Jai Maa Ambey Transport Company ... vs Indian Oil Corporation Limited ...
2014 Latest Caselaw 4605 ALL

Citation : 2014 Latest Caselaw 4605 ALL
Judgement Date : 20 August, 2014

Allahabad High Court

Jai Maa Ambey Transport Company ... vs Indian Oil Corporation Limited ... on 20 August, 2014

Bench: Rajiv Sharma, Mahendra Dayal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- MISC. BENCH No. - 4414 of 2003
 

 
Petitioner :- Jai Maa Ambey Transport Company Faizqabad & 2 Ors.
 
Respondent :- Indian Oil Corporation Limited Thru G.M. & 3 Ors.
 
Counsel for Petitioner :- Manish Kumar
 
Counsel for Respondent :- Anil Kumar,C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Mahendra Dayal,J.

Case called out. None responds for the petitioner to press this writ petition.

As the permit has been awarded on the basis of documents which subsequently on scrutiny found to be forged. Being aggrieved thereof instant writ petition has been filed.

We have heard learned Standing Counsel and perused the record.

We do not find any illegality and infirmity in the order impugned, as such the writ petition is devoid of merit and is hereby dismissed.

Interim order, if any, stands vacated.

Order Date :- 20.8.2014

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Jai Maa Ambey Transport Company ... vs Indian Oil Corporation Limited ...
2014 Latest Caselaw 4605 ALL

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Jai Maa Ambey Transport Company ... vs Indian Oil Corporation Limited ...2014 Latest Caselaw 4605 ALL

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Jai Maa Ambey Transport Company ... vs Indian Oil Corporation Limited ...
2014 Latest Caselaw 4605 ALL