BHARAT PETROLEUM CORPORATION LTD THROUGH ITS CHAIRMAN & MANAGING DIRECTOR AND ANOTHER Vs. KISAN DIESEL KENDRA THROUGH ITS PROPRIETOR CHHOTELAL SAMARIYA AND ANOTHER

JUDGEMENT

(1.) Appellant takes exception to order dated 29/12/2016 passed in Writ Petition No. 3185/2009.

(2.) The Writ Petition was directed against the orders dated 12/02/2009 and 11/06/2009.

(3.) Whereas by order dated 12/02/2009 retail outlet dealership of the respondent petitioner was terminated on the ground of adulteration found in High Speed Diesel (HSD) sample, which failed the Marker Test. An appeal preferred thereagainst was dismissed on 11/06/2009.