MANJUSHA GAS AGENCY Vs. BHARAT FUEL CO LTD

JUDGEMENT

(1.) Bharat Fuel Company Ltd. (Rl hereafter) is engaged in the business of importing, bottling and marketing of Liquified Petroleum Gas (LPG ). Shri Rakesh Kumar Sharma and Ms. Ritu Sharma are its Managing Director and Director respectively (R2 and R3 hereafter)

(2.) Manjusha Gas Agency (applicant hereafter) is the authorised dealer/distributor of Rl. The applicant has moved an application under Sec.12-B of the MRTP Act, 1969 charging the respondents of having indulged in certain unfair and restrictive trade practices and seeking compensation for the loss and damage suffered by it. The facts as silted by the applicant are briefly as follows :

(3.) R-1 advertised for appointing its dealer/ distributors for the sale of LPG supplied by it. It demanded every applicant for dealership/ distributorship to tender an amount of Rs.1,25,000/- as security alongwith the application. The applicant responded and deposited the stipulated amount, upon which R-l appointed it as its dealer/distributor and an agreement was executed on 8th March, 1994.