Furkan vs Imran And 5 Others
2026 Latest Caselaw 603 ALL

Allahabad High Court

Furkan vs Imran And 5 Others on 31 March, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2026:AHC:67336
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 3702 of 2026   
 
   Furkan    
 
  .....Petitioner(s)   
 
 Versus  
 
   Imran And 5 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Birendra Kumar, Himanshu Dubey, Sr. Advocate   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 5
 
   
 
 HON'BLE VIKAS BUDHWAR, J.     

Order on Civil Misc. Amendment Application No. Nil of 2026

1. Since there is no objection to the same by the learned counsel for the respondents, amendment application stands allowed.

2. Let necessary amendment be carried out in the petition by learned counsel for petitioner during the course of the day.

Order on Matters Under Article 227

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. Though the original relief claimed in the present petition is for quashing of the order dated 06.02.2025 passed by the Civil Judge (Junior Division), Kairana, District Shamli in Original Suit No.25 of 2026 (Furkan Vs. Imran and Others) to the extent whereby the Trial Court while issuing notices on the application for temporary injunction Paper No.6-C under Order 39 Rule 1 & 2 CPC did not grant interim stay and merely issued notice but post amendment, the learned counsel for the plaintiff-petitioner has confined his argument for deciding the application being Paper No.6-C under Order 39 Rule 1 & 2 CPC in Original Suit No.25 of 2026 (Furkan Vs. Imran and Others) and in the meanwhile, a direction for status quo.

4. In the opinion of the Court, once a suit itself is pending and the interim injunction application has been rejected, thus, it is for the court below to insist for grant of interim injunction on the next date fixed.

5. Accordingly, this writ petition stands disposed of. Leaving it open for the plaintiff-petitioner to insist for grant of interim protection on the next date fixed and in case the same is not decided then the same shall be decided strictly in accordance with law, expeditiously, with most expedition without granting unnecessary adjournments.

6. Needless to point out that the petition has been decided without seeking any response from the respondents. Thus, passing of this order may not be construed to an expression that this Court has gone into the merits of the case.

(Vikas Budhwar,J.)

March 31, 2026

Ashu