Indian Oil Corpn Ltd, Hyd 3 Others vs M/S.Siddipet Filling Station, ...
2022 Latest Caselaw 5030 Tel

          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                            AND
          THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


                     WRIT APPEAL No.130 of 2014


JUDGMENT:     (Per the Hon'ble the Chief Justice Ujjal Bhuyan)




   Heard Mr. G.Praveen Kumar, learned counsel for the

appellants and Mr. Govardhan Venu, learned counsel for the

respondent - writ petitioner.

2. This writ appeal is directed against the order dated

03.06.2013 passed by the learned Single Judge allowing

W.P.No.6915 of 2013 filed by the respondent as the writ

petitioner.

3. The writ petition was filed for quashing order dated

04.03.2013 passed by appellant No.2 whereby retail outlet of the

respondent was suspended for a period of 30 days besides

imposing a fine of Rs.1,00,000/-. By the order under appeal, the

aforesaid order was set aside and appellant No.2 was directed to

refund the sum of Rs.1,00,000/- deposited by the respondent.

4. On 05.02.2014, a coordinate Bench of this Court while

admitting the writ appeal had stayed the operation of the

aforesaid order dated 03.06.2013.

5. In the hearing today, learned counsel for the appellants

submits that the writ appeal has become infructuous. At this

stage, learned counsel for the respondent submits that the

respondent may be given liberty to seek its remedy in the event

any grievance subsists.

6. We record the statement of learned counsel for the

respondent.

7. However, on the basis of the submissions made by

learned counsel for the appellants, the writ appeal is dismissed

as infructuous.

Miscellaneous applications pending, if any, shall stand

closed. However, there shall be no order as to costs.

_____________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J 11.10.2022 MRM/VS