VIJAY Vs. INDIAN OIL CORPORATION LTD

JUDGEMENT

(1.) Heard.

(2.) The petitioner is assailing the order dtd. 1/11/2022, passed by respondent 3 - Joint Chief Controller of Explosives, refusing to suspend or cancel the license for storing, selling or carrying out business in petroleum, diesel and allied products and services issued to respondent 1.

(3.) Factual matrix :