Himanshu Agarwal vs State Of U.P. And 2 Others
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Allahabad High Court

Himanshu Agarwal vs State Of U.P. And 2 Others on 28 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:18555
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 821 of 2026   
 
   Himanshu Agarwal    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Pradeep Saxena, Ram Naresh Maurya   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE MANISH KUMAR NIGAM, J.      

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

2. The present petition has been filed against an award dated 16.07.2025 passed by the Consumer Forum.

3. The petitioner has an alternative remedy of filing appeal against award dated 16.07.2025 before the State Consumer Forum.

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 28, 2026

Ved Prakash