MAHABIR TRADERS Vs. ARUNAVA SASMAL

JUDGEMENT

(1.) Both the appeals involved common question of law and facts are taken up together by consent of the parties and disposed of by this common order.

(2.) For the sake of brevity, the appellant, M/s. Mahavir Traders, is described as 'partnership firm' and Ramesh Kumar Sharma, the appellant in FMA 110 of 2015 is described as 'Ramesh".

(3.) The genesis of the dispute with regard to the grant of distributorship under West Bengal Distribution System (Maintenance and Control), 2003 (hereinafter referred to as the 'Control Order 2003') by which a fresh licence was issued in favour of the partnership firm reconstituted on 23/8/2010.