Radhakrishnan.P. vs. The Indian Oil Corporation LTD.
Held
The Court allowed the petition, directing the competent authority of the Indian Oil Corporation Ltd. to consider and pass an appropriate order on the petitioners' application for firm reconstitution within three months from the date of receiving the judgment copy, after affording them an opportunity of being heard.
Facts
The petitioners sought a direction from the High Court to the Indian Oil Corporation Ltd. (IOCL) to expeditiously dispose of their application for the reconstitution of their firm, Murugan Auto Fuel Agencies. IOCL acknowledged receipt of the application on September 30, 2023.
Key Issues
The key legal issue was whether the High Court should direct the respondent, Indian Oil Corporation Ltd., to expeditiously process and decide the petitioners' application for the reconstitution of their firm.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN WEDNESDAY, THE 4TH DAY OF OCTOBER 2023 / 12TH ASWINA, 1945 WP(C) NO. 32015 OF 2023 PETITIONERS: 1 RADHAKRISHNAN.P. AGED 60 YEARS S/O PAZHANIYAPPAN, 43/504, METTUTHERUVU, VADAKKANTHARA.P.O., PALAKKAD DISTRICT,, PIN - 678012 2 SHYAM PRASAD.S. AGED 23 YEARS S/O SUDEVAN.D., SARAVANA, 33/100-1, NEAR WATER TANK, MOOTHANTHARA, VTC, PALAKKAD, P.O. VADAKANTHARA, PALAKKAD DISTRICT,, PIN - 678012 BY ADVS. SARATH M.S. B.PREMNATH (E) RESPONDENT: THE INDIAN OIL CORPORATION LTD. A REGISTERED COMPANY REGISTERED UNDER THE COMPANIES ACT WITH ITS REGISTERED OFFICE AT G-9, ALI YAVAR JUNK MARG, BANDHRA EAST, MUMBAI-400 051 AND ITS KERALA STATE OFFICE AT IOC LTD., PANAMPILLY AVENUE, PANAMPILLY NAGAR, COCHIN REPRESENTED BY ITS GENERAL MANAGER, PIN - 682036 BY ADVS. Gopikrishnan Nambiar M K.JOHN MATHAI(K/413/1984) JOSON MANAVALAN(J-526) KURYAN THOMAS(K/131/2003) PAULOSE C. ABRAHAM(MAH/58/2006) RAJA KANNAN(K/356/2008) NAYANPALLY RAMOLA(K/687-F/2014) SC-RAMONA NAYANPILLY THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 04.10.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C
The judgment continues below.
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