Amrita Sinha, J. - (1.) The impugned order dated 26th March, 2014 terminating the liquefied petroleum gas (LPG for short) distributorship of the petitioners by the respondent Indian Oil Corporation Limited (IOCL for short) is the subject matter of challenge in the instant writ petition.
(2.) All the parties have been served. An affidavit of service is on record. None appears on behalf of the respondent no. 6 in spite of service.
(3.) The facts of the case are as follows:;