AJAY SINGH Vs. HINDUSTAN PETROLEUM

JUDGEMENT

(1.) HEARD on I.A.No. 3130/09.

(2.) IT is submitted by learned counsel for petitioner that order Annexure P/10 is virtually a final order and not a show-cause notice while on 22.1.2009, this Court passed an order treating it as a show-cause notice. By order Annexure P/10, petitioner was punished for two years and was not permitted to transport the material for the period. It is submitted that the order dated 22.1.2009 be modified and petitioner be permitted to transport the material as per agreement.

(3.) AT this stage, Shri Dhande, learned counsel for petitioner submitted that irspite of the lapse of period of 6 months, respondents have not filed reply and the petitioner is being deprived with the benefit of the contract. To this, Shri Nair, learned counsel for respondent submitted that within a period of 2 weeks from today, reply shall be filed. In view of the aforesaid, hearing of this case is adjourned for 3 weeks. In the meantime, respondents No. 1 and 2 shall file reply.