Supreme Court - Daily Orders
Bpcl vs Sri Venkateswara Service Station on 15 September, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.37 COURT NO.11 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 24017/2014
(Arising out of impugned final judgment and order dated 04/04/2014
in CRP No. 1325/2014 passed by the High Court Of Madras)
BPCL AND ANR Petitioner(s)
VERSUS
SRI VENKATESWARA SERVICE STATION Respondent(s)
(With interim relief and office report)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. K.V. Vishwanathan,Sr.Adv.
Mr. Parijat Sinha,Adv.
Ms. Rashmi Rea Sinha,adv.
Mr. Avneesh Garg,Adv.
Mr. S.C. Ghosh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed with liberty to the petitioners to take appropriate action in accordance with law as it may be advised.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2014.09.16
16:51:45 IST
Reason: