Madras High Court
Also At vs Bharathiyar S on 4 June, 2025
OSA (CAD) No.157 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.06.2025
CORAM
THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE SUNDER MOHAN
OSA (CAD) No.157 of 2024
and CMP No.29234 of 2024
1.Indian Oil Corporation Limited,
Rep by its Managing Director,
139, Uthamar Gandhi Salai,
Nungambakkam High Road,
Chennai 600 034.
2.Deputy General Manager (LPG S)
Indian Oil Corporation Limited Marketing Division,
Southern Region Indane Area Office,
500, Anna Salai, Teynampet
3.Senior Manager (LPG S)
Indian Oil Corporation Limited Marketing Division,
Southern Region
139, Uthamar Gandhi Salai,
Nungambakkam High Road
4.Executive Director and State Head
Indian Oil Corporation Limited
Tamil Nadu State Head Tamnilnadu State Office,
Indian Oil Bhavan, Indane Area Office,
500, Anna Salai, Teynampet
Page 1 of 6
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OSA (CAD) No.157 of 2024
Also at, Indian Oil Bhavan,
139, Uthamar Gandhi Salai,
Nungambakkam High Road
Chennai 600 034
5.Indian Oil Corporation Limited
Tamil Nadu State Head
Tamil Nadu State Office,
Indian Oil Bhavan, Indane Area Office,
500, Anna Salai, Teynampet : Appellants
versus
Bharathiyar S : Respondent
Prayer: Appeal filed against the Judgment passed by learned Single of this
Court in OA No. 852 of 2024 dated 18.1 1.2024
For Appellants : Mr.Mohammed Fayaz Ali
For Respondent : Ms.Tanya Kapoor
JUDGMENT
(Judgment of the Court was
delivered by the Hon'ble Chief Justice)
By order dated 18.11.2024, on an application filed by respondent
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under Section 9 of the Arbitration and Conciliation Act, 1996, learned
Single Judge had restrained appellants from acting on the termination
notice dated 12.09.2024, till the pendency of the arbitration proceedings
between the parties. This appeal impugns the said order.
2. As the term of dealership itself was coming to an end within two
weeks of the termination notice and in any case, having come to an end,
Court suggested that the parties should try to work out the matter and on
02.06.2025, stood over the matter to today.
3. Shri Mohammed Fayaz Ali for appellants states that respondent
may apply for fresh Indane Gas distribution to appellants and appellants
will consider the same as per the applicable policy of appellants.
4. Ms.Tanya Kapoor on instruction states that she has no objection
and respondent will apply for the distributorship of Indane Gas.
5. In the circumstances, the impugned order is quashed and set aside.
The appeal stands allowed. There will be no order as to costs. Consequently,
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the interim application also stands disposed of.
6. Both counsels state that there is no dispute pending under the
agreement dated 23.09.2019.
(K.R.SHRIRAM, CJ.) (SUNDER MOHAN, J.)
04.06.2025
Index : Yes/No
Neutral Citation : Yes/No
tar
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To
The Sub-Assistant Registrar,
Original Side Section,
Madras High Court
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THE HON'BLE CHIEF JUSTICE
AND
SUNDER MOHAN, J.
(tar)
04.06.2025
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