AAROGYA PATHCARE LLP Vs. WELLNESS PATHCARE INDIA LLP

JUDGEMENT

(1.) Cm APPLN. 17332/2021 (Exemption)

(2.) The application stands disposed of. CM APPLN. 17333/2021 (Exemption from filing affidavit, etc., in support of the applications)

(3.) The first query that arises for consideration is the locus standi of the petitioner to file the present petition, as admittedly it is not a party before the learned Trial Court. While the learned counsel for the petitioner is right in submitting that this is a petition under Article 227 of the Constitution of India and not an appeal, the principles governing a challenge to an order by a person not a party before the learned Trial Court would remain the same. A petitioner must fall under the category of an aggrieved person before he can be heard if he is not a party to the suit.