Biswanath Somadder, A.C.J. - (1.) Today, when the matter is taken up for consideration, the respondents, namely, Indian Oil Corporation, its Chief General Manager (LPG), Marketing Division and its Chief Plant Manager, IOCL, Bottling Plan, are being represented through their learned advocates.
(2.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(3.) The instant appeal arises out of a judgment and order dated 12th December, 2018, passed by a learned Single Judge in W. P. 23928 (W) 2018 (Archon Powerinfra India Private Limited vs. Indian Oil Corporation & Ors.). By the impugned judgment and order, the learned Single Judge proceeded to dismiss the writ petition filed by Archon Powerinfra India Private Limited for reasons stated therein.;