IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.2484  OF 2012 (@ SPECIAL LEAVE PETITION(C)NO.423 OF 2007)

DAJI RAOJI PATIL (D) TH.LRS & ORS      ...APPELLANTS

                VERSUS

BAJIRAO RAOJI PATIL (D) TH.LRS & ORS  ...RESPONDENTS

O R D E R

1. Leave granted.

2. Heard  learned  counsel  for  the  parties  to  the  

lis.

3. This Court, while entertaining the Special Leave  

Petition, had passed the following interim order.  It  

reads as under :

“Issue  notice  limited  to  the  question  

regarding  the  validity  of  the  direction  

issued by the High Court for deciding the  

appeal  by  the  lower  appellate  court  by  

31.5.2007.  The direction issued by the High  

Court to the lower appellate court to decide  

the appeal by 31.5.2007 is stayed.  It is,  

however, made clear that the hearing of the  

writ petition pending before the High Court  

is  not  being  stayed  and  the  same  may  be  

decided expeditiously.”

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4. In our opinion, at this stage, it would not be  

necessary  to  go  into  other  details  of  the  case.  

Accordingly,  while  disposing  of  the  appeal,  we  

request  the  High  Court  to  dispose  of  the  Writ  

Petition Nos.3368 & 3369 of 2006, pending before it,  

as expeditiously as possible, at any rate, within an  

outer limit of six months from today. Interim orders  

granted by this Court shall enure to the benefit of  

the  appellant  during  the  pendency  of  the  Writ  

Petitions.

5. All the contentions raised by the parties are  

kept open.

Ordered accordingly.

.......................J. (H.L. DATTU)

.......................J. (CHANDRAMAULI KR. PRASAD)

NEW DELHI; FEBRUARY 24, 2012

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