Sanjay Deep Katiyar vs Krishna Kumar And 6 Others
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Allahabad High Court

Sanjay Deep Katiyar vs Krishna Kumar And 6 Others on 11 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:49104
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3042 of 2026     
 
   Sanjay Deep Katiyar    
 
  .....Petitioner(s)   
 
 Versus  
 
   Krishna Kumar And 6 Others    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Prakhar Tandon   
 
  
 
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. This petition has been filed for following relief:

"direct the learned Additional Civil Judge (SD)-1, Kanpur Nagar to decide the Original suit no. 1380 of 2016 [Krishna Kumar & another -vs- Sanjay Deep Katiyar & another] pending before the learned Additional Civil Judge (SD)-1, Kanpur Nagar expeditiously within a stipulated period otherwise the petitioner will suffer irreparable loss and injury."

3. Contention of the learned counsel for the petitioner is that the suit is pending since 2016. It is further submitted by learned counsel for the petitioner that several dates have been fixed but the same has not been decided yet. He prayed that the same may be decided expeditiously.

4. 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 Additional Civil Judge (SD)-1, Kanpur Nagar to consider and decide the aforesaid case, in accordance with law, expeditiously, preferably within a period of eighteen months from the date of production of a certified copy of this order after ensuring service upon all the parties concerned and after giving opportunity of hearing to the parties concerned as well as opportunity to lead evidence in support of their case and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.

(Manish Kumar Nigam,J.)

March 11, 2026

Ved Prakash