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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 564 OF 2016

[@ SPECIAL LEAVE PETITION (C) 6420 OF 2012] ASHA SHRICHAND RAHEJA & ANR.               Appellant (s)

                               VERSUS PURUSHOTAM VISHANDAS RAHEJA                Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.   2. The appellants approached this Court, aggrieved by  the  order  dated  13.12.2011  passed  by  the  High Court of Judicature of Bombay at Mumbai in Appeal No. 598  of  2011,  whereby  the  High  Court  granted  an interim prayer in terms of Prayer (a), which reads as follows :-

"2. As the Appeal is admitted against the

order  by  which  sole  caveat  is  removed,

further proceedings for grant of probate

will have to be stayed.  Hence, Notice of

Motion is granted in terms of prayer (a).

3. Notice of Motion stands disposed of

accordingly.  No costs"

3. Since the appeal has already been admitted, we are of the view that it will be in the interest of parties concerned to have the appeal disposed of at

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the earliest. 4. Therefore, we request the High Court to dispose of  Appeal  No.  598  of  2011  expeditiously  and preferably within six months from today.   5. In  view  of  the  above,  the  Civil  Appeal  is disposed of with no order as to costs.   6. We make it clear that we have not expressed any opinion on the merits of the case.     

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ SHIVA KIRTI SINGH]  

New Delhi; January 27, 2016.