Smt. Bhagwati Pandey vs Smt. Janki Joshi And Another
2026 Latest Caselaw 2811 UK

Uttarakhand High Court

Smt. Bhagwati Pandey vs Smt. Janki Joshi And Another on 8 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                       2026:UHC:2483



   IN THE HIGH COURT OF UTTARAKHAND
              AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                     8TH APRIL, 2026

       WRIT PETITON NO. 522 of 2026 (M/S)

Smt. Bhagwati Pandey                               .....Petitioner

                             Versus

Smt. Janki Joshi and Another                   ....Respondents

Counsel for the Petitioner    :       Mr. Kovid Bhatt, Advocate
                                      holding brief of Mr. Alok
                                      Dalakoti, Advocate.

Hon'ble Alok Kumar Verma,J.

This writ petition has been filed by the petitioner

- plaintiff under Article 227 of the Constitution of India with

the following prayers:-

"(i) Issue a writ, order or direction in the nature

of mandamus directing the learned Judge, Court

of Civil Judge Senior Division, Haldwani, District

Nainital to decide the Civil Suit No.146 of 2021

"Bhagwati Pandey versus Janki Joshi and

Another" filed by the petitioner before Civil Judge

Senior Division, Haldwani, District Nainital.

(ii) Issue any other or further writ, order or

direction which this Hon'ble Court may deem fit

and proper in the circumstances of the case.

(iii) Award the cost of the petition in favour of

2026:UHC:2483 the petitioner."

2. Heard Mr. Kovid Bhatt, learned counsel holding

brief of Mr. Alok Dalakoti, learned counsel for the petitioner.

3. Mr. Kovid Bhatt, Advocate, submitted that the

petitioner has filed the Civil Suit No.146 of 2021 for

permanent prohibitory injunction and mandatory injunction.

The said suit is pending for plaintiff's evidence.

4. In the facts and circumstances of the case, the

learned Civil Judge (Senior Division), Haldwani, District

Nainital is directed to make an endeavour to decide the Civil

Suit No.146 of 2021, "Smt. Bhagwati Pandey vs. Smt. Janki

Joshi and Another", as expeditiously as possible, as per law,

without granting any unnecessary adjournment to either of

the parties.

5. The present writ petition is disposed of

accordingly.

6. It is made clear that this Court has not

expressed any opinion on the merit of the case.

___________________ ALOK KUMAR VERMA, J.

Date: 08.04.2026 Pant/