Allahabad High Court
Gajendra Singh vs Shrawan Kumar Mishra on 6 November, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2025:AHC:196812 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 13404 of 2025 Gajendra Singh .....Petitioner(s) Versus Shrawan Kumar Mishra .....Respondent(s) Counsel for Petitioner(s) : Mukesh Kumar Counsel for Respondent(s) : Court No. - 5 HON'BLE MANISH KUMAR NIGAM, J.
1. Heard learned counsel for the parties and perused the record.
2. This writ petition has been filed seeking following relief :-
"(a) Direct the Additional Civil Judge (Junior Division), Court No. 7. Farrukhabad to decide temporary injunction application 6-C2 filed by the plaintiff/petitioner in Original Suit No. 383 of 2025 (Gajendra Singh Vs. Shrawan Kumar Mishra) within time bound period, which may be fixed by this Hon'ble Court in accordance with law and further during the pendency of the suit or till the disposal of 6-C2 application, the, parties of the suit may kindly be directed to maintain status quo with regard to property in suit."
3. Learned counsel for the petitioner submitted that the above-mentioned application is pending consideration since 2025 and the same has not been decided till date. Learned counsel prayed that the same may be decided, expeditiously.
4. Since the above-mentioned application is pending, no useful purpose would be served in keeping this petition pending.
5. In view of the above, this writ petition stands disposed of with a direction to the Additional Civil Judge (Junior Division), Court No. 7. Farrukhabad to decide the above-mentioned application, in accordance with law, expeditiously, preferably within twelve weeks from the date of production of a certified copy of this order, after ensuring service of notice upon all the respondents and providing opportunity of hearing to all the concerned parties provided there is no other legal impediment.
(Manish Kumar Nigam,J.) November 6, 2025 Rama Kant