AGRAWAL GENERAL TRADING Vs. GENERAL MANAGER

JUDGEMENT

(1.) The application for condonation of delay supported by an affidavit which discloses the cause, is sufficient enough to condone the delay of 18 days. The application for condonation of delay is accordingly allowed.

(2.) We have heard learned counsel for the Appellant quite in extensio.

(3.) The writ petitioner is the Appellant. It is a dealer under the 2 nd Respondent- Petroleum Company. The dealership agreement was terminated. That was the subject matter of the writ petition. The Company challenged the maintainability of the writ petition. The learned Single Judge found against the plea of the Company in that regard.