Suman Gupta vs Prabhu Nath Gupta And Another
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Allahabad High Court

Suman Gupta vs Prabhu Nath Gupta And Another on 18 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:55108
 
 
 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 2027 of 2026     
 
   Suman Gupta    
 
  .....Petitioner(s)   
 
 Versus  
 
   Prabhu Nath Gupta And Another    
 
  .....Respondent(s)         
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Mainuddin Ahamad   
 
  
 
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:

"Issue a direction to decide the 6-C application in Original Suit No.1203 of 2025 (Suman Gupta versus Prabhunath Gupta and others) within stipulated time bound period as expeditiously as possible which is still pending since 31.05.2025 before the court of learned Civil Judge, (Junior Division) Mohammadabad Gohana District Mau during the pendency of the present petition before this Hon'ble Court."

3. Contention of the learned counsel for the petitioner is that the aforesaid application for interim injunction (6C Application) is pending since 2025 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) Mohammadabad Gohana District Mau 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