Chattisgarh High Court
Vikram Pratap Singh vs Indian Oil Corporation Ltd. And Ors. 4 ... on 19 February, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Writ Petition (C) No. 6502 of 2008
Vikram Pratap Singh, S/o Shri Rudra Pratap Singh, aged bout 36 years, R/o
House No. 226, Village Khatola, P.O. Bargawan (Akaltara) 495552, District
Janjgir Champa, C.G.
---- Petitioner
Versus
1. Indian Oil Corporation Limited, Madhya Pradesh State Office - Western
Region, through its General Manager, Indian Oil Bhawan, 16 Jail Road,
Arera Hills, Bhopal, 462011, District Bhopal (M.P.)
2. Deputy General Manager (Retail Sales), Indian Oil Corporation Limited,
Indian Oil Bhawan, 16 Jail Road, Arera Hills, Bhopal, 462011, District
Bhopal (M.P.)
3. Chief Divisional Retail Sales Manager, Indian Oil Corporation Limited,
Raipur Divisional Office, Indian Oil Bhawan, Rajeev Gandhi Marg (V.I.P.
Road), Post - Ravigram, Telibandha, Raipur 492006, District Raipur (C.G.)
4. Narendra Sharma, S/o Shri Ganesh Sharma, aged about 36 years, R/o
Near Bus Stand, Akaltara, District Janjgir Champa, C.G.
---- Respondents
For Petitioner : Mr. Prateek Sharma, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 19/02/18
1. Mr. Prateek Sharma, learned counsel would submit that he has no instructions in the matter.
2. Accordingly, the writ petition is dismissed.
Sd/-
(Sanjay K. Agrawal) Judge Priyanka