Paramhans vs Uday Tripathi @ Udai And 4 Others
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Allahabad High Court

Paramhans vs Uday Tripathi @ Udai And 4 Others on 20 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD

Neutral Citation No. - 2026:AHC:57808

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 3522 of 2026

Paramhans

.....Petitioner(s)

Versus

Uday Tripathi @ Udai And 4 Others

.....Respondent(s)

Counsel for Petitioner(s)

:

Akhilendra Singh, Lalta Prasad

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:

" i- issue a appropriate direction commanding/directing the learned court i.e. court of Civil Judge (Junior Division) Court No.10 Deoria to decide the application 6c meant for interim relief filed on 23-5-2023 in case No. 1335/2023 (Paramhans and others vs. Uday Tripathi @ Udai) filed by the petitioner for permanent injunction which is pending before Civil Judge (Junior Division) Court No.10 Deoria expeditiously within a stipulated period as fixed by this Hon'ble Court."

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) Court No.10 Deoria 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 20, 2026

Nitika Sri.