- (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.;