- (1.) Having heard counsel for the parties we are of opinion that since a second appeal lies as against the order impugned by means of the supplementary affidavit filed before us today, we decline to interfere.
(2.) It is settled that if there is a statutory remedy provided, this Court should not interfere under Article 226 of the Constitution.
(3.) The petitioner's counsel urged that the petitioner may not succeed in obtaining a stay order from the Appellate Tribunal therefore, he wanted the aforesaid order to be quashed by this Court by means of the proceedings under Article 226.;