Ram Roop vs Indian Oil Corporation Limited
2009 Latest Caselaw 167 Del

*          HIGH COURT OF DELHI : NEW DELHI

+          Writ Petition (Civil) No.99 of 2009

                                  Judgment reserved on: January 9, 2009

%                                 Judgment delivered on: January 19, 2009

Ram Roop
Proprietor
M/s Sehgal Oil Carrier
Village- Nimriwali
District Bhiwani
Haryana                                               ...Petitioner

                      Through Mr. K.S. Negi, Advocate

                      Versus

Indian Oil Corporation Limited
Delhi & Haryana State Office
OPS Department, 2nd Floor
World Trade Centre
New Delhi
(Through its Managing Director)                       ...Respondent

                      Through Mr. Abhinav Vashisht, Advocate

Coram:

HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
1. Whether the Reporters of local papers may
   be allowed to see the judgment?                               Yes

2. To be referred to Reporter or not?                 Not necessary

3. Whether the judgment should be reported
   in the Digest?                                     Not necessary


WP (C) No.99/2009                                              Page 1 of 2
 MADAN B. LOKUR, J.

For orders, please see Writ Petition (Civil) No.8321 of 2008

(Ravinder Singh v. Indian Oil Corporation Limited).

The writ petition is dismissed.

Since formal notice has not been issued in the matter, the parties

will bear their own costs.

MADAN B. LOKUR, J

January 19, 2009 SIDDHARTH MRIDUL, J ncg

Certified that the corrected copy of the judgment has been transmitted in the main Server.