Allahabad High Court
M/S/ Mishra Automobiles Thru Prop. ... vs U.O.I. Thru Secy. Ministry Of Petroleum ... on 30 May, 2022
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 8 Case :- WRIT - C No. - 24199 of 2020 Petitioner :- M/S/ Mishra Automobiles Thru Prop. Jagdish Mishra Respondent :- U.O.I. Thru Secy. Ministry Of Petroleum And Natural Gas And Ors. Counsel for Petitioner :- Akhilesh Kumar Kalra,Shrea Chaudhar Counsel for Respondent :- A.S.G.,Manish Jauhari Hon'ble Vivek Chaudhary,J.
(C.M. Application No.NIL of 2020-Interim relief) Heard learned counsel for the parties.
This stay application is filed by the petitioner claiming that during pendency of the writ petition, in which the action of the respondent-Oil Corporation with regard to cancellation of dealership agreement is challenged, the respondent-Oil Corporation is proceeding to dismantle the petrol pump.
Sri Manish Jauhari, learned counsel for the respondent-Oil Corporation states that the allegations made are absolutely incorrect. He says that the petrol pump is not being dismantled in any manner whatsoever. In fact, the petrol pump is being made functional and temporary arrangement has been made to run the same through a temporary dealer, which shall be subject to decision of the present writ petition. The petrol pump is situated at an important place i.e. Aliganj, Lucknow and catered large number of public. Sri Jauhari further submits that the Oil Corporation is not going to create any third party rights, impacting the proceedings pending before this Court.
The aforesaid statement of Sri Manish Jauhari is taken on record.
The application is disposed of in the aforesaid terms.
[Vivek Chaudhary,J.] Order Date :- 30.5.2022 Sachin