GUPTA FILLING STATION Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application by one S. Manjit Singh S/o S. Swaran Singh R/o Ward No.6 Jourian District Jammu for arraying him as party respondent or party intervener.

(2.) Mr. K.S.Johal, learned senior counsel appearing for the applicant submits that because of the reason that the applicant has vital interest in the outcome of the appeal arising out of an order passed in OWP No.82/2016, the applicant is entitled to hearing in the matter. He submits that he was permitted to appear and argue the matter as intervener by the Writ Court, as is apparent from an interim order dtd. 22/3/2017 passed in OWP No.82/2016. It is the further plea of the applicant that after termination of the dealership agreement entered into by the Hindustan Petroleum Corporation Limited with the wife of the appellant, the applicant was appointed as dealer to run the petrol pump by the name of M/s Gupta Filling Station, Sungal Morh, Akhnoor.

(3.) The application is opposed by the appellant. It is submitted that the dispute raised in the appeal as also the dispute which has been adjudicated by the Writ Court is between the appellant and the HPCL with which the applicant has no concern. It is, thus, submitted that the applicant, who is stranger to the lis, is not entitled to be arrayed a party respondent or party intervener.