JUDGEMENT
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(1.) Heard Sri Navin Sinha learned Senior Counsel for the petitioner, Sri Sanjiv Singh for the Indian Oil Corporation and Sri Vivek Prakash Mishra for the caveator.
(2.) Supplementary affidavit filed today, is taken on record.
(3.) The challenge in this writ petition is to the fundamental objection raised by the respondent in the impugned order dated 1.7.2014 relating to deficiency in the eligibility conditions prescribed under the brochure for allotment of a L.P.G. distributorship by the Indian Oil Corporation.;
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