Allahabad High Court
Dharmveer Singh vs Netrapal Singh And 3 Others on 16 April, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD Neutral Citation No. - 2026:AHC:83396 HIGH COURT OF JUDICATURE AT ALLAHABAD MATTERS UNDER ARTICLE 227 No. - 4994 of 2026 Dharmveer Singh .....Petitioner(s) Versus Netrapal Singh And 3 Others .....Respondent(s) Counsel for Petitioner(s) : Ashutosh Mishra, Vrindavan Mishra Counsel for Respondent(s) : Court No. - 5 HON'BLE VIKAS BUDHWAR, J.
Issue notice to defendant-respondent Ist Set and Defendant-respondent IInd Set.
Steps to be taken by 22.04.2026 by both the ways.
Respondents shall file their counter affidavit by 15.05.2026. Rejoinder affidavit, if any, may be filed by 20.05.2026 thereafter.
List on 25.05.2026 in the additional cause list bearing in mind the fact that temporary injunction was granted and thereafter vacated and thereafter against which an appeal has also been rejected.
Prima facie, matter requires consideration.
It is provided that till the next date of listing, the defendant-respondent Ist Set and Defendant-respondent IInd Set are restrained from alienating the subject property.
(Vikas Budhwar,J.) April 16, 2026 Ashu