Pharma Chem & Ors. Vs. Rajnikanth Devidas Shroff & ANR. [2010] INSC 42 (13 January 2010)
Judgment
CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 271 OF 2010 (Arising out of SLP(C) No.10571/2009) PHARMA CHEM AND ORS. Appellant(s) :VERSUS:
RAJNIKANTH DEVIDAS SHROFF AND ANR. Respondent(s)
O R D E R
Leave granted.
We have heard the learned counsel for the parties.
In the facts and circumstances of this case, we direct the Trial Court to conclude the hearing of the suit and decide the same as expeditiously as possible, in any event, within a period of three months from the date of communication of this order. The Trial Court shall decide the suit without being influenced by the orders of any Court, including this Court.
-2- The parties are directed to appear before the Court concerned on 25th January, 2010. The parties shall cooperate with the Trial Court and the learned presiding judge of the Trial Court is requested to avoid giving unnecessary adjournments in this case.
The interim order of stay granted by this Court shall continue to operate until the disposal of the suit.
The appeal is disposed of with the aforementioned observations and directions.
.....................J (DALVEER BHANDARI)
.....................J (A.K. PATNAIK)
New Delhi;
January 13, 2010.
