Rajasthan High Court - Jodhpur
M/S. Vinayak Fuel Filling Station vs Union Of India on 14 January, 2019
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ No. 655/2019
M/s. Vinayak Fuel Filling Station, Through Its Authorized
Representation Shri Rajendra Singh Bhati S/o Shri Fateh Singh
Bhati, Aged About 44 Years, R/o P.b. No. 83, State Highway No.
7 Hariyasar, Ghadsotan, Tehsil Sardarshahar, District Churu,
Rajasthan.
----Petitioner
Versus
1. Union Of India, Through Secretary, Ministry Of Petroleum
And Natural Gas, A-Wink, Shastri Bhawan, Rajendra
Prasad Road, New Delhi- 110001.
2. The Executive Director (O And D), Hindustan Petroleum
Corporation Ltd., Petroleum House-17, Jamshedji Tata
Road, Mumbai, Maharashtra - 400020.
3. The General Manager (O And D), Hindustan Petroleum
Corporation Ltd., First Floor, Shree Balaji Alpha Bazaar,
First High Street, Law Garden, Ahmedabad, Gujarat.
380009.
4. The Deputy General Manager (O And D), Chhitroli Road,
Bagru Terminal, Jaipur, Rajasthan.
5. Petroleum And Explosives Safety Organisation, Through
Deputy Chief Controller, Amrapalli Road, Near Power
House, Vaishali Nagar, Jaipur, Rajasthan.
6. State Of Rajasthan, Through The Chief Secretary,
Secretariat, Jaipur.
----Respondents
For Petitioner(s) : Mr. Kuldeep Mathur
For Respondent(s) : Mr. Manoj Bhandari
HON'BLE MR. JUSTICE SANDEEP MEHTA
Order 14/01/2019 Mr. Manoj Bhandari, Advocate, has entered caveat on behalf of the respondents Nos.2, 3 and 4 and has also filed reply (2 of 2) [CW-655/2019] to the writ eptition. Thus, notice returnable in four weeks be issued to the remaining respondents.
In the meantime, the supply being made to the petitioner retail outlet shall not be stopped subject to the condition that no insistence shall be made on on its behalf to put an additional lock on the truck tankers.
(SANDEEP MEHTA),J 210-Pramod/-
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