Quraisha Bibi vs State Of U.P.And 3 Others
2015 Latest Caselaw 599 ALL

Citation : 2015 Latest Caselaw 599 ALL
Judgement Date : 20 May, 2015

Allahabad High Court

Quraisha Bibi vs State Of U.P.And 3 Others on 20 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2426 of 2015
 

 
Petitioner :- Quraisha Bibi
 
Respondent :- State Of U.P.And 3 Others
 
Counsel for Petitioner :- Pradeep Kumar Srivastava
 
Counsel for Respondent :- C.S.C.,Mahboob Ahmad
 

 
Hon'ble Ashwani Kumar Mishra,J.

Interim injunction of the petitioner has already been rejected in the suit against which an appeal is pending.

This petition has been filed for a direction upon the defendants to restore the electricity connection to the petitioner and to decide the share of electricity bill.

Since the appeal arising out of grant of interim injunction matter is pending, such reliefs can be pressed by the petitioner before the appellate court and no direction as has been claimed in the present petition can be granted.

The petition, therefore, fails accordingly, and is consigned to records.

Order Date :- 20.5.2015

Ashish Pd.