Juhee Priya vs Union Of India And 4 Others
2021 Latest Caselaw 4655 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 265 of 2021
 

 
Appellant :- Juhee Priya
 
Respondent :- Union Of India And 4 Others
 
Counsel for Appellant :- Laloo Yadav
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Manoj Misra,J.

Hon'ble Subhash Chandra Sharma,J.

Heard learned counsel for the appellant; and Ms. Manisha Chaturvedi for the respondents 1 to 5.

This intra court appeal has been filed by petitioner no.1 of Writ-A No.2163 of 2021 against the judgment and order dated 10.02.2021 of the learned Single Judge to the extent it dismisses the writ petition of petitioner no.1.

At internal page 2 of the impugned judgment, it has been observed as follows:-

"Insofar as the petitioner No.1 is concerned, no submission or contention in challenge to the impugned order was addressed."

In view of the above, learned Single Judge has not addressed the challenge laid by the petitioner no.1 to the order impugned in the writ petition at the behest of the petitioner no.1.

In our view, if no submission is made before the learned Single Judge on behalf of a petitioner and, consequently, the petition of that petitioner is dismissed, that petitioner cannot question the judgment and order of the learned Single Judge in the appellate forum. If such a petitioner has any grievance with the order he may either file a review, or a recall application, before the learned Single Judge, if so advised.

Subject to above, the appeal is dismissed.

Order Date :- 25.3.2021

AKShukla/-