Mohd.Ashib vs Indian Oil Corporation
2023 Latest Caselaw 14197 MP

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IN          THE               HIGH                COURT OF MADHYA                                                     PRADESH
                                                  AT JABALPUR
                                                            BEFORE
                      HON'BLE SHRI JUSTICE SANJAY DWIVEDI
                                    ON THE 29TH OF AUGUST, 2023
                                  WRIT PETITION No.26778 of 2021

BETWEEN:-
MOHD. ASHIB S/O SHRI HAFEEZ MOHAMMAD, AGED
ABOUT 32 YEARS, BY OCCUPATION BUSINESS, R/O
NEAR BUS STAND, BAMITHA, RAJNAGAR, DISTRICT
CHHATARPUR, M.P.
                                                                                                                  ......PETITIONER
(BY SHRI R.K. VERMA - SENIOR ADVOCATE WITH SHRI RAVI MURTI
TIWARI - ADVOCATE)

AND

1.        INDIAN OIL CORPORATION THROUGH ITS
          CHAIRMAN      CUM/MANAGING    DIRECTOR,
          REGISTERED OFFICE AT INDIAN OIL BHAWAN,
          G-9, ALI YAVAR JANG MARG, BANDRA (EAST),
          MUMBAI - 400051
2.        INDIAN OIL CORPORATION LTD. THROUGH
          CHIEF MANAGER, INDANE AREA OFFICE,
          BAHADURA RESIDENCY, 2ND FLOOR, KAILASH
          VIHAR, NEAR INCOME TAX OFFICE, DISTRICT
          GWALIOR, M.P.
3.        THE DIVISIONAL LPG HEAD, GWALIOR AREA
          OFFICE, INDIAN OIL CORPORATION LTD.
          INDANE REGIONAL OFFICE, GWALIOR, M.P.
                                                                                                            ......RESPONDENTS
(SHRI ADITYA ADHIKARI - SENIOR ADVOCATE WITH SHRI EIJAZ
SIDDIQUE - ADVOCATE)
................................................................................................................................................
Reserved on                : 11.07.2023
Pronounced on : 29.08.2023
................................................................................................................................................
                        This petition having been heard and reserved for orders, coming
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 on for pronouncement this day, the Court pronounced the following:

                                          ORDER

In view of the judgment passed in the connected petition i.e. W.P. No.28256 of 2018 (Smt. Rekha Shivhare Vs. Indian Oil Corporation Limited), the present petition has rendered infructuous as nothing more is required to be adjudicated in the same. Accordingly, this petition is dismissed.

(SANJAY DWIVEDI) JUDGE

ac/-

ANIL CHOUDHARY 2023.08.31 10:49:07 +05'30'