Chamela Devi vs Civil Judge,Junior ...
2015 Latest Caselaw 601 ALL

Citation : 2015 Latest Caselaw 601 ALL
Judgement Date : 20 May, 2015

Allahabad High Court

Chamela Devi vs Civil Judge,Junior ... on 20 May, 2015

Bench: Ashwani Kumar Mishra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2419 of 2015
 

 
Petitioner :- Chamela Devi
 
Respondent :- Civil Judge,Junior Division,Shahganj,Jaunpur And 2 Others
 
Counsel for Petitioner :- A.N.Pandey
 

 
Hon'ble Ashwani Kumar Mishra,J.

Interim injunction application of the petitioner has been rejected. Remedy of the petitioner lies in filing an appeal against it.

This petition cannot be entertained directly without exhausing remedy available under the Code.

Petition Consequently is not maintainable and is accordingly dismissed.

Order Date :- 20.5.2015

Ashish Pd.

Download the LatestLaws.com Mobile App