Vashishth Rai vs Devesh Kumar And 2 Others
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Allahabad High Court

Vashishth Rai vs Devesh Kumar And 2 Others on 5 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD

Neutral Citation No. - 2026:AHC:25559

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 1453 of 2026

Vashishth Rai

.....Petitioner(s)

Versus

Devesh Kumar And 2 Others

.....Respondent(s)

Counsel for Petitioner(s)

:

Adiba Khatoon, Aditya Kumar Kashyap, Sunil 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:

"Issue suitable direction directing to the learned Civil Judge (Junior Division), Kushinagar shall take decision of the application dated 15.12.2025 filed by petitioner under order 6 Rule 17 C.P.C. and also on the application regarding interim injunction may be decided with in stipulated period provided by this Hon'ble Court."

3. Contention of the learned counsel for the petitioner is that an application under Order VI Rule 17 of 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 (Junior Division), Kushinagar to consider and decide the aforementioned 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 opposite parties, 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 5, 2026

Nitika Sri.