Ram Chandra vs Learned Civil Judge (S.D.) Court No. 20 ...
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Allahabad High Court

Ram Chandra vs Learned Civil Judge (S.D.) Court No. 20 ... on 29 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:6659
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 332 of 2026   
 
   Ram Chandra    
 
  .....Petitioner(s)   
 
 Versus  
 
   Learned Civil Judge (S.D.) Court No. 20 Barabanki And 15 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Prashant Kumar Singh, Apoorv Dev   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 25
 
   
 
 HON'BLE AMITABH KUMAR RAI, J.      

Heard learned counsel for the petitioner and perused the record.

In view of the order proposed to be passed, issuance of notice to the respondents is dispensed with.

By means of the instant petition filed under Article 227 of the Constitution of India, the petitioner has sought issuance of a direction to learned Civil Judge (Senior Division), Court No.20, Barabanki to decide Regular Suit No.35 of 2014, Shail Kumari vs. Chandrani & Others, expeditiously.

Learned counsel for petitioner submits that several dates have been fixed in the aforesaid suit but due to lingering tactics of the respondents, the suit is not being decided, as a result of which the petitioner is suffering from irreparable loss.

Be that as it may, the petition is disposed of with a direction to the learned Civil Judge (Senior Division), Court No.20, Barabanki to decide Regular Suit No.35 of 2014, Shail Kumari vs. Chandrani & Others, expeditiously in accordance with law, without granting any unnecessary adjournment to any of the parties, and by fixing dates at short intervals.

(Amitabh Kumar Rai,J.)

January 29, 2026

Ashish Dewal