Bharthari vs Smt. Ramawati
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Allahabad High Court

Bharthari vs Smt. Ramawati on 10 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD

Neutral Citation No. - 2026:AHC:47947

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 2926 of 2026

Bharthari

.....Petitioner(s)

Versus

Smt. Ramawati

.....Respondent(s)

Counsel for Petitioner(s)

:

Arvind Kumar Srivastava, Bhaju Ram Pprasad Sharma

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:

" Direct to Civil Judge (Junior Division), District Sant Kabir Nagar to decide the Application No. 6C under Order 39 Rule1/2/4 C.P.C. in Original Suit No. 3118 of 2024 (Ramawati vs Bharthari) pending before him expeditiously and without granting any unnecessary adjournment to either parties within the stipulated time granted by this Hon'ble High Court (Annexure No. 1 of the petition)"

3. Contention of the learned counsel for the petitioner is that an application for interim injunction under Order XXXIX Rule 1 of C.P.C. (6C Application) is pending since 2024 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 (Junior Division), District Sant Kabir Nagar to consider and decide the aforementioned interim injunction application (6C 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.)

March 10, 2026

Nitika Sri.