M/S. Hazra Filling Station vs The Indian Oil Corporation Ltd. & ...
2022 Latest Caselaw 4548 Cal

20.07.2022
Court No.32
  rpan/04


                            F.M.A. 4819 of 2015
                                     +
                               IA No.: CAN 1 of 2021
                        M/s. Hazra Filling Station
                                 - Versus -
                  The Indian Oil Corporation Ltd. & Others


                    Mr. Jayanta Das,
                    Ms. Soumita Ghosh
                                ... for the Appellant.
                    Mr. M. S. Yadav
                                 ... for the IOCL/Respondents.

Heard Mr. Das, learned advocate appearing for the

appellant and Mr. Yadav, learned advocate appearing for the

respondents. Let the affidavits exchanged by the parties in the

stay application, being CAN 1 of 2021, be kept on record.

The order of termination of dealership of the appellant by

the Indian Oil Corporation Limited was upheld by the learned

Single Judge and the writ application was dismissed by the

impugned judgment dated 17th August, 2015.

In view thereof, there is no scope for granting any interim

order, as prayed for.

Accordingly, the application for stay, being CAN 1 of

2021 is dismissed.

Let the appeal be placed for final hearing in the daily

supplementary list of this Court on 3rd August, 2022 fixed at

03:00 p.m.

(Raja Basu Chowdhury, J.) (Tapabrata Chakraborty, J.)