IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 5320    OF 2011

(Arising out of SLP(C) No.27315/2008)

GUNWANTBHAI D. HIRANI          Appellant(s)                      :VERSUS:

ARJUN T. NIHALANI & ORS.                  Respondent(s)

O R D E R

Leave granted.

 We  have  heard  the  learned  counsel  for  the  

appellant  and  the  respondent  No.1  appearing  in-

person.

This  appeal is directed against the judgment  

and order dated 1.9.2008 passed by the High Court of  

Judicature at Bombay in Appeal From Order No.517 of  

2008.  We  are  not  inclined  to  interfere  in  the  

matter.  

However in the facts and circumstances of the  

case, we deem it appropriate to request the Trial  

Court  to  dispose  of  the  suit  without  being  

influenced by any observations made by any Court, as  

expeditiously as possible, in any event, within nine  

months from the date of communication of this order.

-2-

The parties are directed to cooperate with the  

Trial Court and they would be at liberty to move any  

appropriate application before the Trial Court, if  

it becomes imperative.  

The  Trial  Court  would  ensure  that  no  

unnecessary adjournments are granted in this case.  

The parties  are directed  to maintain  status  

quo as of today till final order is passed by the  

Trial Court.   

To avoid any delay in the matter, the parties  

are directed to appear before the Trial Court on  

25th July, 2011.

This  appeal  is  disposed  of  with  the  

aforementioned observation and direction.

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; July 12, 2011.