Smt Chandra Devi v. Pramod Kumar And 5 Others

HIGH COURT OF JUDICATURE AT ALLAHABAD

MATTERS UNDER ARTICLE 227 No. - 14973 of 2025

Court No. - 5

HON'BLE MANISH KUMAR NIGAM, J.

1. This petition has been filed challenging an order passed by the

executing court dated 10.09.2025.

2. Contention of learned counsel for the petitioner is that against a decree,

which is being executed, an appeal was filed by the petitioner. The said

appeal was dismissed in default. Thereafter, a restoration application was

filed, which has also been dismissed in default. Now, a second restoration

application has been filed being Restoration Case No. 206 of 2022, which

is pending consideration.

3. No useful purpose would be served in keeping this petition pending.

4. Accordingly, this petition stands disposed of with direction to court

below to consider and decide the pending restoration application filed by

the petitioner, in accordance with law, expeditiously, preferably within a

period of eight weeks from the date of production of a certified copy of

this order after ensuring service upon the opposite parties as well as

giving opportunity of hearing to the parties concerned and without

granting unnecessary adjournments to either of the parties provided there

is no other legal impediment.

December 1, 2025 Nitika Sri.

Versus

Counsel for Petitioner(s) : Rajesh Kumar Dubey Counsel for Respondent(s) :

(Manish Kumar Nigam,J.)

Smt Chandra Devi .....Petitioner(s)

Pramod Kumar And 5 Others .....Respondent(s)