Mohd Laik And 2 Others vs Mohd Jahid
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Allahabad High Court

Mohd Laik And 2 Others vs Mohd Jahid on 19 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:57437
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3405 of 2026   
 
   Mohd Laik And 2 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   Mohd Jahid    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Dileep Kumar Yadav, Yash Padia   
 
  
 
Counsel for Respondent(s)   
 
:   
 
Sanjeev Kumar Mishra   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE MANISH KUMAR NIGAM, J.       

1. This petition has been filed challenging the order dated 13.01.2026 passed by the appellate court. Trial court by order dated 18.12.2025 granted an interim injunction in favor of the plaintiff-petitioners. The defendant-respondent filed an appeal in which the order dated 13.01.2026 was passed staying the operation of interim injunction order granted by the trial court.

2. Learned counsel for the respondent submitted that in the garb of interim injunction order, the plaintiff-petitioners started interfering with the possession of the defendant over the property in dispute and therefore, the appellate court has rightly stayed the operation of interim injunction order. It has also been submitted that the appeal is pending consideration before the court below.

3. Since the appeal is pending, no useful purpose would be served in keeping this petition pending.

4. Accordingly, the petition stands disposed of with direction to the appellate court i.e. Additional District Judge, Court No. 1, District- Bareilly to consider and decide the appeal expeditiously, preferably within a period of twelve weeks from the date of production of certified copy of this order, after hearing all the parties concerned, provided there is no other legal impediment.

5. Till the disposal of the appeal, both the parties are directed to maintain status quo.

(Manish Kumar Nigam,J.)

March 19, 2026

Nitika Sri.