M/S. Shri Harshida Gasoline vs Union Of India And Ors
2021 Latest Caselaw 11255 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 1648/2009

M/s. Shri Harshida Gasoline, Paladi-M, Tehsil Shivganj, District Sirohi, Rajasthan through sole proprietor Ashish kumar patel S/o Shri Manubhhai patel, aged about 37 years, r/o Neelkanth society, palanpur, Gujrat.

----Petitioner Versus

1. Union Of India through its secretary, Ministry of petroleum and natural gas, New Delhi.

2. General manager, Indian oil corporation ltd., Indian oil bhawan, adarsh nagar, Jaipur, Rajasthan.

3. Indian oil corporation limited through its Divisional manager, Divisional office, 9 "Shri Villa" panchwati, road no.1, udaipur (Rajasthan).

4. Assistant manager (RS), Indian oil corporation limited, retail sales area, Sirohi, Rajasthan.

----Respondents

For Petitioner(s) : Dr. Nupur Bhati For Respondent(s) : Mr. D.S. Jasol

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/07/2021

Learned counsel for the respondents has submitted that in

view of the subsequent developments as the petitioner has

already been appointed dealer of another retail outlet and the

retail outlet in question has been allotted to some other individual,

this writ petition has rendered infructuous.

Learned counsel appearing for the petitioner is not in

position to dispute this fact.

(2 of 2) [CW-1648/2009]

Accordingly, this writ petition is dismissed as having become

infructuous.

(VIJAY BISHNOI),J

60-Arun/-

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