Director Awadhdham Developers Thru. ... vs Dinesh Chandra Sharma
2026 Latest Caselaw 588 ALL

Citation : 2026 Latest Caselaw 588 ALL
Judgement Date : 31 March, 2026

[Cites 3, Cited by 0]

Allahabad High Court

Director Awadhdham Developers Thru. ... vs Dinesh Chandra Sharma on 31 March, 2026

Author: Alok Mathur

Bench: Alok Mathur





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:22415
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 1491 of 2026   
 
   Director Awadhdham Developers Thru. Director Sarvdaman    
 
  .....Petitioner(s)   
 
 Versus  
 
   Dinesh Chandra Sharma    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Vijayendra Prakash Tripathi, Pankaj Kumar Dixit   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE ALOK MATHUR, J.

1. Heard learned counsel for the petitioner.

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

3. Instant petition has been filed by the petitioner praying for direction to the Civil Judge (Senior Division), Gonda to decide the application 7 Ga 2 (Application Under Order 39 Rule 1 & 2 read with Section 151 C.P.C.) filed in Regular Suit No. 134/2026 (Nideshak Awadhdham Developers through Nideshak Sarvdaman Vs. Dinesh Charndra Sharma).

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

5. In this regard it is noteworthy that this Court has already directed all the subordinate Courts by means of Circular Letter No. CL No. 24/Admin. G-II, dated 16.08.2017, to ensure disposal of interim injunction applications within six months, failing which, they shall have to record reasons.

6. In view of the aforesaid Circular letter of this Court, it is expected that the Civil Judge (Senior Division), Gonda shall decide the application 7 Ga 2 (Application Under Order 39 Rule 1 & 2 read with Section 151 C.P.C.) filed in Regular Suit No. 134/2026 (Nideshak Awadhdham Developers through Nideshak Sarvdaman Vs. Dinesh Charndra Sharma), expeditiously or record reasons for not disposing the same.

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

(Alok Mathur,J.)

March 31, 2026

Ravi/