JAYANTA KUMAR BISWAS,J. - (1.) The petitioner is one of the two partners in a firm that holds licences under the Kerosene Control Order and the Control Order concerning M. R. dealership.
(2.) Application for renewal of licence under the Kerosene Control Order was submitted. Since both the partners did not sign the application, the authority did not renew the licence.
(3.) Feeling aggrieved, the petitioner moved this Court under Article 226 and the WP in which the order dated December 23, 2011 (at p.52) was passed is pending. This Court passed an interim order directing renewal of the licence till February 10, 2012.;