Citation : 2026 Latest Caselaw 190 ALL
Judgement Date : 4 February, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:23945
HIGH COURT OF JUDICATURE AT ALLAHABAD
MATTERS UNDER ARTICLE 227 No. - 1322 of 2026
Vijay Bahadur
.....Petitioner(s)
Versus
Narayan And 2 Others
.....Respondent(s)
Counsel for Petitioner(s)
:
Vinay Kumar 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 court concern Civil Judge (Junior Division) Court No.12, Gorakhpur to decide the 7C (Stay Application) filed by petitioner/plaintiff in O.S. No.848 of 2024 (Vijay Bahadur Vs. Narayan and others) as well as O.S. No. 848 of 2024 pending before him since 2024 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 2024 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) Court No.12, 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.)
February 4, 2026
Ved Prakash
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