RELIGARE FINVEST LTD Vs. PRADEEP KUMAR

JUDGEMENT

(1.) THE order, declining to issue process against the respondent and the direction for return of the complaint for presentation to the proper court is challenged in this petition. The said order is revisable. No revision has been filed and straightway writ petition has been filed in this court under Article 227 of the Constitution of India. As there exists alternative efficacious remedy in the form of revision, I decline to entertain the petition. The petition is thus summarily dismissed. However, it is made clear that it shall be open for the petitioner to file revision before the Sessions Court and raise the contentions raised in this petition for being agitated in the revision.