Kulwant Singh vs Vinod Kumar Singh And 3 Others
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Allahabad High Court

Kulwant Singh vs Vinod Kumar Singh And 3 Others on 28 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:64512
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3967 of 2026   
 
   Kulwant Singh    
 
  .....Petitioner(s)   
 
 Versus  
 
   Vinod Kumar Singh And 3 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Om Prakash Shukla, Prachi Shukla   
 
  
 
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 (Junior Division), East, Prayagraj, to decide the Original Suit No. 2118/2003 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 (Junior Division), East, Prayagraj, to decide the Original Suit No. 2118/2003, 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 28, 2026

Ashu