ZAHOOR AHMAD JOO Vs. H P C L

JUDGEMENT

(1.) THE appellant is aggrieved by judgment and order dated 09.11.2009, rendered by the learned Single Judge upholding the appointment for distribution of retail outlet by the Hindustan Petroleum Corporation respondent. The basic challenge was to the selection of Nadeem Bashir respondent no. 3 for allotment of the retail outlet. His petition was dismissed and he challenged the judgment and order in the instant appeal along with interim application.

(2.) AT the outset, Mr. Sofi, learned counsel for the appellant has stated that no useful purpose would be served by adjudicating the issue raised by him in the appeal because the Hindustan Petroleum Corporation Limited and its officer (respondent nos. 1 and 2) have already scrapped the selection vide order dated 30.04.2010. Consequently, the allotment to respondent no. 3- Nadeem Bashir has been cancelled.