Vachaspati Mishra v. State of U.P. and Another

HIGH COURT OF JUDICATURE AT ALLAHABAD

APPLICATION U/S 529 BNSS No. - 2817 of 2026

Court No. - 2

HON'BLE HARVIR SINGH, J.

1. Heard learned counsel for the applicant and learned A.G.A. for the

State.

2. The only prayer made by the applicant is that the Civil Judge (J.D.),

F.T.C.-14th Finance Commission, Varanasi, District-Varansi be directed

to decide the Complaint Case No. 37011 of 2024 (Vachaspati Mishra vs.

Dharamvir Singh), under Section 138 Negotiable Instruments Act, P.S.

Cantt., District Varanasi within a stipulated period.

3. Without expressing any opinion on the merits of the applicant's case,

this application is finally disposed of with a direction to the Civil Judge

(J.D.), F.T.C.-14th Finance Commission, Varanasi, District-Varansi to

decide the Complaint Case No. 37011 of 2024 (Vachaspati Mishra vs.

Dharamvir Singh), under Section 138 Negotiable Instruments Act, P.S.

Cantt., District Varanasi expeditiously, in accordance with law, if there is

no legal impediment.

June 5, 2026 Faridul

Versus

Counsel for Applicant(s) : Akash Ojha Counsel for Opposite Party(s) : G.A.

(Harvir Singh,J.)

Vachaspati Mishra .....Applicant(s)

State of U.P. and Another .....Opposite

Party(s)