Shivchand And Another vs Rajdev And 2 Others
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Allahabad High Court

Shivchand And Another vs Rajdev And 2 Others on 30 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD

Neutral Citation No. - 2026:AHC:20942

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 1087 of 2026

Shivchand And Another

.....Petitioner(s)

Versus

Rajdev And 2 Others

.....Respondent(s)

Counsel for Petitioner(s)

:

Manoj Kumar Pandey

Counsel for Respondent(s)

:

Court No. - 5

HON'BLE MANISH KUMAR NIGAM, J. 1. Heard learned counsel for the petitioners and perused the record.

2. The instant writ petition has been filed for following relief:

" a. Issue an order or direction to decide the temporary injunction application paper no. 7-C-2 filed by the plaintiffs/petitioners in Original Suit No. 4132 of 2025 (Shivchand & Another of Vs. Rajdev & Others) pending in the court Civil Judge (J.D.) City, Azamgarh expeditiously preferably within a stipulated period of time as fixed by this Hon'ble Court."

3. Contention of the learned counsel for the petitioners is that an application for interim injunction (7C-2 Application) is pending since 2025 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 (J.D.) City, Azamgarh 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.)

January 30, 2026

Nitika Sri.