Smt Rani Sengar vs Sanjeev Gupta And Another
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Allahabad High Court

Smt Rani Sengar vs Sanjeev Gupta And Another on 20 March, 2026

Author: Yogendra Kumar Srivastava

Bench: Yogendra Kumar Srivastava

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:57824
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3535 of 2026   
 
   Smt Rani Sengar    
 
  .....Petitioner(s)   
 
 Versus  
 
   Sanjeev Gupta And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Harsh Srivastava, Manish   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 35
 
   
 
 HON'BLE DR. YOGENDRA KUMAR SRIVASTAVA, J.      

Heard Sri Harsh Srivastava, learned counsel for the petitioner.

The present petition has been filed seeking a direction to the Civil Judge (Senior Division), Fatehpur, to decide the P.A.Case No.01 of 2018 [Rani Singh Sengar Vs. Sanjeev Gupta], under Section 21(1)(a) of the U.P. Act, No.13 of 1972, expeditiously and within a stipulated time period.

Counsel for the petitioner has referred to the 'order sheet' of the case, a copy whereof has been appended to the petition, to point out that the case is being listed for evidence and despite several dates having been fixed, for some reason or the other, the matter is being adjourned and the delay in disposal of the case is causing undue hardship to the petitioner.

Accordingly, the petitioner, by way of the present petition has sought for proceedings in regard to P.A. Case, to be concluded expeditiously.

Having regard to the aforesaid, the writ petition is disposed of with an observation that the court/authority concerned would make an endeavour to decide the aforesaid case, in accordance with law, expeditiously and preferably within a period of six months, from the date of presentation of a certified copy of this order, without granting any unnecessary adjournments to either of the parties, provided there is no other legal impediment.

(Dr. Yogendra Kumar Srivastava,J.)

March 20, 2026

Arun K. Singh