Damodar Sarda vs Indo Barman Petroleum Corp .Ltd. ...
2022 Latest Caselaw 7708 Raj

(1 of 2) [CSA-236/2014]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Second Appeal No. 236/2014

1. LRs of Damodar Sarda S/o Shri Jairamdas Sarda, Aged about 68 years, R/o Rai Colony, Barmer, Proprietor M/s. Bajrang Service Center, IBP Petrol Pump, Balotra Road, Sindhari, District Barmer, Rajasthan.

1/1. Smt. Laxmi Devi W/o Late Shri Damodar Sardia, Aged about 64 years, R/o Rai Colony, Barmer. 1/2. Rajendra Kumar S/o Late Shri Damodar Sardia, Aged about 46 years, R/o Rai Colony, Barmer.

1/3. Smt. Meena Rathi D/o Late Shri Damodar Sardia, Aged about 42 years, W/o Shri Surendra Rathi R/o B-201, Valchand Ashish, 150 Feet Road, Bhayndar West, Thane, Maharshtra. 1/4. Daksha D/o Late Shri Damodar Sardia, Aged about 36 years, R/o Rai Colony, Barmer.

1/5. Kumari Pankaj Late Shri Damodar Sardia, Aged about 34 years, R/o Rai Colony, Barmer.

----Appellant Versus

1. Indo Barman Petroleum Corporation Limited, (Unit of Government of India), IBP House, 34A, Nirmal Street, Kolkata.

2. General Manager, Indo Barman Petroleum Corporation Ltd., IBP House, 7 Lodi Road, New Delhi.

3. Senior Divisional Manager, IBP, A-4, Panchsheel Vihar, Hari Market, 12, Civil Lines, Jaipur, Rajasthan.

                                                                    ----Respondent


For Appellant(s)          :     Mr. D.S. Sodha
For Respondent(s)         :     Mr. Sandeep Shah, Sr. Advocate
                                assisted by Mr. Lakshya Pagaria

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

23/05/2022

Learned counsel for the appellants submits that District

Collector Barmer vide its judgment dated 13.9.2017 passed in

(2 of 2) [CSA-236/2014]

Rasad Appeal No. 19/2012 allowed the appeal and license of the

appellant has been restored. Learned counsel submits that in view

of aforesaid development, the present appeal may be disposed of.

In view of above, the present appeal is disposed of.

However, it is made clear that Indian Oil Corporation Ltd., may

deal with prayer for restoration as per law without being

prejudiced by the fact that the suit of the appellant has been

dismissed.

(RAMESHWAR VYAS),J 43-Mak/-

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