Surendra Kumar Yadav @ Surendra Yadav vs Smt. Shyam Kali @ Prema And 16 Others
2026 Latest Caselaw 742 ALL

Allahabad High Court

Surendra Kumar Yadav @ Surendra Yadav vs Smt. Shyam Kali @ Prema And 16 Others on 3 April, 2026

Author: Jaspreet Singh

Bench: Jaspreet Singh

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:23573
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1603 of 2026   
 
   Surendra Kumar Yadav @ Surendra Yadav    
 
  .....Petitioner(s)   
 
 Versus  
 
   Smt. Shyam Kali @ Prema And 16 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Gyanendra Mishra   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 8
 
   
 
 HON'BLE JASPREET SINGH, J.      

1. Heard learned counsel for the petitioner.

2. In view of the order proposed to be passed by this Court, notice to the private-respondent No.1 to 17 is dispensed with.

3. By means of the instant petition, the petitioner seeks expeditious disposal of his Regular Suit No.803 of 2022 filed under Order 39 Rule 1 and 2 CPC for granting injunction, which is pending before the Civil Judge (Junior Division) North Court No.25, Sultanpur.

4. It is urged that though a large number of dates have been fixed, however, for the reasons beyond control, the matter has not yet been decided.

5. Learned standing counsel submits that he has no objection in case an expedite order is passed.

6. Considering the facts and circumstances, this Court is of the opinion that no gainful purpose will be served in keeping the aforesaid petition pending rather ends of justice can be served by directing the Civil Judge (Junior Division), North Court No.25 Sultanpur to consider and decide the pending Regular Suit No.803 of 2022 filed under Order 39 Rule 1 and 2 CPC for granting injunction most expeditiously, after affording full opportunity of hearing to the parties, but without granting any unnecessary adjournment to either of the parties.

7. It is made clear that the Court has not examined the case of the petitioner on merits and the authority concerned shall be free to decide the matter strictly in accordance with law.

8. With the aforesaid, the petition is disposed of.

(Jaspreet Singh,J.)

April 3, 2026

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