[Cites 1, Cited by 0]
Madras High Court
G.Praveen Kumar vs M/S.Mugavai Indane Gas Agency on 24 February, 2026
Author: G.Jayachandran
Bench: G.Jayachandran
C.M.P.(MD) No.2218 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.02.2026
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
and
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
C.M.P.(MD) No.2218 of 2026
in
W.A.(MD) SR No.111206 of 2025
and
W.A.(MD) SR No.111206 of 2025
G.Praveen Kumar ... Petitioner
-vs-
1.M/s.Mugavai Indane Gas Agency
rep.by its Proprietor K.Gurumoorthi Kamaraj
Door No.30/1, Moolakothalam Bungala Street
Ramanathapuram, Ramanathapuram District
2.The Executive Director and State Head
Tamil Nadu State Office
Indian Oil Corporation Limited
No.139, Uthamar Gandhi Salai
Nungambakkam High Road
Chennai-600 034
3.The General Manager (LPG-s)
Indian Oil Corporation Limited
Indane Area Office
No.2, Race Course Road
Chokkikulam, Madurai
Madurai District ... Respondents
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C.M.P.(MD) No.2218 of 2026
PRAYER (in C.M.P.(MD) No.2218 of 2026): Petition filed under Section 151
of the Code of Civil Procedure to grant leave to the petitioner to file a writ
appeal as against the order passed by this Court, dated 18.09.2025 in W.P.
(MD) No.21160 of 2025.
PRAYER (in W.A.(MD) SR No.111206 of 2025): Writ Appeal filed under
Clause 15 of Letters Patent to set aside the order passed by this Court, dated
18.09.2025 in W.P.(MD) No.21160 of 2025.
For Petitioner : Mr.J.Barathan
For Respondents : Mr.H.Mohammed Imran
for M/s.Ajmal Associates for R1
Mr.M.Mahaboob Athiff for R2 & R3
ORDER
[Order of the Court was made by DR.G.JAYACHANDRAN, J.]
This civil miscellaneous petition is filed seeking leave of this Court
to prefer a third party appeal as against the order dated 18.09.2025, passed in
W.P.(MD) No.21160 of 2025, on the ground that based on the complaint given
by the petitioner herein, the Indian Oil Corporation Limited cancelled the
dealership of the first respondent herein. However, when the same was
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challenged by the first respondent herein before the Writ Court without
impleading the petitioner herein as a party respondent, the cancellation of the
dealership was quashed and hence, the petitioner herein is an interested party
in this matter. Therefore, the petitioner seeks leave of this Court to prefer an
intra-court appeal challenging the order passed by the learned Single Judge.
2. Today, when the matter is taken up for consideration, learned
counsel for the petitioner / proposed appellant submitted that the impugned
order passed by the learned Single Judge has already been tested by this
Court and the same has been quashed in the writ appeal filed by the Indian
Oil Corporation Limited and therefore, nothing survives for consideration in
the present civil miscellaneous petition. To that effect, he has circulated a
copy of the Judgment dated 22.01.2026, passed in W.A.(MD) No.3290 of 2025
to us for consideration.
3. Having gone through the Judgment dated 22.01.2026 passed in
W.A.(MD) No.3290 of 2025, we find that the grievance of the petitioner herein
has already been redressed and nothing survives for further consideration.
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4. Accordingly, this civil miscellaneous petition seeking leave of
this Court to the petitioner herein to prefer a writ appeal as third party stands
closed. Consequently, the un-numbered writ appeal stands rejected.
[G.J., J.] [K.K.R.K., J.]
24.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
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DR.G.JAYACHANDRAN, J.
AND
K.K.RAMAKRISHNAN, J.
krk
in
and
24.02.2026
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