H.P. STATE CIVIL SUPPLIES CORPORATION LTD. & ANR. vs DEVINDER SINGH & ORS.

Learned Counsel appearing for the Petitioners, viz. H.P. State Civil Supplies Corporation Ltd. and its Depot, submits that since the Petitioners and Indian Oil Corporation, Opposite Parties No. 1 & 2 and 3 respectively in the Complaint, have been made liable to pay a compensation of Rs.6,04,640/- along with interest and litigation costs, jointly and severally, and the fact that the Indian Oil Corporation has not questioned the correctness of the order impugned in this Revision Petition, the State Commission has erred in fastening the said liability only on the Petitioners. Responding to the submission, learned Counsel appearing for the Complainants states that since the order passed by the State Commission has attained finality qua Indian Oil Corporation, the Complainants would seek execution of the award only against Indian Oil Corporation and not against the Petitioners herein.

In view of the statement by learned Counsel for the Complainants, learned Counsel appearing for the Petitioners does not press the Revision Petition. Accordingly, the Revision Petition is dismissed as not pressed.

It goes without saying that we have not expressed any opinion on the merits of the impugned order.

Needless to add that it will be open to the Petitioners to withdraw the amount stated to have been deposited by them in the District Forum in terms of the order dated 20.10.2009, passed by this Commission.