WPMS/2415/2021
2021 Latest Caselaw 4647 UK

     IN THE HIGH COURT OF UTTARAKHAND
                        AT NAINITAL
      ON THE 18th DAY OF NOVEMBER, 2021
                              BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

        Writ Petition (M/S) No. 2415 of 2021
BETWEEN:
Nitesh Kumar                                                 ...Petitioner
      (Mr. Rakesh Thapliyal, Senior Advocate assisted by Mr. Lalit Shama
      and Mr. P.C. Petshali, Advocates)

AND:

Indian Oil Corporation Limited                            ...Respondent
      (Mr. V.K. Kohli, Senior Advocate assisted by Mr. I.P. Kohli, Advocate)

                           JUDGMENT

Petitioner has challenged a show- cause notice. Since petitioner has a remedy of filing reply to the show-cause notice and no order prejudicial to the interest of the petitioner has been passed as yet, therefore, this Court is not inclined to interfere in this matter at this stage.

2. Accordingly, writ petition fails and is dismissed.

3. Learned counsel for the petitioner then submits that Indian Oil Corporation is not providing uninterrupted supply of L.P.G. cylinders.

4. Since no order of termination of dealership of the petitioner has been passed as yet, therefore, this Court hopes and expects that uninterrupted supply of L.P.G. cylinders will be maintained by Indian Oil Corporation, till passing of the final order.

5. Let a certified copy of this order be issued today itself.

(MANOJ KUMAR TIWARI, J.) Shubham