M/S. Rudra Gauri Kisan Seva Kendra vs Indian Oil Corporation Limited
2026 Latest Caselaw 4081 Ori

Orissa High Court

M/S. Rudra Gauri Kisan Seva Kendra vs Indian Oil Corporation Limited on 1 May, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Reason: Authentication
Location: OHC, Cuttack
Date: 01-May-2026 17:08:07


                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         WP(C) No.13444 of 2026

                       M/s. Rudra Gauri Kisan Seva Kendra, ....             Petitioner
                       Sundargarh, represented through its
                       proprietor Susmita Acharya
                                                           Mr. P.C. Nayak, Advocate
                                                  -versus-
                       Indian Oil Corporation Limited,            ....   Opposite Parties
                       Mumbai and Others
                                                             Mr. S.S. Mohanty, Advocate
                                  CORAM:
                                  SHRI JUSTICE B. P. ROUTRAY
                                                  ORDER

1.5.2026 Order No.

01. 1. Heard Mr. P.C. Nayak, learned counsel for the petitioner.

2. Issue notice. Mr. S.S. Mohanty, learned counsel appears for the opposite parties and accepts notice on their behalf. A copy of the brief may be served on him in course of the day.

3. Mr. Mohanty, learned counsel for opposite parties submits upon instructions that the impugned order under Annexure-1 is not the final notice but it is a letter regarding the facts on which show cause was invited from the petitioner. He further submits that before taking any coercive action against the petitioner the final show cause notice will precede.

4. List the matter on 24th June, 2026.

02. 5. In view of the submissions of Mr. Mohanty, it is expected that opposite parties shall not take any action terminating the dealership of the petitioner till 24th June, 2026.

6. An urgent certified copy of this order be issued on proper application.

( B.P. Routray) Judge M.K.Panda