Allahabad High Court
Avnish vs Manoj Kumar Jain And 5 Others on 9 April, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2026:AHC:78908 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 4654 of 2026 Avnish .....Petitioner(s) Versus Manoj Kumar Jain And 5 Others .....Respondent(s) Counsel for Petitioner(s) : Arvind Kumar Mishra 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 Additional Civil Judge (Senior Division), Baghpat to decide the Case No. 88 of 2021 (Manoj Kumar Jain and others vs. Avnish and others) 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 Additional Civil Judge (Senior Division), Baghpat to decide the Case No. 88 of 2021 (Manoj Kumar Jain and others vs. Avnish and others), in accordance with law, expeditiously, 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 9, 2026 Sushma