Madras High Court
M/S.Supreme Agency vs The General Manager In Charge (Lubes) on 23 April, 2019
Author: M.S. Ramesh
Bench: M.S. Ramesh
1
IN THE HIGH COURT OF JUDICATURE OF MADRAS
DATED: 23.04.2019
CORAM:
THE HONOURABLE MR. JUSTICE M.S. RAMESH
W.P.No.29511 of 2004
and
W.M.P.No.35832 of 2004
M/s.Supreme Agency,
Represented by its Partner,
Mr.A.Ramadass,
50, Samipillai Street,
Choolai,
Chennai – 112. ...Petitioner
Vs
1.The General Manager in Charge (lubes),
Bharat Pertroleum Corpn.Ltd.,
ECE House,
28A, Kasthuribai Gandhi Marg.,
New Delhi – 110 001.
2.The Chief Manager,
Bharat Petroleum Corpn.Ltd.,
ECE House,
28A, Kasthuribai Gandhi Marg,
New Delhi – 110 001.
3.The Regional Manager,
(Lubes – SR),
Bharat Petroleum Corpn.Ltd.,
1, Renganathan Garden,
Off:11th Main Road,
Anna Nagar, Chennai – 40.
4.The Territory Manager(Lub-Indl),
Bharat Petroleum Corpn.Ltd.,
1, Renganathan Garden,
http://www.judis.nic.in Off: 11th Main Road,
Anna Nagar, Chennai – 40. ...Respondents
2
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a writ of Mandamus, directing the IV respondent to supply
the petroleum products as per the order of the third respondent herein
dated 16.02.2004 to the petitioner.
For Petitioner : Mr.P.Narayanamoorthi
For Respondents : Mr.K.Ethiraj
ORDER
The prayer in the present writ petition is for an issuance of writ of mandamus, directing the fourth respondent to supply petroleum products as per the letter of intent dated 16.02.2004.
2. On perusal of such letter of intent, it is seen that the petitioner was temporarily appointed as Lube Business Associate for a period of 6 months. Thereafter, the supply of lubricant products came to be stopped from 21.09.2004 onwards. When the temporary appointment itself has been cancelled, the present prayer seeking for a direction to the fourth respondent to supply the products, cannot be maintained, unless and until, the cancellation is challenged. Hence, the prayer sought for in the present writ petition is not maintainable.
http://www.judis.nic.in 3
3. Accordingly, the writ petition stands dismissed. No costs.
Consequently, connected miscellaneous petition is closed.
23.04.2019 Index:Yes/No Speaking order/Non-speaking order jas/hvk To
1.The General Manager in Charge (lubes), Bharat Pertroleum Corpn.Ltd., ECE House, 28A, Kasthuribai Gandhi Marg., New Delhi – 110 001.
2.The Chief Manager, Bharat Petroleum Corpn.Ltd., ECE House, 28A, Kasthuribai Gandhi Marg, New Delhi – 110 001.
3.The Regional Manager, (Lubes – SR), Bharat Petroleum Corpn.Ltd., 1, Renganathan Garden, Off:11th Main Road, Anna Nagar, Chennai – 40.
4.The Territory Manager(Lub-Indl), Bharat Petroleum Corpn.Ltd., 1, Renganathan Garden, Off: 11th Main Road, Anna Nagar, Chennai – 40.
http://www.judis.nic.in 4 M.S. RAMESH.,J jas/hvk W.P.No.29511 of 2004 and W.M.P.No.35832 of 2004 23.04.2019 http://www.judis.nic.in