Anoop Singh Saini vs Rajendra Saini And Another
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Uttarakhand High Court

Anoop Singh Saini vs Rajendra Saini And Another on 15 April, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                    2026:UHC:2645

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                    15TH APRIL, 2026

       WRIT PETITON NO.903 of 2026 (M/S)

Anoop Singh Saini                                  ....Petitioner

                             Versus

Rajendra Saini and Another                      ....Respondents


Counsel for the Petitioner    :       Mr. Abhijay Negi,
                                      Advocate.

Hon'ble Alok Kumar Verma,J.

This writ petition under Article 227 of the

Constitution of India has been filed by the petitioner-

plaintiff with the following prayers :-

"(i) Issue a writ, order or direction in the nature of mandamus directing the respondent no.1 and 2 not to alienate or create any third party interest in the said property (Annexure No.1; Pages No.17 to

20) till the pendency of the Case No.09/2026 pending before the Ld. Civil Judge (Senior Division), Roorkee. (Annexure No.4; Pages No. 43 to 53).

(ii) Issue a writ. order or direction in the nature of mandamus commanding the Ld. Civil Court to expedite the hearing of the interim injunction application (Annexure No.5; Pages No. 54 to 56) and pass final decision in a time frame that may be fixed by this Hon'ble Court;

(iii) Pass any other order that this Hon'ble Court may deem fit in the interest of justice, equity and good conscience."

2. Heard Mr. Abhijay Negi, learned counsel for

the petitioner-plaintiff.

2026:UHC:2645

3. On 10.04.2026, Mr. Abhijay Negi, Advocate

sought time to get instructions from the petitioner.

4. Today, Mr. Abhijay Negi, Advocate has

requested on instructions from the petitioner to dispose

of the present writ petition, directing the learned trial

court to decide the temporary injunction application of

the petitioner-plaintiff, filed in Original Suit No.09 of

2026, "Anoop Singh Saini vs. Rajendra Saini and

Another", on 16.04.2026, the date fixed by the trial

court, or at the earliest.

5. Learned trial court has fixed 16.04.2026 for

hearing on the temporary injunction application of the

petitioner-plaintiff. If, due to any cogent reason, the

temporary injunction application is not disposed of on

16.04.2026, the learned trial court shall decide the said

application as expeditiously as possible, as per law, but

not later than four weeks' from the date of production

of certified copy of this order.

6. With the aforesaid direction, the present Writ

Petition [No.903 of 2026 (M/S)] is disposed of.

7. It is made clear that this Court has not

expressed any opinion on the merit of the case.

8. Let a certified copy of this order be issued to

the learned counsel for the petitioner, today itself, on

2026:UHC:2645 payment of usual charges.

___________________ Date: 15.04.2026 ALOK KUMAR VERMA, J. JKJ/Pant