Ram Narayan Ray vs The Indian Oil Corporation ...
2022 Latest Caselaw 462 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.11688 of 2021
     ======================================================

Ram Narayan Ray Son of Late Sheokhi Ray, Resident of Majhauli Dharamdas Kachhi- Pakki Chowk, N.H. 28 Shusta, P.S. Sadar, District - Muzaffarpur.

... ... Petitioner/s Versus

1. The Indian Oil Corporation Limited (Marketing Division) Lok Nayak Jai Prakash Bhawan, 5th Floor Dank Bungalow Chowk, Patna.

2. The Managing Director, Indian Oil Corporation Bihar, Patna.

3. The General Manager I/C (LPG)/BSO Indian Oil Corporation Bihar, Patna.

4. The Plant Manager Muzaffarpur Bottling Plant, Indian Oil Corporation Limited, Bihar, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Vijay Shankar Shrivastava, Advocate For the Respondent/s : Mr. Ankit Katriar, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ======================================================= (The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.) =======================================================

Date : 17-01-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.11688 of 2021 dt.17-01-2022

After the matter was heard for some time, finding the

Court not to be in favour with the submissions made across

the Bar, learned counsel for the petitioner, more so in view of Patna High Court CWJC No.11688 of 2021 dt.17-01-2022

the disputed question of fact, fairly states that petitioner be

permitted to withdraw the present petition reserving liberty to

invoke the arbitration clause, and/or take recourse to such

alternative remedies as are available in accordance with law.

Permission granted.

Petition stands disposed of in the aforesaid terms. We

clarify that we have not adjudicated the dispute on merits. All

questions of fact and law are left open to be agitated and

adjudicated before the appropriate forum in appropriate

proceedings.

Petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 19.01.2022 Transmission Date