M/S Babu Singh Karnail Singh vs Union Of India
2009 Latest Caselaw 1924 Del

 *        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                Date of Reserve: May 1, 2009
                                 Date of Order: May 6, 2009
+ OMP No.380/2008
%                                                  06.05.2009
    M/S BABU SINGH KARNAIL SINGH             ...Petitioner
    Through : Mr. A. Maitri, Adv.

     Versus

     UNION OF INDIA                          ...Respondent
     Through: None

     JUSTICE SHIV NARAYAN DHINGRA

1.   Whether reporters of local papers may be allowed to see the
     judgment?
2.   To be referred to the reporter or not?
3.   Whether judgment should be reported in Digest?

     JUDGMENT

1. This application has been filed by the petitioner who

is resident of UP, Bijnore against the respondent from whom

the petitioner had taken the Petrol Pump on license. The Petrol

Pump itself is situated in Bijnore. The relief claimed by the

petitioner in the application is that the Court should stay the

operation of termination letter dated 14th March, 2007 in

respect of the retail outlet (Petrol Pump) at Kalagarh Road,

Dhampur, Bijnore, UP till the adjudication of the dispute.

2. In view of the judgment of this Court in CM(M)

No.481/2008 titled as Bairaj Filling Station vs. Bharat

Petroleum Corporation Ltd., this Petition under Section 9 is

not maintainable in Delhi Courts and is hereby dismissed.

May 06, 2009                      SHIV NARAYAN DHINGRA J.
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