Citation : 2012 Latest Caselaw 5963 ALL
Judgement Date : 7 December, 2012
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - C No. - 63674 of 2012 Petitioner :- Subhash Chandra And Another Respondent :- State Of U.P. Thru Secy. And Another Petitioner Counsel :- K.C. Pushkar Respondent Counsel :- C.S.C.,Shashi Dhar Sahai Hon'ble Sushil Harkauli,J.
Hon'ble Kalimullah Khan,J.
The petitioner has an efficacious alternative statutory remedy of filing an appeal before the Debts Recovery Tribunal under Section 17 of the Act.
In view of the above, the writ petition is not being entertained. It is dismissed accordingly.
Order Date :- 7.12.2012
Hasnain
(Kalimullah Khan, J.) (Sushil Harkauli, J.)
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!