Chattisgarh High Court
M/S Gajanand Kirodimal vs The State Of Chhattisgarh 14 ... on 29 August, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2383 of 2018
• M/s Gajanand Kirodimal Through The Partner Kamal Kejariwal
S/o Late Shri Kirodimalji Agrawal, Aged About 48 Years, R/o
BPCL Petrol Pump, Civil Lines, Manendragarh, District Korea
Chhattisgarh
---- Petitioner
Versus
1. The State Of Chhattisgarh Through The Secretary, Food
Department, Mahanadi Bhawan, Mantralaya, Naya Raipur, P.S.
Rakhi, Tahsil And District Raipur Chhattisarh
2. Bharat Petroleum Corporation Limited, Through The Territory
Manager, 46 Shahid Veer Narayan Singh Bhawan, Nagar Gahdi
Chowk, Raipur Chhattisgarh
3. The Assistant Manager (Sales) Bharat Petroleum Corporation
Limited, 46 Shahid Veer Narayan Singh Bhawan, Nagar Ghadi
Chowk, Raipur Chhattisgarh
---- Respondent
For Petitioner Shri S. C. Verma, Advocate For Respondent-State Shri P. K. Bhaduri, GA For Respondent Nos.2 & 3 Shri Saurabh Sharma, Advocate Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 29/08/2018
1. At the outset, Shri Saurabh Sharma, learned counsel appearing for the respondent Nos.2 & 3 on advance notice, would concede to the petitioner's prayer to the extent that the respondent Nos.2 & 3 shall get conducted the samples in terms of the communication (Annexure-P-7) within a period of 1 month.
2. In view of the statement made, Shri S. C. Verma, learned counsel for the petitioner, would submit that for the present, nothing survives in the matter for adjudication.
3. Accordingly, the writ petition stands disposed of.
Sd/-
Prashant Kumar Mishra Judge Nirala