Ajeet Kumar vs Smt. Neerja Dhankar And Others
2026 Latest Caselaw 1215 UK

Uttarakhand High Court

Ajeet Kumar vs Smt. Neerja Dhankar And Others on 18 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                      2026:UHC:1067

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

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

           WRIT PETITION NO.373 OF 2026 (M/S)

Ajeet Kumar                                      .....Petitioner

                             Versus

Smt. Neerja Dhankar and Others                  .....Respondents

Counsel for the petitioner   :   Mr. Ashish Joshi, Advocate.


Hon'ble Alok Kumar Verma,J.

The present Writ Petition has been filed under

Article 227 of the Constitution of India with the

following prayers :-

"(I) Issue a writ, order or direction commanding and directing the respondent no. 2, 3 and 4 to not to further alienate the suit property in question and not to create any third party interest on the suit property till the disposal of the Original Suit No. 533 of 2025 "Ajeet Kumar Vs. Smt. Neerja Dhankar and others"

(Annexure No.6).

(II) Issue a writ, order or direction commanding and directing the court of learned Civil Judge (Senior Division) Dehradun to decide the Temporary Injunction Application filed alongwith the Original Suit No. 533 of 2025 "Ajeet Kumar Vs. Smt. Neerja Dhankar and others" (Annexure No.6) preferably on the date already fixed i.e 28-02-2026.

(III) Issue any other writ, order or direction which the Hon'ble Court may deem fit and proper in the circumstances in nature of justice and equity.

(IV) Award the cost of the petition to the petitioner."

2. Heard Mr. Ashish Joshi, learned counsel for

the petitioner-plaintiff.

2026:UHC:1067

3. During the course of arguments, Mr. Ashish

Joshi, Advocate, submitted on instructions that the

petitioner wants to press only prayer no. (II).

4. Mr. Ashish Joshi, Advocate, submitted that an

Application under Order 7 Rule 11 of the Code of Civil

Procedure, 1908 was filed by the respondents-

defendants. The said Application has already been

dismissed.

5. The present Writ Petition (WPMS No. 373 of

2026) is disposed of with a request to the concerned

Civil Judge to endeavor to decide the Application, filed

by the petitioner-plaintiff for temporary injunction, on

the date fixed i.e. 28.02.2026 and if the said

Application is not decided on 28.02.2026 due to any

cogent reason, then the concerned Civil Judge shall

decide the said Application as early as possible but not

later than one week thereafter.

6. 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/