TRILOK SINGH AND CO Vs. BHARAT PETROLEUM

JUDGEMENT

(1.) The petitioner is a partnership firm, who entered into a dispensing pump and selling license agreement with respondent nos. 1 and 2.

(2.) According to the petitioner, based on a communication made by the respondent no.3, the respondnet nos. 1 and 2 stopped supply of fuel to the petrol pump station of the petitioner. This action of the respondent nos. 1 and 2, according to the petitioner is arbitrary and whimsical against the principles of natural justice violating the fundamental rights of the petitioner directed under the Constitution of India.

(3.) The petitioner challenges the communication of the respondent nos. 1 and 2 dtd. 3/2/2025, which inter alia, records as follows:-