Smt. Suneeta vs State Of U.P.And 2 Others
2015 Latest Caselaw 1802 ALL

Citation : 2015 Latest Caselaw 1802 ALL
Judgement Date : 13 August, 2015

Allahabad High Court

Smt. Suneeta vs State Of U.P.And 2 Others on 13 August, 2015

Bench: Arun Tandon, Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 44697 of 2015
 

 
Petitioner :- Smt. Suneeta
 
Respondent :- State Of U.P.And 2 Others
 
Counsel for Petitioner :- Narendra Rana,Shailendra Verma
 
Counsel for Respondent :- C.S.C.,Q.H. Siddiqui
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Nobody is present on behalf of the petitioner even in revised call of list, but Sri Q.H.Siddiqui, Advocate is present for the respondents.

Even otherwise, we find that dispute pertaining to payment of rent on the basis of contract between the petitioner and the respondent-bank, need not be examined under Article 226 of the Constitution of India at the first instance.

The writ petition is accordingly dismissed with liberty to the petitioner to seek his remedy before the competent forum.

Order Date :- 13.8.2015

Ashish Pd.

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