M/S.South Madras Gas Agency vs Indian Oil Corporation on 11 January, 2019

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Madras High Court

M/S.South Madras Gas Agency vs Indian Oil Corporation on 11 January, 2019

Bench: R.Mahadevan

                                                           1



                                IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 11.01.2019

                                                      CORAM

                                 THE HONOURABLE MR. JUSTICE R.MAHADEVAN

                                               W.P.No.514 of 2010
                                                      and
                                             M.P.Nos.1 and 2 of 2010

                      M/s.South Madras Gas Agency,
                      Rep.by its Partner Mr.Ramesh Krishnan,
                      13, Thiruvenkadam Street,
                      Raja Annamalaipuram,
                      Chennai – 600 028.                                         ...Petitioner

                                                               Vs

                      1.Indian Oil Corporation,
                        Represented by its Chief Area Manager,
                        Indane Area Office,
                        500, Anna Salai,
                        Teynampet,
                        Chennai 600 018.

                      2.Sri Kalarani Indane Gas Agency,
                        112A, Veera Perumal Koil Street,
                        Mylapore, Chennai 600 004.                            ...Respondents


                            Petition filed under Article 226 of the Constitution of India,
                      praying for issuance of writ of Certiorarified Mandamus calling for the
                      records of the first respondent, culminating in letter bearing Reference
                      CHAO:561 dated 09.12.2009, quash the same and consequently
                      forbear the first respondent from transferring any customer/s from the
                      petitioner agency to any other agency of the first respondent.


http://www.judis.nic.in
                                                       2



                                For Petitioner     : Mr.T.Mohan
                                For Respondents : Mr.Abdul Saleem for
                                                  M/s.Abdul & Vinoth Associates for R1

                                                    ORDER

Relying upon the Market Restructuring Circular in Ref.No.SL/1601 dated 04.01.2018 issued by the first respondent for transfer of customers, according to which the sales of the existing distributors for the respective market refill ceiling have to be protected, the first respondent-Corporation, by way of an e-mail communication dated 18.12.1018, made it clear that the Corporation is not intended to transfer any connection with regard to the petitioner as well as the second respondent Agencies, as both the agencies are well within their ceiling limits.

2.In view of the above, nothing remains to be considered in this writ petition and accordingly the writ petition is closed. No costs.

Consequently, the connected miscellaneous petitions are also closed.




                                                                              11.01.2019


                  Index         : Yes/No

                  Internet      : Yes/No

http://www.judis.nic.injas/km 3 To

1.The Chief Area Manager, Indian Oil Corporation, Indane Area Office, 500, Anna Salai, Teynampet, Chennai 600 018.

2.Sri Kalarani Indane Gas Agency, 112A, Veera Perumal Koil Street, Mylapore, Chennai 600 004.

http://www.judis.nic.in 4 R.MAHADEVAN, J.

jas W.P.No.514 of 2010 and M.P.Nos.1 and 2 of 2010 11.01.2019 http://www.judis.nic.in

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