Smt Priyanka vs Smt Nishi Srivastava
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Allahabad High Court

Smt Priyanka vs Smt Nishi Srivastava on 27 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:17793
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 746 of 2026     
 
   Smt Priyanka    
 
  .....Petitioner(s)   
 
 Versus  
 
   Smt Nishi Srivastava    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Harish Chandra, Navin Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
     
 
 HON'BLE MANISH KUMAR NIGAM, J.     

1. Heard learned counsel for the petitioner and perused the record.

2. The present petition has been filed with the following prayer:

"Call for the record of the case from the court below, allow the present petition and set aside the order dated 31.05.2024 passed by Civil Judge (S.D.) FTC, Hapur in Original Suit No. 56/2017 (Smt. Nishi Srivastava Vs. Smt. Priyanka) and the order dated 08.12.2025 passed by Civil Judge (S.D.)FTC, Hapur in Misc Case No. 23 of 2025, Computerized Case No. UPHP050008262025 (Smt. Priyanka Vs. Nishi Srivastava) (contained as annexure no.9 and 15 to this petition)."

3. The petitioner has an alternative remedy of filing appeal under Order 43 Rule 1(r) C.P.C. against the order impugned.

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

5. Accordingly, the petition is disposed of with liberty to the petitioner to avail the remedy as available to him under law.

6. Certified copy of the orders, if any, be returned to learned counsel for the petitioner after retaining photo copy of the same.

(Manish Kumar Nigam,J.)

January 27, 2026

Ved Prakash