Ravendra vs Virendra And 3 Others
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Allahabad High Court

Ravendra vs Virendra And 3 Others on 4 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:23965
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1349 of 2026     
 
   Ravendra    
 
  .....Petitioner(s)   
 
 Versus  
 
   Virendra And 3 Others    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Uttam 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:

"Issue an order or direction in exercise of supervisory powers under Article 227 of the Constitution of India, directing the Civil Judge (Senior Division), Kanpur Dehat to adjudicate and decide the Objections (Paper No. 56C/2) dated 11.11.2025 filed by the petitioner/plaintiff against Application under Order 7 Rule 11 as well as Application Under Order 7 Rule 11 of C.P.C dated 09.12.2024 (Paper No.39C/2) filed by the defendant/respondent in Original Suit No.832 OF 2024 (Ravendra Vs. Virendra and others) preferably on the next date fixed or within such time as so may be granted by this Hon'ble High Court itself; without granting any adjournment to any party; and"

3. Contention of the learned counsel for the petitioner is that the aforesaid objections (Paper No. 56C/2) as well as application under Order 7 Rule 11 C.P.C. 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 (Senior Division), Kanpur Dehat 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