Allahabad High Court
Smt Ranjan Mishra vs Vidyakant Mishra And Another on 10 April, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2026:AHC:79121 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 4737 of 2026 Smt Ranjan Mishra .....Petitioner(s) Versus Vidyakant Mishra And Another .....Respondent(s) Counsel for Petitioner(s) : Anup Kumar Counsel for Respondent(s) : Court No. - 5 HON'BLE VIKAS BUDHWAR, J.
1. Heard.
2. In view of the order, which is being proposed to be passed today, notices are not being issued to the respondents.
3. The solitary relief claimed in the present writ petition for a writ, order or direction to the Court of Civil Judge (J.D.) Sharki, Allahabad to decide the Original Suit No. 1512 of 2024 (Smt. Ranjan Mishra Vs. Vidyakant Mishra and Ors.), pending before it within stipulated time, as may deem fit and proper by this Hon'ble Court.
4. Learned counsel prayed that the said suit may be decided, expeditiously.
5. Since the above-mentioned case is pending, no useful purpose would be served in keeping this petition pending.
6. In view of the above, this writ petition stands disposed of with a direction to the Court of Civil Judge (J.D.) Sharki, Allahabad to decide the Original Suit No. 1512 of 2024 (Smt. Ranjan Mishra Vs. Vidyakant Mishra and Ors.), in accordance with law, expeditiously as per the roster, after ensuring service of notice upon all the respondents and providing opportunity of hearing to all the concerned parties as well as giving a reasonable opportunity of leading evidence in respect of their case, provided there is no other legal impediment.
(Vikas Budhwar,J.) April 10, 2026 Ashu