NATARAJA AGENCIES Vs. SECRETARY MINISTRY OF PETROLEUM AND NATURAL GAS GOVERNMENT OF INDIA NEW DELHI

JUDGEMENT

(1.) THIS writ appeal has been filed against the order dated 2. 11. 2004, passed by he learned single judge, rejecting the interlocutory application for interim injunction filed by the appellant herein.

(2.) THE appellant, who is running a petroleum retail-outlet in Pondicherry , filed the writ petition, challenging the grant of dealership to the fourth respondent herein by the second respondent. In the said writ petition, the appellant filed an interlocutory application for grant of interim injunction, restraining the respondents 2 and 4 from starting a retail outlet within one kilometer' ; s radius of his retail outlet. THE learned single Judge dismissed the injunction application against which, the present appeal has been filed.