VANDANA Vs. INDIAN OIL CORPORATION

JUDGEMENT

(1.) Heard Mr. Jashawir Singh Arora, learned counsel appearing for the appellant, Mr. Ankit Katriar for the Indian Oil Corporation and Mr. Neel Kamal, learned counsel representing respondent nos. 6 to 9.

(2.) Counter affidavit is being filed on behalf of the private respondents, let it be taken on record.

(3.) This appeal arises from a judgment and order dated 30.01.2015 passed in CWJC No. 21148 of 2013 to the extent that the writ court while allowing the writ petitioner to withdraw the writ petition to enable them to pursue their civil law remedy in terms of the observations present in the order of the Division Bench in LPA No.1413 of 2014, has proceeded to impose restraint on the right of the petitioner to deal with the corpus of Rs.50 lakhs paid by the Indian Oil Corporation (hereinafter referred to as 'the Corporation') under the Tatkal Sahayta Yojna which had been remitted to the bank account of the petitioners as back as on 26.11.2013 as manifest from Annexure -R/3 to the counter affidavit of the Corporation filed in the writ petition.