Sharda Devi vs Mahendra Pal Singh
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Allahabad High Court

Sharda Devi vs Mahendra Pal Singh on 5 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:25750
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1468 of 2026   
 
   Sharda Devi    
 
  .....Petitioner(s)   
 
 Versus  
 
   Mahendra Pal Singh    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Gorakh Yadav, Rajneesh Tripathi   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE MANISH KUMAR NIGAM, J.      

1. This petition has been filed challenging an order passed in execution proceedings.

2. A suit instituted against the petitioner was decreed by the trial court and the appeal filed by the petitioner was dismissed in default. The application for restoration of appeal filed by the petitioner under Order XLI Rule 19 of C.P.C. was also rejected. The petitioner preferred First Appeal From Order against the order rejecting the application under Order XLI Rule 19 of C.P.C, which has been admitted by this Court on 28.04.2025.

3. Since the matter is pending before the appellate court, the petitioner may move an appropriate application for grant of interim relief as claimed by him before this Court.

4. In view of the same, I am not inclined to interfere in the matter.

5. Accordingly, the petition is disposed of with liberty to the petitioner to pursue the remedy as available to him under the law.

(Manish Kumar Nigam,J.)

February 5, 2026

Nitika Sri.