ANIL KUMAR SHRIVASTAVA Vs. SHAURYA SUNIL AND ORS.

JUDGEMENT

(1.) Whether a Division Bench of a High Court can exercise its power of superintendence, under Article 227 of the Constitution of India, against an order made, in a suit, by a Single Bench? This is the moot question, which this application, under Article 227 of the Constitution of India, has raised.

(2.) The factual background and stages, leading to the making of the present application, under Article 227 of the Constitution of India, may, now, be noticed as follows:

(3.) Aggrieved by the order, dated 29.10.2015, this application, under Article 227 of the Constitution of India, has been preferred by the present petitioner.