GHAZIPUR PETROL SUPPLY CO., GHAZIPUR Vs. HINDUSTAN PETROLEUM CORPORATION LIMITED
LAWS(ALL)-2019-4-379
HIGH COURT OF ALLAHABAD
Decided on April 26,2019

Ghazipur Petrol Supply Co., Ghazipur Appellant
VERSUS
HINDUSTAN PETROLEUM CORPORATION LIMITED Respondents

JUDGEMENT

PANKAJ BHATIA,J. - (1.) Heard Sri Atul Dayal, learned Advocate, assisted by Sri Shiv Kumar, learned counsel for the petitioner and Sri Vikas Budhwar, learned counsel appeared on behalf of respondent nos. 1 and 2.
(2.) The petitioner has filed the present petition seeking the following relief: (i) Issue a writ, order or direction in the nature of certiorari quashing the order dated 20.7.2017 passed by the respondent no. 2/Chief Regi8onal Manager, Varanasi Retail Region, Hindustan Petroleum Corporation Ltd. Varanasi (Annexure-2 to the writ petition).
(3.) The facts in brief leading to the filing of the present writ petition are as follows:;


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