Vijay Kumar Jain vs Rajendra Kumar Gupta
2026 Latest Caselaw 1804 UK

Uttarakhand High Court

Vijay Kumar Jain vs Rajendra Kumar Gupta on 11 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                      2026:UHC:1575

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                       11th MARCH, 2026
           WRIT PETITION NO.556 OF 2026 (M/S)

Vijay Kumar Jain, a/a 78 years                   .....Petitioner

                             Versus

Rajendra Kumar Gupta                            .....Respondent


Counsel for the Petitioner   :       Mr. Rajendra Arya, 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, directing the Court of learned 2nd Additional Civil Judge (Jr. Div.), Dehradun to decide and conclude the proceedings of OS No. 96 of 2023, Vijay Kumar Jain Vs. Rajendra Kumar Gupta, very very expeditiously, within the stipulated time, which this Hon'ble court deem fit and proper in facts and circumstances of the case.

(II) Issue any other order or direction which this Hon'ble High Court may deem fit and proper in the facts and circumstances of the case.

(III) To award cost of the petition to the Petitioner."

2. Heard Mr. Rajendra Arya, learned counsel for

the petitioner.

3. Mr. Rajendra Arya, Advocate, appearing for

the petitioner-plaintiff submitted that the said Original

Suit, filed for partition, is fixed for settlement of issues.

4. In the facts and circumstances of the case,

the learned IInd Additional Civil Judge (Junior Division),

2026:UHC:1575 Dehradun is directed to make an endeavour to conclude

the proceedings of the said Original Suit No. 96 of

2023, "Vijay Kumar Jain Vs. Rajendra Kumar Gupta",

expeditiously, as per law, without granting any

unnecessary adjournment to either party.

5. The Writ Petition (WPMS No.556 of 2026) 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 : 11.03.2026 Shiv/