GENERAL MANAGER BUSINESS NETWORK PLANNING (RETAIL) BHARAT PETROLEUM CORPORATION LIMITED Vs. P. SOUNDARYA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed at the instance of Bharat Petroleum Corporation Limited [Hereinafter "BPCL"] assailing the judgment and order dtd. 14/12/2023 passed by the High Court of Judicature at Madras in W.A.No.866 of 2023, which confirmed the judgment and order of the learned Single Judge dtd. 8/2/2023 in W.P.No.3641 of 2023.

(3.) The issue before the Courts below pertains to the grant of a retail outlet dealership of BPCL to the respondent, wherein the respondent had apparently, mistakenly shown herself to belong to Group 2 - those who have a "firm offer" for a suitable piece of land, as opposed to Group 1 - those who already possess suitable land. When she attempted to have the same rectified, BPCL took no action and hence, recourse to the law had to be taken.