Sri Anjan Dey & Others vs Oil And Natural Gas Corporation
2025 Latest Caselaw 945 Tri

Tripura High Court

Sri Anjan Dey & Others vs Oil And Natural Gas Corporation on 16 April, 2025

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                       HIGH COURT OF TRIPURA
                             AGARTALA
                           WP(C) No.485 of 2024

Sri Anjan Dey & others
                                                             ......Petitioner(s).
                                        Vs.
Oil and Natural Gas Corporation
Limited & others
                                                           ......Respondent(s).

For Petitioner (s) : Mr. Samarjit Bhattacharjee, Advocate. For Respondent(s) : Mr. Asish Nandi, Advocate.

HON'BLE MR. JUSTICE S. DATTA PURKAYASTHA

_O_R_D_E_R_

16.04.2025

Heard Mr. Samarjit Bhattacharjee, learned counsel

appearing for the petitioners and Mr. Asish Nandi, learned counsel

appearing for the respondents-ONGC.

Both the learned counsel submits that the petitioners need

to rely on a judgment passed by the Gujarat High Court, which is now

under challenge before the Hon'ble Supreme Court, and the Hon'ble

Supreme Court has granted stay regarding the operation of said

judgment.

Mr. Bhattacharjee, learned counsel further submits that the

issues involved in the said writ petition are identical in nature.

Both the learned counsel agreed that the decision of the

Hon'ble Supreme Court will have bearing in the decision of this Court,

and therefore, the Court may wait for the decision of the Hon'ble

Supreme Court in this regard.

Considered the submission.

Let the matter appear on 01.07.2025.

However, prior to the said date if the said case is disposed

of by the Hon'ble Supreme Court, liberty is given to the parties to

approach the Court prior to that date.

JUDGE

SATABD Digitally signed by SATABDI DUTTA Date: 2025.04.17 I DUTTA 11:07:16 +05'30' Dinashree