Hariom Verma And Another vs Hindustan Petroleum Corporation ...
2019 Latest Caselaw 5182 ALL

Citation : 2019 Latest Caselaw 5182 ALL
Judgement Date : 29 May, 2019

Allahabad High Court

Hariom Verma And Another vs Hindustan Petroleum Corporation ... on 29 May, 2019

Bench: Pankaj Mithal, Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 18944 of 2019
 

 
Petitioner :- Hariom Verma And Another
 
Respondent :- Hindustan Petroleum Corporation Ltd. And 2 Others
 
Counsel for Petitioner :- Brij Raj
 
Counsel for Respondent :- Vikas Budhwar
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

The selection of the petitioners for the retail outlet has been cancelled for non compliance of the condition as requisite amount was not deposited within time.

Sri Vikas Budhwar, learned counsel for the Hindustan Petroleum Corporation Ltd. prays for and is allowed a month's time to file counter affidavit. Two weeks' thereafter is allowed to the learned counsel for the petitioners to file rejoinder affidavit.

List for admission/final disposal after expiry of aforesaid period.

In the meantime, any award of the dealership for the location in question shall be subject to the decision of the writ petition.

Order Date :- 29.5.2019

Pramod Tripathi

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Hariom Verma And Another vs Hindustan Petroleum Corporation ...
2019 Latest Caselaw 5182 ALL

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Hariom Verma And Another vs Hindustan Petroleum Corporation ...2019 Latest Caselaw 5182 ALL

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Hariom Verma And Another vs Hindustan Petroleum Corporation ...
2019 Latest Caselaw 5182 ALL