Rathore Dharmshala Trust vs Anil Kumar Singh And 7 Others
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Allahabad High Court

Rathore Dharmshala Trust vs Anil Kumar Singh And 7 Others on 27 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:17268
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 753 of 2026     
 
   Rathore Dharmshala Trust    
 
  .....Petitioner(s)   
 
 Versus  
 
   Anil Kumar Singh And 7 Others    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Anil Kumar   
 
  
 
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:

"To direct the learned Civil Judge (S.D.) Kanpur Nagar to decide the 6-C Application in Original Suit No. 1555/2022 (Rathore Dharmshala Trust. Vs. Anil Kumar Singh and others) filed by the petitioner within stipulated time as fixed by this Hon'ble Court."

3. Contention of the learned counsel for the petitioner is that the aforesaid application for interim injunction (6C 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 (S.D.) Kanpur Nagar 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.)

January 27, 2026

Ved Prakash