Raj Kapoor Gupta vs Lallan @ Rajesh Kumar Gupta Thru. Next ...
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Allahabad High Court

Raj Kapoor Gupta vs Lallan @ Rajesh Kumar Gupta Thru. Next ... on 23 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:20874
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1240 of 2026   
 
   Raj Kapoor Gupta    
 
  .....Petitioner(s)   
 
 Versus  
 
   Lallan @ Rajesh Kumar Gupta Thru. Next Friend Amar Gupta And Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Manoj Kumar Gupta, Amit Kumar   
 
  
 
Counsel for Respondent(s)   
 
:   
 
  
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.      

1. Heard learned counsel for the petitioner as well as learned Standing Counsel for the State respondents.

2. In view of the order proposed to be passed, requirement of issuance of notice to private respondents are hereby dispensed with.

3. Instant petition has been filed by the petitioner praying for expeditious disposal of application under Order 39 Rule 1 and 2 (7GA) filed along with the Original Suit No. 298/2024 (Raj Kapoor Gupta Vs. Lallan alias Rajesh Kumar Gupta.

4. It is urged that though the matter is being listed but for one reason or the other, the aforesaid matter is not being decided.

5. Learned counsel for the petitioner submits that grievance of the petition would be sufficiently met in case Civil Judge (Sr. Div.), Hardoi, considers and decides the aforesaid case in the time bound manner.

4. After arguing the matter at some length, learned counsel for petitioner confines his prayer for a suitable direction to consider and decide the stay application filed along with aforesaid case.

5. Learned Standing Counsel has no objection to the aforesaid prayer.

6. Accordingly, considering the facts and circumstances of the case and prayer made by learned counsel for petitioner, without entering into the merits, the writ petition is disposed of with a direction to Civil Judge (Sr. Div.), Hardoi to consider and decide Order 39 Rule 1 and 2 (7GA) filed along with the Original Suit No. 298/2024 (Raj Kapoor Gupta Vs. Lallan alias Rajesh Kumar Gupta expeditiously, say, within a period of three weeks from the date, report regarding sufficiency of service is received with regard to the service on respondents and in case there is no legal impediment. It shall also be open for the petitioner to press for grant of ad interim relief in case the case is so made out.

(Alok Mathur,J.)

March 23, 2026

Ravi/