Mohammad Shariq Siddiqui vs Mohd. Ishhaq Khan And 4 Others
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Allahabad High Court

Mohammad Shariq Siddiqui vs Mohd. Ishhaq Khan And 4 Others on 30 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:65506
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3996 of 2026   
 
   Mohammad Shariq Siddiqui    
 
  .....Petitioner(s)   
 
 Versus  
 
   Mohd. Ishhaq Khan And 4 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Pawan Kumar 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 direction to the Additional Civil Judge (Senior Division), Court No.12, Prayagraj to decide the interim injunction application (paper no.6C) dated 09.09.2024 filed by the petitioner in Case No.1287 of 2024, Mohammad Shariq Siddiqui & others (plaintiffs) Vs. Mohd. Ishhaq Khan & others (defendants), expeditiously pending before him.

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 Additional Civil Judge (Senior Division), Court No.12, Prayagraj to decide the interim injunction application (paper no.6C) dated 09.09.2024 filed by the petitioner in Case No.1287 of 2024, Mohammad Shariq Siddiqui & others (plaintiffs) Vs. Mohd. Ishhaq Khan & others (defendants), pending before him, in accordance with law, within a period of eight months provided there is no other legal impediment.

(Vikas Budhwar,J.)

March 30, 2026

Rajesh