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Allahabad High Court

Ramnevash vs Smt. Phoola And 2 Others on 22 September, 2025





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:169514
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
MATTERS UNDER ARTICLE 227 No. - 11496 of 2025   
 
   Ramnevash    
 
  .....Petitioner(s)   
 
 Versus  
 
   Smt. Phoola And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Prakash Veer Tripathi   
 
  
 
Counsel for Respondent(s)   
 
:   
 
 
 
   
 
     
 
 Court No. - 9
 
   
 
 HON'BLE MANISH KUMAR NIGAM, J.      

1. Heard learned counsel for the petitioner and perused the record.

2. The instant writ petition has been filed for following relief:

"To direct the Trial Court (Civil Judge (J.D.)/Judicial Magistrate, Domariyaganj, Siddharth Nagar) to decide the application dated 16.02.2024 numbered as 7Ga2 in Original suit no. 55 of 2024, Ramnevash Vs. Smt. Phoola and others as well as Original suit no. 55 of 2024, Ramnevash Vs. Smt. Phoola and others, pending in the Court of Civil Judge (J.D.)/ Judicial Magistrate, Domariyaganj, Siddharth Nagar as expeditiously as possible within a stipulated period as directed by this Hon'ble Court."

3. Contention of the learned counsel for the petitioner is that an application for interim injunction (7Ga2 Application) is pending since 2024 and the same has not been decided despite several dates have been fixed. He prayed that the same may be decided, expeditiously.

4. In view of above, no useful purpose would be served in keeping this petition pending.

5. Accordingly, the present petition stands disposed of finally with a direction to the Civil Judge (J.D.)/Judicial Magistrate, Domariyaganj, Siddharth Nagar to consider and decide the interim injunction application (7Ga2 Application), in accordance with law, expeditiously, preferably within a period of twelve weeks from the date of production of a certified copy of this order after ensuring service upon all the concerned parties as well as giving opportunity of hearing to the parties concerned and without granting unnecessary adjournments to either of the parties provided that there is no other legal impediment.

(Manish Kumar Nigam,J.) September 22, 2025 Ved Prakash