Smt. Anita Dabral vs Shri Kushal Singh Bhandari
2026 Latest Caselaw 1158 UK

Uttarakhand High Court

Smt. Anita Dabral vs Shri Kushal Singh Bhandari on 17 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                 2026:UHC:996

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                  17TH FEBRUARY, 2026

       WRIT PETITON NO. 355 of 2026 (M/S)

Smt. Anita Dabral                             .....Petitioner

                            Versus

Shri Kushal Singh Bhandari                ....Respondent


Counsel for the Petitioner:       Mr. Bhuwan Bhatt,
                                  Advocate.


Hon'ble Alok Kumar Verma,J.

This writ petition has been filed under Article

227 of the Constitution of India with the following

prayers:-

"(i) Issue a writ, order or direction to the 4th Additional District Judge, Dehradun to decide the Civil Appeal No.04 of 2023 titled as "Kushal Singh Bhandari vs. Smt. Anita Dabral" under Section 151 of the Civil Procedure Code, as early as possible within any stipulate time bound period.

(ii) Issue a suitable writ, order or direction in favor of petitioner and against the respondents which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case.

(iii) To award the cost of the present writ petition to the petitioner."

2. Heard Mr. Bhuwan Bhatt, learned counsel for

the petitioner.

3. Mr. Bhuwan Bhatt, Advocate, submitted that

2026:UHC:996 while granting the stay order on 06.01.2023, the

learned Appellate Court imposed the condition that the

appellant will not take any unnecessary adjournment.

The said appeal is pending for arguments since

16.03.2023.

4. The said prayer is an innocuous prayer.

5. In the facts and circumstances of the case,

the present writ petition is disposed of by directing the

IVth Additional District Judge, Dehradun to conclude

the proceedings of the Civil Appeal No.04 of 2023 as

per law as expeditiously as possible and without

granting any unnecessary adjournment to either of the

parties.

6. It is made clear that this Court has not

expressed any opinion on the merit of the case.

__________________ ALOK KUMAR VERMA, J.

Date: 17.02.2026 Pant/