Prem Prakash Agarwal And Another vs Om Prakash
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Allahabad High Court

Prem Prakash Agarwal And Another vs Om Prakash on 26 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:63321
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3855 of 2026   
 
   Prem Prakash Agarwal And Another    
 
  .....Petitioner(s)   
 
 Versus  
 
   Om Prakash    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Gaurav Srivastava, Hari Ashok Kumar, Prashant Singh, Reema Pandey, Saurabh Raj Srivastava   
 
  
 
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 direction to maintain status quo with respect to suit property mentioned in 'Original Suit No. 319 of 2024 (Om Prakash Vs. Prem Prakash & Another).

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 maintain status quo with respect to suit property mentioned in 'Original Suit No. 319 of 2024 (Om Prakash Vs. Prem Prakash & Another), in accordance with law, within a period of eight months 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

Rajesh