Inal And Another vs Jokhoo And Another
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Allahabad High Court

Inal And Another vs Jokhoo And Another on 18 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:55100
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 2025 of 2026     
 
   Inal And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   Jokhoo And Another    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Shailesh Kumar Tripathi   
 
  
 
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:

"to direct the learned court below to decide the original civil suit no. 127/2015 Inal and other v. Jokhoo and other after recording statement of witness as application no. 32 Ga-2 and 33 Ga 2, 34 Ga-2 filed by plaintiff on 25-8-22 within stipulated period."

3. Contention of the learned counsel for the petitioner is that the suit is pending since 2015. 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 Civil Judge (J.D.) Bansi, Siddhartha 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 18, 2026

Ved Prakash