Allahabad High Court
Anoop Singh vs Abhimanyu Singh And 6 Others on 12 March, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:50571
HIGH COURT OF JUDICATURE AT ALLAHABAD
MATTERS UNDER ARTICLE 227 No. - 3103 of 2026
Anoop Singh
.....Petitioner(s)
Versus
Abhimanyu Singh And 6 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Ankit Kumar Singh, Ram Naresh Nigam, Ritesh Singh, Suresh Singh
Counsel for Respondent(s)
:
Court No. - 5
HON'BLE MANISH KUMAR NIGAM, J.
1. Heard learned counsel for the petitioner and perused the record.
2. The instant writ petition has been filed for following relief:
"To direct the Civil Judge (Junior Division), Gorakhpur to decide the application 7c under order 39 Rule 1 & 2 and section 151 of C.P.C. dated 01.02.2025 of the plaintiff-petitioner for interim relief pending in the Suit No. 202 of 2025 (Anoop Singh Vs. Abhimanyu Singh and others) under Section 37 and 38 of Specific Relief Act for permanent injunction, pending before him, within stipulated period as fixed by this Hon'ble Court."
3. Contention of the learned counsel for the petitioner is that the aforesaid application for interim injunction (7C Application) is pending since 2025 and the same has not been decided despite several dates have been fixed. He prayed that the same may be decided, expeditiously.
4. In view of above, no useful purpose would be served in keeping this petition pending.
5. Accordingly, the present petition stands disposed of finally with a direction to the Civil Judge (Junior Division), Gorakhpur to consider and decide the aforesaid application, in accordance with law, expeditiously, preferably within a period of twelve weeks from the date of production of a certified copy of this order after ensuring service upon all the concerned parties as well as giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.
(Manish Kumar Nigam,J.) March 12, 2026 Ved Prakash