Allahabad High Court
Virendra Kumar Gupta vs Sushil Kumar Gupta And Another on 8 July, 2022
Author: Salil Kumar Rai
Bench: Salil Kumar Rai
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- MATTERS UNDER ARTICLE 227 No. - 276 of 2021 Petitioner :- Virendra Kumar Gupta Respondent :- Sushil Kumar Gupta And Another Counsel for Petitioner :- Rohan Gupta Counsel for Respondent :- Madhav Ja Hon'ble Salil Kumar Rai,J.
The present petition has been filed challenging the order dated 8.3.2019 passed by the Court of 15th Additional District Judge, Agra in Original Suit No. 2 of 2016.
The petitioner has the remedy to file an appeal against the aforesaid order.
In view of the availability of alternative remedy to the petitioner, it is not a fit case for interference by this Court under Article 227 of the Constitution of India.
The petition is dismissed.
Order Date :- 8.7.2022 Anurag/-