Sri Rajaram And 3 Others vs Mohit
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Allahabad High Court

Sri Rajaram And 3 Others vs Mohit on 6 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD

Neutral Citation No. - 2026:AHC:26588

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 1537 of 2026

Sri Rajaram And 3 Others

.....Petitioner(s)

Versus

Mohit

.....Respondent(s)

Counsel for Petitioner(s)

:

Awaneesha Kumar, Mahesh Kumar Sahani, Narendra Singh

Counsel for Respondent(s)

:

Court No. - 5

HON'BLE MANISH KUMAR NIGAM, J. 1. Heard learned counsel for the petitioners and perused the record.

2. The instant writ petition has been filed for following relief:

" I. Issue order or direction in the nature of mandamus commanding in court of Civil Judge (Junior Division), court No. 1, Gorakhpur to decide the original Suit No.1024/2004, (Misc. No. 204/2015) (Sri Mohit Vs. Bipat and others) within stipulated period as fixed by this Hon'ble Court."

3. Contention of the learned counsel for the petitioners is that an application for interim injunction (6C Application) filed in aforementioned suit 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. 1, Gorakhpur to consider and decide the interim injunction application (6C Application) filed in aforementioned suit, 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 6, 2026

Nitika Sri.