Usha Dwivedi vs Union Of India And 3 Others
2022 Latest Caselaw 6636 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 5662 of 2022
 

 
Petitioner :- Usha Dwivedi
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Sameer Kumar Rai,Gaurav Gautam
 
Counsel for Respondent :- A.S.G.I.,Sudhanshu Srivastava
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Heard Gaurav Gautam, learned counsel for the petitioner and Shri.Sudhanshu Srivastava, counsel for the respondents.

This Court has passed following order on 19.4.2022:

"1. There is a preliminary objection that petitioner has efficacious alternative remedy available before Central Administrative Tribunal. However, learned counsel for petitioner has relied upon a judgment of Supreme Court in Whirlpool Corporation vs Registrar Of Trade Marks, Mumbai & others, 1998(8) SCC 1.

2. Put up after two weeks as fresh for hearing on the issue of preliminary objection.

3. Sri Rajnish Kumar Rai and Sri Sudhanshu Srivastava, Advocates are present for Respondents-2 and 3."

Learned counsel for the petitioner submits that by the impugned order grievance of the petitioner was not addressed as the matter was pending before this Court. Counsel for the petitioner further submits that the review application filed by the respondents has been dismissed vide order dated 13.5.2022, copy of the order is placed before this Court.

In view of the above, without entering into the issue of maintainability of this writ petition due to availability of alternative remedy, this writ petition is disposed of with the direction that the petitioner will produce a copy of this order before the authorities on 19.7.2022 and the respondent authority shall take appropriate decision to address the grievance of the petitioner expeditiously.

Order Date:-12.7.2022

SB