ABHYUDAYA KUMAR SHAHI Vs. BHARAT PRADHAN FILLING CENTRE

JUDGEMENT

(1.) Leave granted.

(2.) In this appeal, the appellant, said to be the Chief Divisional Retail Sales Manager, Divisional Office, Indian Oil Corporation Limited, Gorakhpur has questioned the order dtd. 30/9/2021, as passed by the High Court of Judicature at Allahabad in Contempt Application (Civil) No. 3938 of 2021, whereby the High Court directed that the appeal filed by the applicant (respondent herein) shall be decided by the Dispute Resolution Panel, Gorakhpur within a month; failing which, the present petitioner shall appear inperson before the Court on the next date.

(3.) The relevant background aspects of the matter are that the present respondent preferred a writ petition bearing No. 26456 of 2020 in the High Court questioning the validity of an order dtd. 27/11/2020 whereby, its dealership was terminated while giving an option to challenge the termination order by way of an appeal within 30 days along with fees in the sum of Rs.5,00,000.00 (Rupees Five Lakhs).