Allahabad High Court
Ram Gopal Yadav vs Shailesh Yadav And Another on 6 January, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH Neutral Citation No. - 2026:AHC-LKO:522 HIGH COURT OF JUDICATURE AT ALLAHABAD LUCKNOW MATTERS UNDER ARTICLE 227 No. - 7361 of 2025 Ram Gopal Yadav .....Petitioner(s) Versus Shailesh Yadav And Another .....Respondent(s) Counsel for Petitioner(s) : Shantanu Sharma, Anshuman Sharma, Athar Ali, Nidhi Singh Rathour Counsel for Respondent(s) : Court No. - 17 HON'BLE SUBHASH VIDYARTHI, J.
1. Heard Sri Athar Ali, the learned counsel for the petitioner and perused the records.
2. By means of the instant petition filed under Article 227 of the Constitution of India the petitioner has sought issuance of a direction to the learned Civil Judge, Junior Division Hawali, Lucknow to decide the Misc. Case No.870 of 2024 : Ram Gopal Yadav and another Vs. Shailesh Yadav and another expeditiously.
3. As the entire array of parties before the learned trial court is not available before this court, the learned counsel for the petitioner states that he may be permitted to not press the petition with liberty to file a fresh petition.
4. Accordingly, the petition is dismissed as not pressed with liberty as aforesaid.
5. Let the certified copy of orders be returned to the learned counsel for the petitioner after retaining their photocopies on record.
(Subhash Vidyarthi,J.) January 6, 2026 Ram.