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Susheel Kumar Poddar S/O Shri ... vs Bharat Petroleum Corporation ...
2023 Latest Caselaw 927 Raj/2

Citation : 2023 Latest Caselaw 927 Raj/2
Judgement Date : 27 January, 2023

Rajasthan High Court
Susheel Kumar Poddar S/O Shri ... vs Bharat Petroleum Corporation ... on 27 January, 2023
Bench: Mahendar Kumar Goyal
[2023/RJJP/000629]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 11877/2018

1. Susheel Kumar Poddar, S/o Shri Naresh Kumar Poddar, Age
about     28   Prop.    M/s      Prabhu       Dayal       Poddar   Petrol   Pump,
Chandpole, Sikar
2. Shri Naresh Kumar Poddar (deceased through LRs)
2/1 Sampati Devi Poddar, W/o Late Shri Naresh Kumar Poddar,
aged about 55 years,
2/2. Garima Poddar, D/o Late Shri Naresh Kumar Poddar, aged
about 27 years,
2/3. Ishu Poddar,         S/o Late Shri Naresh Kumar Poddar, aged
about 25 years,
Address: Chandpole Petrol Pump, Sikar, Rajasthan
                                                                     ----Petitioner
                                      Versus
1. Bharat Petroleum Corporation Ltd. Through the Chairman,
Bharat Bhawan, 4 & 6, Currimbhoy Road, Ballard Estate,
Mumbai, 400001
2. Bharat Petroleum Corporation Ltd. through the Territory
Manager, Sitapura Industrial Area, Sanganer, Jaipur Rajasthan
                                                                   ----Respondent

For Petitioner(s) : Mr. Devkrishana Purohit with Mr. Chitransh Mathur for Mr. Prem Kishan Sharma For Respondent(s) : Mr. Jai Prakash Gupta

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment

27/01/2023

Learned counsel for the petitioners confines his prayer in the

writ petition to the extent of refund of the advance amount paid to

the respondents towards supply of petroleum products.

Learned counsel for the respondents submits that whatever

surplus amount of M/s Prabhu Dayal Poddar, Sikar is lying with

[2023/RJJP/000629] (2 of 2) [CW-11877/2018]

them shall be refunded/re-deposited in the bank account of the

firm within a period of three months from today.

Learned counsel for the petitioners prays for disposal of the

writ petition in terms of assurance extended by the learned

counsel for the respondents.

Ordered accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/60

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