Ganga Ram vs Jhamman Lal And 3 Others
2026 Latest Caselaw 216 ALL

Allahabad High Court

Ganga Ram vs Jhamman Lal And 3 Others on 6 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:26498
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1566 of 2026     
 
   Ganga Ram    
 
  .....Petitioner(s)   
 
 Versus  
 
   Jhamman Lal And 3 Others    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Jaya Goswami, Rajiv Kumar Tripathi   
 
  
 
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 the Trial Court to decide the Misc. Case No. 16 of 2024, "Under Order 9 Rule 13 and Under Section 151 C.P.C.", "Sun Life Infra Build Limited Vs. Jhamman Lal and others" in Original Suit No. 50 of 2023, "Jhamman Lal Vs. Sun Life Infra Build Limited and others" pending in the Court of Civil Judge (J.D.) Jalaun at Orai, U/S 138 N.I. Act, P.S. Nawabad, District Jhansi."

3. Contention of the learned counsel for the petitioner is that the aforesaid application under Order 9 Rule 13 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 (J.D.) Jalaun at Orai, 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 6, 2026

Ved Prakash