Ajay Kumar @ Ajay Kumar Goyal And Another vs Mohan Lal And 5 Others
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Allahabad High Court

Ajay Kumar @ Ajay Kumar Goyal And Another vs Mohan Lal And 5 Others on 23 March, 2026

Author: Alok Mathur

Bench: Alok Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:20825
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1121 of 2026   
 
   Ajay Kumar @ Ajay Kumar Goyal And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   Mohan Lal And 5 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Rahul Srivastava   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.       

1. Heard learned counsel for the petitioners.

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

3. Instant petition has been filed by the petitioners praying for direction to the Civil Judge (Junior Division), Bahraich to decide the Interim Relief / Stay Application under Order 39 Rule 1 and 2 CPC in Civil Suit No. 623 of 2024 (Ajay Kumar etc vs Mohan Lal etc), expeditiously.

4. Learned counsel for the petitioners submits that grievance of the petitioners would be sufficiently met in case Civil Judge (Junior Division), Bahraich considers and decides the aforesaid application in time bound manner.

5. Considering the facts and circumstances of the case, without entering into the merits of the case, Civil Judge (Junior Division), Bahraich, is directed to decide Interim Relief / Stay Application under Order 39 Rule 1 and 2 CPC, expeditiously, in accordance with law, if there is no legal impediment.

6. It is further directed that the parties to the case shall cooperate in expeditious disposal of the case and shall not seek any unnecessary adjournment, neither any such adjournment shall be granted by the Court concerned, except in exceptional circumstances.

7. With above observations/directions, the petition stands disposed of.

(Alok Mathur,J.)

March 23, 2026

J. K. Dinkar