Dineshwar Giri vs Bharat Petroleum Corporation ...
2019 Latest Caselaw 2624 ALL

Citation : 2019 Latest Caselaw 2624 ALL
Judgement Date : 8 April, 2019

Allahabad High Court

Dineshwar Giri vs Bharat Petroleum Corporation ... on 8 April, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 11097 of 2019
 

 
Petitioner :- Dineshwar Giri
 
Respondent :- Bharat Petroleum Corporation Limited And 3 Others
 
Counsel for Petitioner :- Sunil Kumar
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The petitioner was not selected for the grant of L.P.G. distributorship and his representation has been rejected by the impugned order.

Sri Ajitabh Chaubey, learned counsel who has put in appearance on behalf of respondent no. 4 prays for and and is granted one month's time to file counter affidavit.

Issue notice to respondent no. 1, who may also file counter affidavit within the aforesaid period.

Learned Standing Counsel appearing for respondents no. 2 and 3 may seek instructions and may file counter affidavit, if necessary.

List after a month for admission/final hearing.

Order Date :- 8.4.2019

M.A.Ansari