RAI PATH PARIWAHAN THROUGH ITS PROPRIETOR SURESH RAI SON OF LATE RAM NARESH RAI Vs. G M INDIAN OIL CORPORATION LTD STATE OFFICE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel appearing on behalf of the Indian Oil Corporation.

(2.) The present issue relates to deduction of price of 240 Gas Cylinders which were allegedly looted by unknown persons from the truck owned and possessed by the petitioner and for which they had entered into a Transporters Carrier Agreement with the Indian Oil Corporation.

(3.) Learned counsel for the petitioner submits that the Indian Oil Corporation has illegally and arbitrarily deducted the amounts from his bills which is in clear violation of the clauses as stated in the tender papers and on the agreement arrived at between the parties. As such, he prays for issuance of appropriate relief in this matter.