Dharmveer Singh Sirohi vs State Of U.P. And 3 Others
2022 Latest Caselaw 4493 ALL

Citation : 2022 Latest Caselaw 4493 ALL
Judgement Date : 27 May, 2022

Allahabad High Court

Dharmveer Singh Sirohi vs State Of U.P. And 3 Others on 27 May, 2022

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- FIRST APPEAL FROM ORDER No. - 1235 of 2022
 

 
Appellant :- Dharmveer Singh Sirohi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Appellant :- Rajesh Kumar Pandey
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Heard learned counsel for the appellant.

This First Appeal From Order has been filed under Order 43 Rule 1-R CPC against the judgment dated 29.03.2022 passed by Civil Judge (Senior Division), Bulandshahar in Original Suit No.85 of 2022.

The appellant before this Court is aggrieved by the application 6C-2 being rejected.

I have perused the material on record and find that the order passed under Section 128 (2) of the U.P. Cooperative Societies Act, 1965 could have only been challenged under Section 98 (n) of the Act and no suit would lie against the said order. Moreover, Section 111 of the U.P. Cooperative Societies Act bars the Civil and Revenue Court from entertaining any suit.

No interference is required in the order passed by the Court below.

Appeal is hereby, dismissed.

Order Date :- 27.5.2022

SK Goswami