Petroleum Dealers Association Harda vs Union Of India on 22 February, 2023

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Madhya Pradesh High Court

Petroleum Dealers Association Harda vs Union Of India on 22 February, 2023

Bench: Maninder S. Bhatti

1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE MANINDER S. BHATTI
ON THE 22 nd OF FEBRUARY, 2023
WRIT PETITION No. 1297 of 2019

BETWEEN:-
1. PETROLEUM DEALERS ASSOCIATION HARDA
SUSHIL BANSAL S/O LATE KESHAV NARAYAN
BANSAL S.B. FULES BYPASS ROAD HARDA
(MADHYA PRADESH)

2. PETROLEUM DEARS ASSOCIATION
H O S H A N G A B A D DISTT. HOSHANGABAD
(MADHYA PRADESH)

.....PETITIONERS
(BY SHRI MANIKANT SHARMA - ADVOCATE)

AND
1. UNION OF INDIA THR. SECRETARY MINISTRY OF
PETROLEUM AND NBATURAL GAS A- WINK
SHASTRI BHAWAN RAJENDRA PRASAD ROAD
(DELHI)

2. THE PETROLEUM AND NATURAL GAS
REGULATORY BOARD THR. SECRETARY IST
FLOOR WORLD TRADE CENTER BABAR ROAD
NEW (DELHI)

3. THE INDIAN OIL CORPORATION THR.
MANAGING DIRECTOR G-9 ALIAVAR JUNGMARG
BANDRA EAST (MAHARASHTRA)

4. BHARAT PETROLEUM THR. CHAIRMAN BHARAT
BHAWAN 4-6 CURRIMBHOY ROAD BALAD
ESTATE (MAHARASHTRA)

5. HINDUSTAN PETROLEUM COP. THR. ITS
CHAIRMAN PETROLEUM HOUSE JAMND JI TATA
ROAD MUMBAI (MAHARASHTRA)

.....RESPONDENTS
Signature Not Verified
Signed by: SAVITRI PATEL
Signing time: 2/23/2023
3:01:36 PM
2
(BY SHRI PUSHPENDRA YADAV - ASSISTANT SOLICITOR GENERAL FOR
RESPONDENT NO.1, ADITYA ADHIKARI - SENIOR ADVOCATE WITH SHRI
EIJAZ NAZAR SIDDHIQUI - ADVOCATE FOR RESPONDENT NO.3, SHRI
KAPIL JAIN - ADVOCATE FOR RESPONDENT NO.4, SHRI ANOOP NAIR -
ADVOCATE FOR RESPONDENT NO.5)

This petition coming on for admission this day, th e court passed the
following:
ORDER

Parties are at consensus that the controversy has already been decided by the Indore Bench as well as Gwalior Bench of this Court in W.P.No.1294/2019 (Manthan Parmarthik Sanstha vs. Union of India & Others) dated 19.02.2019 (Indore Bench) and W.P.No.2001/2019 (Munnalal Agrawal and Another vs. Union of India and Others) dated 11.02.2019 (Gwalior Bench) respectively.

Accordingly, in view of the aforesaid, the present petition stands dismissed. The order passed by Indore Bench as well Gwalior Bench in W.P.No.1294/2019 dated 19.02.2019 (Indore Bench) and W.P.No.2001/2019 dated 11.02.2019 (Gwalior Bench) respectively shall apply mutatis mutandis to the present case as well.

C.c. as per rules.

(MANINDER S. BHATTI) JUDGE sp Signature Not Verified Signed by: SAVITRI PATEL Signing time: 2/23/2023 3:01:36 PM

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