Parul Mishra vs Bajaj Finance Ltd. Thru. Authorised ...
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Allahabad High Court

Parul Mishra vs Bajaj Finance Ltd. Thru. Authorised ... on 13 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:18536
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 962 of 2026   
 
   Parul Mishra    
 
  .....Petitioner(s)   
 
 Versus  
 
   Bajaj Finance Ltd. Thru. Authorised Officer And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Mujtaba Kamal Sherwani   
 
  
 
Counsel for Respondent(s)   
 
:   
 
Sarveshwar Mehrotra   
 
     
 
 Court No. - 17
 
   
 
 HON'BLE SUBHASH VIDYARTHI, J.      

1. Heard Shri Amrendra Nath Tripathi, the learned Senior Advocate assisted by Shri Mujtaba Kamal Sherwani, the learned counsel for the petitioner and Shri Sarveshwar Mehrotra, the learned counsel for the opposite party No.1.

2. By means of the instant petition filed under Article 227 of the Constitution of India, the petitioner has challenged the validity of an order dated 02.02.2026 passed by the Debt Recovery Tribunal, Lucknow dismissing the S.A. No.1085 of 2025 filed by the petitioner.

3. Learned counsel for the opposite party has raised a preliminary objection that the petitioner has got a statutory remedy of filing an appeal before the Debt Recovery Appellate Tribunal, Lucknow against the impugned final judgment and order.

4. Keeping in view the aforesaid preliminary objection, this Court does not find any good ground to entertain the petition by-passing the statutory remedy of appeal.

5. In view thereof, the writ petition is dismissed leaving it open to the petitioner to avail the statutory remedy against the impugned order.

(Subhash Vidyarthi,J.)

March 13, 2026

-Amit K-