Kakis Overseas Private Limited ... vs Union Of India And 2 Others
2021 Latest Caselaw 6680 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- WRIT - C No. - 12662 of 2021
 

 
Petitioner :- Kakis Overseas Private Limited Through Director Amrit Saxena
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Avanish Kumar Srivastava
 
Counsel for Respondent :- Sunil Sharma,Manish Trivedi
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Ajai Tyagi,J.

The writ petition has been filed against a private company i.e., ICICI Home Finance Company Ltd., not amenable to the writ jurisdiction in the light of the judgment of the Apex Court in Federal Bank Ltd. vs. Sagar Thomas and others, 2003 (10) SCC 733.

Learned counsel for the petitioner is unable to show as to how the writ petition is maintainable against a private company.

Accordingly, the writ petition is dismissed, as not maintainable.

The petitioner would, however, be at liberty to take other remedy as is available to him and for that dismissal of writ petition would not come in his way.

Order Date :- 25.6.2021

LN Tripathi