BABY GIRIJA Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) The Petitioner in W.P.(C)No.36046/2024 has filed this appeal aggrieved by the dismissal of the writ petition by the judgment dtd. 12/11/2024, passed by the learned Single Judge. Appellant approached this Court seeking to quash Exts.P2 and P3 and allied reliefs.

(2.) Appellant had entered into a dealership agreement with Indian Oil Corporation Ltd. on 21/6/2002. She was engaged as a dealer of a Petroleum retail outlet at Jagathy, Thiruvananthapuram District. The Corporation received a complaint from one Harisankar in October 2020 regarding the management and operation of the retail outlet. A show-cause notice was issued to the Appellant on 21/1/2022.

(3.) The Respondent Corporation filed counter affidavit refuting the contentions of the Appellant. In response to the counter affidavit, the Appellant filed a reply affidavit. Writ petition was thereafter heard by the learned Single Judge. As noted at the outset, the same was dismissed by judgment dtd. 12/11/2024.