Ambica Road Lines Thru' Its Prop. ... vs Union Of India Ministry Of ...
2015 Latest Caselaw 2106 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 49356 of 2015
 

 
Petitioner :- Ambica Road Lines Thru' Its Prop. Mrs. Alka Kapoor
 
Respondent :- Union Of India Ministry Of Petroleum & Another
 
Counsel for Petitioner :- Hem Pratap Singh
 
Counsel for Respondent :- A.S.G.I.,Vinay Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the petitioner and learned counsel for the respondents.

The grievance of the petitioner in the matter of letter of  intent (LOI) being issued in his favour by the Indian Oil Corporation needs to be examined with reference to the tender notification dated 5.12.2014 by respondent no.2, at the first instance.

Accordingly, this writ petition is disposed of with a liberty to the petitioner to file a representation ventilating its  grievances before respondent no.2 within two weeks from today along with a certified copy of this order. If the petitioner files its representation, respondent no.2 shall consider the same by means of a reasoned order preferably within eight weeks thereafter.

All consequential action shall be taken accordingly.

Order Date :- 2.9.2015

Ashish Pd.