Smt. Omvati Devi vs Vivek Kumar Bharatdwaj And Another
2026 Latest Caselaw 221 ALL

Allahabad High Court

Smt. Omvati Devi vs Vivek Kumar Bharatdwaj And Another on 6 February, 2026

Author: Yogendra Kumar Srivastava

Bench: Yogendra Kumar Srivastava

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:26357
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1547 of 2026     
 
   Smt. Omvati Devi    
 
  .....Petitioner(s)   
 
 Versus  
 
   Vivek Kumar Bharatdwaj And Another    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Sumit Daga   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 35
 
     
 
 HON'BLE DR. YOGENDRA KUMAR SRIVASTAVA, J.     

Heard Sri Sumit Daga, learned counsel for the petitioner.

The present petition has been filed seeking a direction to Additional District Judge, Court No.3, Aligarh to decide S.C.C. Revision No. 11 of 2024 (Smt. Gyatri Devi vs. Smt. Omvati Devi & another), within a stipulated time period.

The petitioner has stated himself to be landlord and the respondent in the revision.

Counsel for the petitioner has referred to the 'order sheet' of the case, a copy whereof has been appended to the petition to point out that the case is being listed for hearing and despite several dates having been fixed the matter has been adjourned. The delay in disposal of the case is stated to be causing undue hardship to the petitioner.

Accordingly, a prayer is made for a direction to conclude the proceedings at an early date.

Having regard to the aforesaid, the present petition is disposed of with an observation that the court concerned would make an endeavor to conclude the proceedings of the case, which is stated to be pending before it, preferably within a period of six months, without granting any unnecessary adjournments to either of the parties, provided there is no other legal impediment.

(Dr. Yogendra Kumar Srivastava,J.)

February 6, 2026

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