Smt. Lakshmi Devi And 3 Others vs Dr.Jagdish Dwivedi And 3 Others
2015 Latest Caselaw 580 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 1989 of 2015
 

 
Petitioner :- Smt. Lakshmi Devi And 3 Others
 
Respondent :- Dr.Jagdish Dwivedi And 3 Others
 
Counsel for Petitioner :- Archana Srivastava
 

 
Hon'ble Ashwani Kumar Mishra,J.

(C.M.Amendment Application No. Nil of 2015)

Amendment application is allowed.

Let necessary amendment be carried out during course of the day.

Order Date :- 20.5.2015

Ashish Pd.

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Case :- MATTERS UNDER ARTICLE 227 No. - 1989 of 2015

Petitioner :- Smt. Lakshmi Devi And 3 Others

Respondent :- Dr.Jagdish Dwivedi And 3 Others

Counsel for Petitioner :- Archana Srivastava

Hon'ble Ashwani Kumar Mishra,J.

This petition is directed against the order dated 21.1.2015 passed by the trial court.

This Court is of the view that the petitioner has an alternative remedy of filing a revision against such an order.

This petition under Article 227 of the Constitution of India, therefore, is not liable to be entertained.

The petition is accordingly dismissed.

Order Date :- 20.5.2015

Ashish Pd.