Allahabad High Court
Pooja Verma And 3 Others vs Civil Judge Senior Division Malihabad ... on 1 May, 2026
Author: Jaspreet Singh
Bench: Jaspreet Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW MATTERS UNDER ARTICLE 227 No. - 2392 of 2026 Pooja Verma And 3 Others .....Petitioner(s) Versus Civil Judge Senior Division Malihabad Lko. And 3 Others .....Respondent(s) Counsel for Petitioner(s) : Prashant Pandey, Sudhir Singh Counsel for Respondent(s) : Court No. - 8 HON'BLE JASPREET SINGH, J.
1. Heard learned counsel for the petitioners.
2. By means of the instant petition, the petitioners prays for the following reliefs:-
"(i) set-aside the impugned ex-parte order dated 23.3.2026, passed by the Civil Judge (Senior Division), Malihabad, Lucknow in Permanent Injunction Suit/Regular Suit No.722/2026, Amit Kumar Gupta and others vs. Pooja Verma and others along with temporary injunction application filed under Order 39 Rule 1 and 2 CPC read with Section 151 C.P.C., contained in Annexure No.1 to this petition.
(ii) set-aside the entire proceedings of Permanent Injunction Suit/Regular Suit No.722/2026, Amit Kumar Gupta and others vs. Pooja Verma and others alongwith temporary injunction application filed under Order 39 Rule 1 and 2 CPC read with Section 151 C.P.C., pending before the Civil Judge (Senior Division), Malihabad, Lucknow being lack of jurisdiction."
3. A specific query was put to the learned counsel for the petitioners regarding maintainability and while attempting to argue the same, learned counsel for the petitioners submits that the petitioners may be permitted to withdraw the petition with liberty to take appropriate recourse as may be available to the petitioner.
4. In view of the aforesaid, the petition is dismissed as withdrawn with liberty as aforesaid.
(Jaspreet Singh,J.) May 1, 2026 Rakesh/-