JUDGEMENT
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(1.) Leave granted.
(2.) This appeal is directed against the judgment dated 11
th
August, 2009 delivered in Letters Patent Appeal No.296 of
2009 by the Division Bench of the High Court of Delhi
upholding the judgment dated 6
th May, 2009 passed by the
learned Single Judge in Writ Petition (Civil) No.2927 of 2005.
(3.) The main issue which arises for adjudication in this
appeal pertains to the termination of the dealership of the
appellant in an illegal and arbitrary manner.;
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