Arun Tandon, J. - (1.) Head Sir A.K. Mishra Advocate on behalf of the petitioner, Sri Prakash Padia on behalf of Respondent No. 1.
(2.) With the consent of the parties writ petition is being disposed of at the admission stage itself.
(3.) Indian Oil Corporation Limited entered into an agreement of Dealership for Petrol and High Speed Diesel Oil with Sri R.C. Dua Supplies for carry on the business in the name and style of M/S Dua Supplies and Traders for running of retail outlet of Indian Oil Corporation Ltd. for the outlets situated at Fatehabad Road as well as Jeoni Mandi, Agra. For the said purpose a written agreement was executed between the parties on 11th May, 2000 (Photo copy of the agreement has been produced before this Court by the parties). By mean of an order sated 8th April, 2004 on instruction of the Divisional Office of Indian Oil Corporation, the sale and supply of M/S Dua Supplies and Traders (hereinafter referred to Dealer) was suspended with immediate effect. By means of another letter dated 13th May, 2003, the petitioner Dealer was served with a show cause notice signed by Senior Divisional Retail Sale Manager calling upon the petitioner to submit his explanation within 7 days qua violation of Clause 37 of the agreement. The petitioner has submitted his reply to the notice.;