Anil Kumar Batra vs Sushil Kumar Batra
2026 Latest Caselaw 2002 UK

Uttarakhand High Court

Anil Kumar Batra vs Sushil Kumar Batra on 16 March, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                             2026:UHC:1746



     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                     16TH MARCH, 2026

       WRIT PETITON NO.587 of 2026 (M/S)

Anil Kumar Batra                                   .....Petitioner

                              Versus

Sushil Kumar Batra                              ....Respondent



Counsel for the Petitioner        :       Mr. Rishab Ranghar,
                                          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 an appropriate writ, order, or direction, to the court of learned Civil Judge (Senior Division), Dehradun to expedite the proceedings of the Original Suit No.471 of 2024, "Anil Kumar Batra vs. Sushil Kumar Batra" presently pending before it within a stipulated time frame as provided by this Hon'ble Court.

(ii) Pass such further orders or directions which this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case.

(iii) Award the cost of the petition."

2. Heard Mr. Rishab Ranghar, learned counsel

2026:UHC:1746 for the petitioner.

3. Mr. Rishab Ranghar, learned counsel for the

petitioner submitted that the said Original Suit No.471

of 2024 has been filed by the petitioner for mandatory

injunction. Issues have already been framed. The

petitioner is a Senior Citizen aged about 65 years,

therefore, his case should be given priority for disposal

at the earliest.

4. In the facts and circumstances of the case,

the learned trial court is directed to decide the Original

Suit No.471 of 2024 expeditiously, as per law, without

granting any unnecessary adjournment to either party.

5. The present Writ Petition No.587 of 2026 (M/S)

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: 16.03.2026 JKJ/Pant