Smt. Ram Dulari Sharma And 3 Others vs Smt. Lata Sharma And 6 Others on 4 May, 2026

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Allahabad High Court

Smt. Ram Dulari Sharma And 3 Others vs Smt. Lata Sharma And 6 Others on 4 May, 2026

Bench: Jaspreet Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:32224
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 2422 of 2026   
 
   Smt. Ram Dulari Sharma And 3 Others    
 
  .....Petitioner(s)   
 
 Versus  
 
   Smt. Lata Sharma And 6 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Arvind Razdan, Ankur Razdan   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 8
 
   
 
 HON'BLE JASPREET SINGH, J.

1. Heard learned counsel for the petitioners. Notice on behalf of the respondent No.5 has been accepted by the office of the Chief Standing Counsel.

2. In view of the order proposed to be passed by this Court, notice to the private-respondents No.1 to 4 and 6 as well as 7 is dispensed with.

3. By means of the instant petition, the petitioner seeks expeditious disposal of Regular Suit No.169 of 2013 (Ratan Lal Sharma [Deceased through L.R.'s v/s Smt. Lata Sharma and others), which is pending before the F.T.C. (Senior Division) concerned, Lucknow.

4. It is urged that though a large number of dates have been fixed, however, for the reasons beyond control, the matter has not yet been decided.

5. Learned standing counsel submits that he has no objection in case an expedite order is passed.6. Considering the facts and circumstances, this Court is of the opinion that no gainful purpose will be served in keeping the aforesaid petition pending rather ends of justice can be served by directing the concerned Court of F.T.C. (Senior Division), Lucknow to consider and decide the pending proceedings of Regular Suit No.169 of 2013 (Ratan Lal Sharma [Deceased through L.R.'s v/s Smt. Lata Sharma and others) most expeditiously, after affording full opportunity of hearing to the parties, but without granting any unnecessary adjournment to either of the parties.

7. It is made clear that the Court has not examined the case of the petitioner on merits and the authority concerned shall be free to decide the matter strictly in accordance with law.

8. With the aforesaid, the petition is disposed of.

(Jaspreet Singh,J.) May 4, 2026 ank

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