Smt. Kavita vs The State Of U.P. And 7 Others
2026 Latest Caselaw 219 ALL

Allahabad High Court

Smt. Kavita vs The State Of U.P. And 7 Others on 6 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:26892
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1515 of 2026   
 
   Smt. Kavita    
 
  .....Petitioner(s)   
 
 Versus  
 
   The State Of U.P. And 7 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Anurag Tiwari, Pramod Kumar Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE MANISH KUMAR NIGAM, J.      

1. This petition has been filed seeking for a direction to the respondents to comply the interim injunction granted by the trial court.

2. The petitioner has remedy of filing an application before the court below itself for violation of interim injunction granted by the court.

3. Since the petitioner has an alternative remedy, I am not inclined to entertain the instant petition.

4. Accordingly, the petition is disposed of with liberty to the petitioner to approach the trial court for redressal of her grievance.

(Manish Kumar Nigam,J.)

February 6, 2026

Nitika Sri.