Subhash Gupta vs Sri Anoop Mehrotra
2026 Latest Caselaw 47 ALL

Allahabad High Court

Subhash Gupta vs Sri Anoop Mehrotra on 27 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:17389
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 754 of 2026     
 
   Subhash Gupta    
 
  .....Petitioner(s)   
 
 Versus  
 
   Sri Anoop Mehrotra    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Rajan 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 a suitable order or direction to direct the court of Learned Civil Judge. (Senior Division) Kanpur Nagar to decide 6-C Application in Original Suit No. 673 of 2022 (Subhash Gupta Vs. Anoop Mehrotra) within stipulated time period."

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. (Senior Division) 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