LEJU SAJI KUMAR., W/O. A.K SAJI KUMAR Vs. THE MINISTRY OF PETROLEUM & NATURAL GASES., SASTHRI BHAVAN, NEW DELHI

JUDGEMENT

(1.) Heard the learned Senior Counsel for the appellant and the learned counsel appearing for the Hindustan Petroleum Corporation Limited.

(2.) This case was adjourned on 5.6.2018 with the following order:

(3.) In pursuance to the above, instruction is obtained and the learned counsel appearing for the Hindustan Petroleum Corporation Limited submits that two other COCO retail outlets, namely, at Omallur and Konni can now be offered to the appellant. But he makes it clear that there can be no further exercise of option by the aspirant.