INDIAN OIL CORPN Vs M/S. LALA BHAIRO PRASAD SARAF AND SONS
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA
Judgment by: HON'BLE MRS. JUSTICE R. BANUMATHI
Case number: C.A. No.-007433-007433 / 2019
Diary number: 19931 / 2008
Advocates: PRIYA PURI Vs
ARCHANA PATHAK DAVE
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). 7433 OF 2019 (Arising out of SLP(C) No(s). 17242 of 2008)
GENERAL MANAGER, INDIAN OIL CORPORATION & ANR. Appellant(s)
VERSUS
M/S. LALA BHAIRO PRASAD SARAF AND SONS & ANR. Respondent(s)
J U D G M E N T
R. BANUMATHI, J.:
(1) Leave granted.
(2) This appeal arises out of judgment and order dated
21.04.2008 in and by which the High Court of Judicature at
Allahabad has set aside the order of termination of the
dealership of the respondent-firm on the ground that there was
violation of principles of natural justice. Being aggrieved,
Indian Oil Corporation Ltd. has preferred this appeal.
(3) Respondent no.1 is a partnership firm running a retail
outlet of the Indian Oil Corporation Ltd. (IOC) for selling the
petroleum products at Purani Bazar, Karvi Town, District
Chitrakoot. On 13.02.2006 an inspection was carried out in the
first respondent’s retail outlet and certain irregularities and
breaches were noticed and the first respondent was issued a
show cause notice on 14.03.2006 by the Senior Divisional Retail
Sales Manager to which the respondent respondent replied on
2
23.08.2006. Another show cause notice on 01.08.2006 was again
issued to the said respondent which was suitably replied by the
first respondent on 10.08.2006. It is stated that further
inspection was again carried out on 21.07.2006 and certain
irregularities are said to have been noted. Again another show
cause notice dated 19.08.2006 was issued to which the first
respondent-dealer replied on 29.08.2006. By the Order dated
27.11.2006, General Manager, Indian Oil Corporation Ltd.,
terminated the retail outlet dealership of the first
respondent.
(4) Being aggrieved by the termination of the dealership, the
first respondent filed a writ petition before the High Court
which was allowed by the High Court as aforesaid. The High
Court held that the first respondent has been denied the
opportunity before passing the impugned order and the action of
the appellant-Corporation is violative of the principles of
natural justice. However, considering the facts and
circumstances of the case, the High Court quashed the order of
termination of dealership of the first respondent and the
appellant-Corporation was directed to resume the supply of
petroleum products to the respondent-firm.
(5) Being aggrieved, the Indian Oil Corporation Ltd. has
preferred this appeal.
(6) We have heard Ms. Madhvi Divan, learned Additional
Solicitor General appearing for the appellant-Corporation and
Mr. Virag Gupta, learned counsel appearing for the first
respondent and also perused the impugned judgment.
3
(7) The main ground on which the High Court set aside the
termination was the violation of principles of natural justice.
If the High Court was of the opinion that there was violation
of principles of natural justice, the High Court ought to have
directed the appellant-Corporation to afford opportunity to the
respondent(s) to file the reply and pass a reasoned order which
would have been the appropriate course of action.
(8) However, when this Court expressed the view that the
matter has to be remanded back to the concerned authority for
affording fresh opportunity to the first respondent and pass a
reasoned order, Mr. Virag Gupta, learned counsel appearing for
the first respondent, on instruction, has submitted that the
respondent is no longer interested in continuing the dealership
and submitted that the respondent has already faced lot of
hardship over the years. The Counsel, Mr. Virag Gupta, has
further submitted that the respondent would be satisfied if the
security amount of Rs.7,05,746/- (Rupees Seven Lakhs Five
Thousand Seven Hundred Forty Six) deposited with the appellant-
Corporation is refunded to the first respondent. In this
regard, it is stated that the respondent has already sent
Letters dated 14.12.2007 and 12.02.2009.
(9) In view of above, since it is stated by the first
respondent-firm that they are not interested in continuing the
dealership and also going before the authorities for fresh
enquiry. Taking note that the matter has been pending for
quite some time, we are of the view that to give quietus to the
matter it would be appropriate to direct the appellant-
4
Corporation to refund the security amount of Rs.7,05,746/-
(Rupees Seven Lakhs Five Thousand Seven Hundred Forty Six)
within a period of six weeks from today. Ordered accordingly.
The appellant-Corporation is permitted to remove all the
equipments and other fittings including fittings in the
underground tank within a period of eight weeks. The first
respondent-firm shall render all cooperation to enable the
appellant-Corporation to remove all the fittings and fixtures.
Since the litigation has been pending for quite some time, we
are not inclined to direct awarding of any interest on the
principal amount.
(10) With the above directions, the appeal is disposed of.
..........................J. (R. BANUMATHI)
..........................J. (A.S. BOPANNA)
NEW DELHI, SEPTEMBER 19, 2019.