Smt. Dipti Sharma vs Hemant Ishwar Sharma And Others
2026 Latest Caselaw 1207 UK

Uttarakhand High Court

Smt. Dipti Sharma vs Hemant Ishwar Sharma And Others on 18 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                      2026:UHC:1076

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                    18TH FEBRUARY, 2026

           WRIT PETITION NO.364 OF 2026 (M/S)

Smt. Dipti Sharma                                 .....Petitioner

                               Versus

Hemant Ishwar Sharma and Others                  .....Respondents

Counsel for the petitioner     :   Mr. Devang Dobhal, Advocate.


Hon'ble Alok Kumar Verma,J.

Heard Mr. Devang Dobhal, learned counsel for

the petitioner.

2. Mr. Devang Dobhal, Advocate, submitted that

an Application for temporary injunction, filed in Original

Suit No. 70 of 2026, "Smt. Dipti Sharma Vs. Hemant

Ishwar Sharma and Others", is pending before the

Court of Civil Judge (Senior Division), Dehradun. The

learned Trial Court has fixed the date for hearing on

20.02.2026. Mr. Devang Dobhal, Advocate has

requested on instructions to decide the present Writ

Petition, filed under Article 227 of the Constitution of

India, with a direction to the learned Civil Judge (Senior

Division), Dehradun to decide the temporary injunction

application expeditiously.

3. The said prayer is an innocuous prayer.

2026:UHC:1076

4. On the request of Mr. Devang Dobhal,

Advocate, the present Writ Petition (WPMS No. 364 of

2026) is disposed of with a request to the learned Civil

Judge (Senior Division), Dehradun to endeavor to

decide the Application, filed for temporary injunction,

on 20.02.2026 and if the said Application is not decided

on 20.02.2026 due to any cogent reason, then, the

learned Civil Judge (Senior Division), Dehradun shall

decide the Application for temporary injunction as early

as possible, but not later than two weeks thereafter.

5. It is made clear that this Court has not

expressed any opinion on the merit of the case.

___________________ ALOK KUMAR VERMA, J.

Date: 18.02.2026 Shiv/