Allahabad High Court
Jagveer Singh And Another vs Nanak Chandra Sameer And 5 Others on 11 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:135323 Court No. - 9 Case :- MATTERS UNDER ARTICLE 227 No. - 8850 of 2025 Petitioner :- Jagveer Singh And Another Respondent :- Nanak Chandra Sameer And 5 Others Counsel for Petitioner :- Sanjay Kumar Mishra,Shrawan Kumar Pandey Counsel for Respondent :- Kaushalendra Nath Singh Hon'ble Manish Kumar Nigam,J.
1. Heard learned counsel for the petitioners, Sri K. N. Singh, learned counsel for the respondent no.3 and perused the record.
2. The instant writ petition has been filed for following relief:
"(i) to direct the learned Court of Civil Judge (S.D.) Gautam Buddha Nagar forthwith to decide the 6-C application of the plaintiff, pending since 07.10.2021 in the suit no.778 of 2021, (Jagveer Singh Vs. Nanak Chandra and others) within stipulated period fixed by this Hon'ble Court."
3. Contention of the learned counsel for the petitioners is that an application for interim injunction (6C Application) is pending since 2021 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 (S.D.) Gautam Buddha Nagar to consider and decide the interim injunction application (6C 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.
Order Date :- 11.8.2025 S. Singh (Manish Kumar Nigam,J.)