for the respondent No.8.
Mr. A. Hussain, the learned counsel for the petitioner submits that the
newly appointed Liquidator of Hindustan Paper Corporation Limited is a
necessary party to the adjudication of the present petition. And as such, he
prayed for impleadment of the said party as respondent No.10.
It has been stated in the said Interlocutory Application that during the
mediation proceeding the previous liquidator has been changed and a new
liquidator has been appointed. As such, it is seen that the newly appointed
liquidator be made party in the present proceeding for the effective
adjudication.
The Interlocutory Application is accordingly allowed .
The petitioner is directed to amend the cause title of the petition.
It is further directed that the earlier liquidator, namely, Sri Kuldeep Verma
is no longer required to be represented in the present proceeding and as such,
the said respondent no.5 may be struck off from the list of respondents in the
Page No.# 8/8
instant proceedings.
Accordingly, this Interlocutory Application stands disposed of.
JUDGE
Comparing Assistant
