Himachal Pradesh High Court
Tejinder Goyal vs Union Of India And Others on 18 July, 2022
Bench: Amjad Ahtesham Sayed, Jyotsna Rewal Dua
Tejinder Goyal Versus Union of India and others CWP No.7816 of 2021 .
18.07.2022 Present: Mr. R.K. Gautam, Senior Advocate with Mr. Sahil Dixit, Advocate, for the petitioner. Mr. Balram Sharma, Assistant Solicitor General of India, for respondent No.1-UOI.
Mr. Bipin C. Negi, Senior Advocate with Mr. Nitin Thakur, Advocate, for respondent Nos.2 and 3-M/s Hindustan Petroleum Corporation Ltd.
Having heard learned counsel for the parties for some time, we direct respondent No.1-Union of India, through Ministry of Petroleum and Natural Gas, Government of India, to file reply-affidavit. The reply-affidavit shall inter alia also deal with the contention of the petitioner that possession of several Company Owned and Company Operated (COCO) Retail Outlets have been handed over to other persons even after 05.07.2021 (which is date of Letter of Intent issued to the petitioner) under the un-amended guidelines dated 31.03.2020 for Selection of Service Provider for COCOs. Such reply-affidavit be filed within two weeks.
List on 04.08.2022.
(A.A. Sayed) Chief Justice (Jyotsna Rewal Dua) Judge July 18, 2022 (Bhardwaj) ::: Downloaded on - 19/07/2022 20:03:45 :::CIS