SHALIMAR GAS (THROUGH ITS PARTNERS), MRS. ARUNA NANDA AND Vs. INDIAN OIL CORPORATION LTD., BANDRA (EAST), MUMBAI AND

JUDGEMENT

(1.) THE present appeal arises out of the judgment dated 23rd March, 2010 passed in W.P. (C) No. 13411/2009. The writ Petitioners/Appellants herein in the said writ petition, inter alia sought quashing of the order dated 9th November, 2009 of the Respondent No. 2 terminating its distributorship and a direction to restore the supply of gas cylinders in terms of Memorandum of Agreement dated 15th February, 2007 to the Appellants.

(2.) THE Appellant No. 2, widow of late Sqn. Leader Ramesh Nanda, who was killed in an air crash in the year 1978 in the course of his duty, was allotted an Indane gas distributorship as a sole proprietor of M/s. Shalimar Gas, the Appellant No. 1. The Appellant No. 2 continued looking after the management of the Appellant No. 1 till 2003 herself or with the help of the two daughters.

(3.) AGGRIEVED by the cancellation, the Appellants filed the writ petition before the learned Single Judge which was dismissed vide the impugned order dated 23rd March, 2010.