HIGH COURT OF JUDICATURE AT ALLAHABAD
MATTERS UNDER ARTICLE 227 No. - 11948 of 2025
Court No. - 9
HON'BLE MANISH KUMAR NIGAM, J.
1. Heard learned counsel for the petitioner and perused the record.
2. The instant writ petition has been filed for following relief:
" 1. Direct the learned Civil Judge (S.D.) Aligarh to decide the interim injunction
application 7C under order 39 rule 1 & 2 read with section 151 C.P.C. arising out of
O.S. No. 725 of 2023 (Navneet Kumar vs Hasan Imam and other) pending in the court
of Civil Judge (S.D.) Aligarh, expeditiously preferably within stipulated period."
3. Contention of the learned counsel for the petitioner is that an application for
interim injunction under Order XXXIX Rule 1 & 2 of C.P.C. (7C Application) is
pending since 2023 and the same has not been decided despite several dates have been
fixed. He prayed that the same may be decided, expeditiously.
4. In view of above, no useful purpose would be served in keeping this petition
pending.
5. Accordingly, the present petition stands disposed of finally with a direction to the
Civil Judge (S.D.) Aligarh to consider and decide the aforementioned interim
injunction application (7C Application), in accordance with law, expeditiously,
preferably within a period of twelve weeks from the date of production of a certified
copy of this order after ensuring service upon all the opposite parties, giving
opportunity of hearing to the parties concerned and without granting unnecessary
adjournments to either of the parties provided that there is no other legal impediment.
September 26, 2025
Nitika Sri.
Versus
Counsel for Petitioner(s) : Sumant Rai
Counsel for Respondent(s) :
(Manish Kumar Nigam,J.)
Navneet Kumar Singh
.....Petitioner(s)
Hasan Imam And 3 Others
.....Respondent(s)