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Premchand Verma vs Ram Soch Died And Another
2026 Latest Caselaw 445 ALL

Citation : 2026 Latest Caselaw 445 ALL
Judgement Date : 18 March, 2026

[Cites 2, Cited by 0]

Allahabad High Court

Premchand Verma vs Ram Soch Died And Another on 18 March, 2026





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:54856
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3360 of 2026     
 
   Premchand Verma    
 
  .....Petitioner(s)   
 
 Versus  
 
   Ram Soch Died And Another    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Ashutosh Kumar Mishra   
 
  
 
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:

"to pass an order or direction to the trial court to decide the Substitution Application (Paper No. 18 K1) with delay condonation Application (Paper No. 16 G2) in Case No. 1926 of 2017 (Premchand v. Ram Soch and another) pending in the court of learned Civil Judge (Jr. Division), West, Ballia within stipulated period."

3. Contention of the learned counsel for the petitioner is that the aforesaid substitution as well as delay condonation applications are pending consideration 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 (Jr. Division), West, Ballia to consider and decide the aforesaid 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 concerned parties as well as 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 18, 2026

Ved Prakash

 

 

 
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