Hari Prasad vs Shivnath And 2 Others
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Allahabad High Court

Hari Prasad vs Shivnath And 2 Others on 9 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD

Neutral Citation No. - 2026:AHC:27439

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 1597 of 2026

Hari Prasad

.....Petitioner(s)

Versus

Shivnath And 2 Others

.....Respondent(s)

Counsel for Petitioner(s)

:

Keshawa Prasad Pandey, Krishna Chandra Pandey

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:

" I.Direct the learned Civil Judge (Junior Division) Bansi, District Siddharth Nagar to decide the interim injunction application marked as Paper No.7c2 filed in Original Suit No. 19 of 2022 (Hari Prasad Vs. Shivnath and others) pending before him since 2022 for disposal and notice have been issued to the parties and necessary party has been represented by their counsel and in the interest of justice for interim injunction application No.7c2 supported with 8c2 affidavit may decided within stipulated period as specified by this Hon'ble court."

3. Contention of the learned counsel for the petitioner is that an application for interim injunction (7C-2 Application) is pending since 2022 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) Bansi, District Siddharth Nagar to consider and decide the aforementioned interim injunction application (7C-2 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 9, 2026

Nitika Sri.