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)