MAHENDRASINH MADARSANG VAGHELA Vs RAJIV MAHESHKUMAR MEHTA
Bench: DALVEER BHANDARI,DEEPAK VERMA, , ,
Case number: C.A. No.-007328-007329 / 2011
Diary number: 20504 / 2011
Advocates: CHARU MATHUR Vs
K. V. SREEKUMAR
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.7328-29 OF 2011 (@ SPECIAL LEAVE PETITION(C)NOS.22261-22262 OF 2011
MAHENDRASINH MADARSANG VAGHELA & ORS. APPELLANTS
VERSUS
RAJIV MAHESHKUMAR MEHTA RESPONDENT
O R D E R
Leave granted.
We have heard learned counsel for the parties. In the peculiar facts and circumstances of these cases,
the impugned order dated 18.04.2011 is set aside. We request the
High Court to dispose of the appeal before it as expeditiously as
possible, in any event within four months from the date of
communication of this order. We further direct the parties to
maintain status quo as of today till the disposal of the appeal.
Parties are directed to co-operate with the Court and the Court
would ensure that no unnecessary adjournments are granted.
The Appeals are disposed of accordingly. No costs.
...................J. (DALVEER BHANDARI)
...................J. (DEEPAK VERMA)
NEW DELHI; 23RD AUGUST, 2011