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Shiv Naresh Yadav vs Laxmi Devi And 6 Others
2026 Latest Caselaw 488 ALL

Citation : 2026 Latest Caselaw 488 ALL
Judgement Date : 23 March, 2026

[Cites 1, Cited by 0]

Allahabad High Court

Shiv Naresh Yadav vs Laxmi Devi And 6 Others on 23 March, 2026





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:59537
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3593 of 2026   
 
   Shiv Naresh Yadav    
 
  .....Petitioner(s)   
 
 Versus  
 
   Laxmi Devi And 6 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Shambhavi Nandan   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE VIKAS BUDHWAR, J.      

1. Heard.

2. Prayer in the present petition is for direction to the Civil Judge (Senior Division), Varanasi to decide the temporary injunction application 6-C and objection filed in the Original Suit No. 1299 of 2024.

3. Considering the submission made by counsel for petitioner, the present petition stands disposed of directing the Civil Judge (Senior Division), Varanasi to decide the temporary injunction application 6-C and objection filed in the Original Suit No. 1299 of 2024 within a period of eight months subject to legal impediment, if any.

(Vikas Budhwar,J.)

March 23, 2026

Rajesh

 

 

 
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