- (1.) The present appeal mounts a challenge on the orders dated 25.9.2013 and 18.10.2013 passed in S.B.Civil Writ Petition No.6533/2013. By the former, the operation of the decision of the appellant-Corporation to terminate the Dispensing Pump and Selling License Agreement (for short, hereafter referred to as 'the DPSL Agreement/agreement') with the respondent has been kept in abeyance, and by the latter, the application filed by the appellant-Corporation under Article 226(3) of the Constitution of India to vacate this restraint, has been rejected.
(2.) We have heard Mr.Jai Prakash Gupta, learned counsel for the appellants and Ms.Susan Mathew, learned counsel for the respondent.
(3.) Filtering out the unnecessary details, the pleaded facts to the bare minimum, essential for the proposed adjudication, have to be indispensably outlined at the threshold.;