Prabhu Narayan vs Hriday Narayan Yadav And 6 Others
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Allahabad High Court

Prabhu Narayan vs Hriday Narayan Yadav And 6 Others on 13 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD

Neutral Citation No. - 2026:AHC:51364

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 3188 of 2026

Prabhu Narayan

.....Petitioner(s)

Versus

Hriday Narayan Yadav And 6 Others

.....Respondent(s)

Counsel for Petitioner(s)

:

Avinash Tiwari, Dharmendra Kumar Shukla

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:

" It is therefore most respectfully prayed that this Hon'ble Court graciously be pleased to direct to the Civil Judge (Junior Division)/ F.T.C. 2nd Chandauli, to decide the Paper No. 6 C filed in Original Suit No. 619 of 2023 (Arjun and others Versus Hriday Narayan Yadav and others) pending before aforesaid court as soon as possible a within a stipulated period fixed by this Hon'ble Court or pass such other and further orders, which this Hon'ble Court deems fit and proper in the circumstances of the case."

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 2023 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)/ F.T.C. 2nd Chandauli 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 13, 2026

Nitika Sri.