(1.) This writ appeal has been filed against the interlocutory order dated 14th March, 2013 passed by the learned single Judge in M.P.No.1 of 2013 in W.P.No.6202 of 2013, whereby the learned single Judge has passed an order of interim injunction, as prayed for, till 12th April, 2013. The impugned order passed by the learned single Judge is reproduced below:-
(2.) The Government of Tamil Nadu, represented by its Principal Secretary and Chairman for all State Transport Undertakings, Transport Department, Fort.St.George, Chennai, have approached this Court, invoking the extra-ordinary jurisdiction under Article 226 of the Constitution of India, seeking to issue an order or direction in the nature of a Writ of Declaration declaring that the Diesel price hike by the appellant (first respondent in the writ petition) in respect of bulk supply of diesel to the Tamil Nadu State Transport Corporation upto Rs.11.81per litre and private bunk upto Rs.0.55 paise per litre as wholly arbitrary, illegal, unjust, unconstitutional and violative of Articles 14 and 21 of the Constitution of India, and consequently direct the respondents to withdraw the dual pricing policy of High Speed Diesel or in the alternative, accord exemption to the Tamil Nadu State Transport Corporations from the category of bulk consumers, and treat them as retail consumers for the purpose of diesel pricing.
(3.) Facts of the Case
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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