Amreshwar Pratap Sahi, Sanjay Harkauli, J. - (1.) Heard learned counsel for the petitioner at length and Sri Manish Jauhari, learned counsel for the Indian Oil Corporation.
(2.) The petitioner was an applicant for Kisan Gramin Sewa Kendra Retail Outlet Dealership. The application according to the petitioner was complete in all respects as per the Brochure and the information tendered in the affidavit was also complete.
(3.) Later on, while processing the application of the petitioner, the Corporation found that there was some unclarity with regard to the status of availability of funds in the savings bank account of the petitioner as disclosed in the affidavit and, therefore, the petitioner was called upon to submit the exact detail of availability of funds.;