INDIAN OIL CORPORATION LIMITED THROUGH ITS DIVISIONAL RETAIL SALES MANAGER Vs. SH. RISHI KUMAR AGARWAL, PROPRIETOR M/S RISHI KUMAR SUSHIL KUMAR, S.K.O./L.D.O. DEALER

JUDGEMENT

(1.) (Stay Application No. 819 of 2011)

(2.) HEARD learned Counsel for the parties on stay application and perused the record.

(3.) LEARNED Counsel for the Petitioner, Mr. V.K. Kohli, Senior Advocate drew the attention of this Court to Clause 1(c) of the dealership agreement, which is quoted hereunder: