Allahabad High Court
Sheela Devi vs Rajendra And 2 Others on 17 September, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2025:AHC:166457 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 11156 of 2025 Sheela Devi .....Petitioner(s) Versus Rajendra And 2 Others .....Respondent(s) Counsel for Petitioner(s) :
Narendra Kumar 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:
" a. Issue a order or direction, directing the learned Civil Judge (J.D.), Basgaon, Gorakhpur to pass appropriate order upon the interim injunction application 7-C moved by the petitioner under Order XXXIX Rule 1 of C.P.C. in Original Suit No. 1090 of 2025 (Sheela Devi Versus Rajendra and others) before the Court of learned Civil Judge (J.D.), Basgaon, Gorkhpur for permanent prohibitory injunction, expeditiously within two weeks or within stipulated period as fixed by this Hon'ble Court, by directing both the parties to maintain status-quo over the property in question till the final disposal of the interim injunction application."
3. Contention of the learned counsel for the petitioner is that an application for interim injunction under Order XXXIX Rule 1 of C.P.C. (7C Application) is pending consideration 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.), Basgaon, Gorkhpurto consider and decide the aforementioned interim injunction application (7C 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 opposite parties, 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 17, 2025 Nitika Sri.