(1.) Aggrieved by the judgment and order dated April 30, 2018 in WP No. 11363 (W) of 2016 (Rajib Lochan Das vs. Indian Oil Corporation Limited and Ors.), filed by the respondent no. 1 (hereinafter referred to as the writ petitioner), the appellant (respondent no.6 in the writ petition), has filed this intra-court writ appeal.
(2.) By the said judgment and order, the learned Judge was pleased to quash the Letter of Intent dated April 27, 2016 (hereinafter referred to as the letter of intent) issued in favour of the appellant, and the Indian Oil Corporation Limited (hereinafter referred to as the oil company) was directed to proceed with holding a re-draw, as was informed to the writ petitioner, by letter dated January 20, 2015, with a further direction that the said re-draw must be held within a period of four weeks from the date of communication thereof.
(3.) While hearing an application for stay of the judgment and order impugned in this appeal, we decided to take up the appeal for final hearing on consent of the parties.