Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Kamaruddin Manusri And 3 Others vs Adnan And 5 Others
2023 Latest Caselaw 21433 ALL

Citation : 2023 Latest Caselaw 21433 ALL
Judgement Date : 9 August, 2023

Allahabad High Court
Kamaruddin Manusri And 3 Others vs Adnan And 5 Others on 9 August, 2023
Bench: Jayant Banerji




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2023:AHC:160100
 

 
Court No. - 1
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 6289 of 2023
 

 
Petitioner :- Kamaruddin Mansuri And 3 Others
 
Respondent :- Adnan And 5 Others
 
Counsel for Petitioner :- Virendra Singh Tomar,Rajiv Sisodia
 

 
Hon'ble Jayant Banerji,J.

1. Heard learned counsel for the plaintiff-petitioners.

2. The suit of the plaintiff-petitioners was partly decreed pursuant to the judgment and order dated 1.9.2022, passed in Civil Appeal No. 284 of 2008 by the Civil Judge (Senior Division)/FTC at Jyotiba Phule Nagar (Amroha). The plaintiff-petitioners filed an appeal bearing Civil Appeal No. 42 of 2022. In the aforesaid appeal, plaintiff-petitioners filed an application dated 30.9.2022 praying for stay of the effect and operation of the decision dated 1.9.2022.

3. By the impugned order dated 3.5.2023, the application aforesaid filed by the plaintiff-petitioners for stay of operation of the judgment and order dated 1.9.2022, has been dismissed. Though, another order of 1.10.2022 has been challenged by the petitioners but, learned counsel for the petitioners states that he is not pressing challenge to that order.

4. By the order dated 3.5.2023, it has been observed by the appellate court as follows:-

"पत्रावली के अवलोकन से विदित है कि अपीलार्थीगण द्वारा प्रार्थना पत्र 19ग अपील के निस्तारण से पूर्व अपील में संलग्न प्रार्थना पत्र, जोकि स्थगित निर्णय दिनांकित 01.09.2022 को क्रियान्वयन करने हेतु प्रस्तुत किया गया था, का निस्तारण कराने हेतु प्रस्तुत किया गया है। माननीय जनपद न्यायालय महोदय द्वारा अपने विस्तृत आदेश दिनांकित 12.10.2022 में अंकित किया है कि "प्रस्तुत मामले के तथ्यों एवं परिस्थितियों को देखते हुये प्रश्नगत निर्णय व डिक्री इस प्रकार की नहीं है, जिसका क्रियान्वयन स्थगित न करने से वादीगण के अधिकारों पर कोई गम्भीर सिविल परिणाम पड़ रहा है। चूंकि प्रत्यर्थीगण/प्रतिवादीगण इस अपील में अन्तिम बहस हेतु तैयार है और उन्होंने यह अंडर टेकिंग भी दी है। के वे कोई स्थगन नहीं लेंगे। ऐसी स्थिति में मामले के समस्त तथ्यों एवं परिस्थितियों को देखते हुये प्रत्यर्थीगण/प्रतिवादीगण को अन्तिम बहस का अवसर दिया जाना उचित प्रतीत होता है।" अर्थात न्यायालय जनपद न्यायाधीश, अमरोहा में जब यह पत्रावली लम्बित थी तो प्रत्यर्थीगण/प्रतिवादीगण इस अपील में अन्तिम बहस हेतु तैयार थे और उन्होंने अन्डर टेकिंग भी दी थी कि ये कोई स्थगन नहीं लेंगे। फिर भी अपीलार्थीगण द्वारा कई तिथियों पर स्थगन प्रार्थना पत्र प्रस्तुत किये गये, जोकि विलम्ब कारित करने के उद्देश्य से प्रस्तुत किया जाना प्रतीत होता है जबकि विपक्षीगण द्वारा कोई स्थगन प्रार्थना पत्र प्रस्तुत न करके न्यायालय के आदेश दिनांकित 12.10.2022 का अनुपालन किया है। तदनुसार प्रार्थना पत्र 19ग निरस्त किये जाने योग्य है।

आदेश

अपीलार्थीगण का प्रार्थना पत्र 19ग निरस्त किया जाता है। पत्रावली बहस हेतु दिनांक 20.05.2023 को पेश हो।"

5. Given the undertaking of the defendant-respondents recorded by the appellate court that they will not seek adjournment in the matter if the matter is being finally heard, no ground for interference in this petition is called for.

6. This petition is, accordingly, dismissed.

Order Date :- 9.8.2023

sfa/

(Jayant Banerji, J)

 

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter