Subodh Jain And Another vs Rahul Jaiswal And Another
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Allahabad High Court

Subodh Jain And Another vs Rahul Jaiswal And Another on 26 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:63540
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3916 of 2026   
 
   Subodh Jain And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   Rahul Jaiswal And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Bipin Kumar, Sunil Kumar Pandey   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE VIKAS BUDHWAR, J.     

1. Heard.

2. In view of the order, which is being proposed to be passed today, notices are not being issued to the respondents.

3. The solitary relief claimed in the present writ petition for a writ, order or direction to the Civil Judge (S.D.), Ghaziabad to decide the Stay Application dated 29.10.2025 filed by the petitioners in Civil Suit No. 1493 of 2025 (Shri Subodh Jain & Another Vs. Rahul Jaiswal & Another), pending before it within stipulated time, as may deem fit and proper by this Hon'ble Court.

4. Learned counsel prayed that the said suit may be decided, expeditiously.

5. Since the above-mentioned case is pending, no useful purpose would be served in keeping this petition pending.

6. In view of the above, this writ petition stands disposed of with a direction to the Civil Judge (S.D.), Ghaziabad to decide the Stay Application dated 29.10.2025 filed by the petitioners in Civil Suit No. 1493 of 2025 (Shri Subodh Jain & Another Vs. Rahul Jaiswal & Another), in accordance with law, expeditiously, after ensuring service of notice upon all the respondents and providing opportunity of hearing to all the concerned parties as well as giving a reasonable opportunity of leading evidence in respect of their case, provided there is no other legal impediment.

(Vikas Budhwar,J.)

March 26, 2026

Ashu