Devinder Gupta - (1.) Admit.Counsel for both the parties agree that the petition be heard and disposedof today itself.
(2.) . The petitioner feeling aggrieved against some observations made in anorder passed on 13.9.1993 by the Additional District Judge, Delhi while dismissing its appeal and affirming an order passed on 26.9.1992 by Shri D.S. Pawaria,Sub Judge, Delhi has questioned the same in this petition filed under Article 227of the Constitution of India.
(3.) . A preliminary objection was raised by learned Counsel for the respondent as regards maintainability of the petition for quashing the order in proceedings under Article 227 of the Constitution of India due to other adequate andefficacious remedy available namely a revision petition under Section 115 of theCode of Civil Procedure.;