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Judgment
Shri Jitendra Chopra learned counsel for the respondent
Corporation points out that the petitioner has been evicted from
the location where the petrol pump had been installed under the
questioned dealership as the owner of the land on which the pump
was established has since succeeded in the lis seeking eviction of
the petitioner vide judgment dated 30.7.2012. Thereafter, the
petrol pump in question was dismantled and is no longer
operational as on date.
Shri Sunil Joshi learned counsel for the petitioner concedes
to these subsequent developments and requests that as the
petitioner''s dealership has not been terminated till date, keeping
open the petitioner''s right to agitate his cause under the
continuing dealership against the respondents, the instant writ
petition may be disposed of as having become infructuous.
Shri Chopra does not object to the said submission.
Accordingly, the instant writ petition is disposed of as having
become infructuous giving liberty to the petitioner to take
recourse of the appropriate legal remedy for enforcing the rights,
if any, available to the petitioner under the questioned dealership
agreement against the respondents.
Stay application also stands disposed of.
No order as to cost.