Allahabad High Court
Jagveer Singh And Another vs Nanak Chandra Sameer And 5 Others on 14 May, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2026:AHC:111839 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 6749 of 2026 Jagveer Singh And Another .....Petitioner(s) Versus Nanak Chandra Sameer And 5 Others .....Respondent(s) Counsel for Petitioner(s) : Sanjay 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 is for a direction to the 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.
4. Learned counsel prayed that the said application 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 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), expeditiously, preferably within one year, strictly in accordance with law, without granting any unnecessary adjournments, subject to legal impediment.
(Vikas Budhwar,J.) May 14, 2026 N.S.Rathour