Dheeraj Bhati vs Amarjeet Singh (Since Deceased) And 3 ...
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Allahabad High Court

Dheeraj Bhati vs Amarjeet Singh (Since Deceased) And 3 ... on 30 January, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:21119
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 1114 of 2026   
 
   Dheeraj Bhati    
 
  .....Petitioner(s)   
 
 Versus  
 
   Amarjeet Singh (Since Deceased) And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Pratik Kumar   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE MANISH KUMAR NIGAM, J.     

1. Heard learned counsel for the parties and perused the record.

2. This writ petition has been filed seeking following relief :-

"issue an order or direction, direct the court of Additional Civil Judge (Senior Division) Court No. 4 to decide the Misc. Case No. 288 of 2025, Dheeraj Bhati v. Amarjeet and other within a stipulated period of time."

3. Learned counsel for the petitioner submitted that the above-mentioned case is pending consideration and the same has not been decided till date. Learned counsel prayed that the same may be decided, expeditiously.

4. Since the above-mentioned case is pending, no useful purpose would be served in keeping this petition pending.

5. In view of the above, this writ petition stands disposed of with a direction to the Additional Civil Judge (Senior Division), Court No.4, Ghaziabad to decide the above-mentioned case, in accordance with law, expeditiously, preferably within six months from the date of production of a certified copy of this order, after ensuring service of notice upon all the respondents and providing opportunity of hearing to all the concerned parties provided there is no other legal impediment.

(Manish Kumar Nigam,J.)

January 30, 2026

Rishabh