Hari Om Gupta vs Vinod Kumar Gupta
2025 Latest Caselaw 11468 ALL

Allahabad High Court

Hari Om Gupta vs Vinod Kumar Gupta on 13 October, 2025

Author: Rohit Ranjan Agarwal

Bench: Rohit Ranjan Agarwal

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:182084
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 12437 of 2025   
 
   Hari Om Gupta    
 
  .....Petitioner(s)   
 
 Versus  
 
   Vinod Kumar Gupta    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
R.K. Mishra   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 36
 
   
 
 HON'BLE ROHIT RANJAN AGARWAL, J.      

1. Heard learned counsel for the petitioner and perused the material on record.

2. This writ petition has been filed with the following prayers;

"i) To an appropriate order or direction to stay the eviction of the defendant/ petitioner from the shop in dispute in pursuance to judgment and decree dated 10.9.2024 passed by the learned Judge Small Causes Court, Kanpur Nagar in S.C.C. Suit No. 328/2007, Vinod Kumar Gupta Vs. Hari Om Gupta, during the pendency of S.C.C. Revision No. 191/2024, Hari Om Gupta Vs. Vinod Kumar Gupta pending before the learned Additional District Judge Court No.1, Kanpur Nagar.

ii) To stay the effect and operation of judgment and decree dated 10.9.2024 passed by the learned Judge Small Causes Court, Kanpur Nagar in S.C.C. Suit No.328/2007, Vinod Kumar Gupta Vs. Hari Om Gupta, during the pendency of S.C.C. Revision No. 191/2024, Hari Om Gupta Vs. Vinod Kumar Gupta pending before the learned Additional District Judge Court No.1, Kanpur Nagar."

3. Learned counsel for petitioner submits that suit for arrears of rent and eviction was instituted by the respondent against the petitioner. The said suit was decreed against which a SCC revision has been filed which is pending consideration.

4. After hearing learned counsel for petitioner and perusing the material on record, this Court finds that no case for interference is made out. However, revisional court is directed to decide the stay application filed in the said revision, in accordance with law, within a period of one week from the date of receipt of certified copy of this order and, thereafter, proceed with the revision and decide the same within a period of next one month, strictly in accordance with law.

5. Writ petition stands disposed of.

(Rohit Ranjan Agarwal,J.)

October 13, 2025

Shekhar