(1.) THIS writ appeal is directed against the order of the learned Single Judge dated 18. 12. 2007 passed in W. P. No. 28758 of 2007, dismissing the same.
(2.) THE license to run a petroleum outlet at Alangudi Road, Pudukkottai was granted to one Mrs. Sumathi for a period of one year from 2002-2003 and it was subsequently renewed. It appears that she was not able to continue to run the outlet and therefore, she proposed to sell the land, which was purchased by the appellants, who are mother and son respectively.
(3.) IT is the case of the appellants that, after the purchase, they have applied to the second respondent/ Corporation and based on an interview, a contract was entered into between the Corporation and the appellants, originally, for one year 2004-2005, which was renewed for the years 2005-2006 and 2006-2007 and was subsequently renewed for a period of six months, valid up to 30. 9. 2007. During the subsistence of the contract, the second respondent has issued a notice on 11. 7. 2007, terminating the contract with effect from 10. 8. 2007. It was aggrieved over the said order of termination of the contract, the appellants have filed the writ petition.
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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