SHAMSHAD AHMED Vs. UTTAR PRADESH STATE INDUSTRIAL DEVELOPMENT

JUDGEMENT

(1.) The present petition, under Article 227 of the Constitution of India, has been preferred by the petitioner to assail the judgment and order dtd. 23/11/2022 passed by the District Judge, Dehradun in Misc. Civil Appeal No. 18 of 2022 preferred by the respondent-State Infrastructure and Industrial Development Corporation of Uttarakhand Limited.

(2.) By the impugned judgment and order, the said Appeal has been allowed, and the order passed by the Trial Court dismissing the Application moved by the respondent under Order XXII Rule 10 CPC was set aside.

(3.) The present petition, under Article 227 of the Constitution of India, is clearly not maintainable. The endeavour of the petitioner is to assail the impugned judgment and order before this Court under Article 227 of the Constitution of India, merely because there is no statutory right of appeal available to the petitioner to assail the impugned judgment and order before this Court.