BIMAL KUMAR JAIN Vs. UMESH NARAYAN

JUDGEMENT

(1.) THIS is hardly a matter which should become one of litigation between Bimal Kumar Jain, a person who seeks a franchise from the Indian Oil Corporation as a retail dealer for its products, and one Umesh Narayan who also vies for the same business. The array of parties does not show as to who two persons are in lis as plaintiff and defendant.

(2.) THE opposite party Umesh Narayan is the plaintiff. He has sought an action before the court below, to the effect, that he should also be considered for being awarded a franchise of the Indian Oil Corporation. He has further sought a declaration, to the effect, that the allotment in favour of the defendant Bimal Kumar Jain as an agent of the Indian Oil Corporation be not considered on some ground that defendant Bimal Kumar Jain is ineligible.

(3.) IN so far as the present issue is concerned, this is not connected with the issues on which the special committee is examining the irregular distribution of the franchises by the Oil Corporations.