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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 1402 OF 2016

[@ SPECIAL LEAVE PETITION (C) NO. 20858 OF 2011] KANTA TEJUS MANU                           Appellant(s)

                               VERSUS TEJAS KANUBHAI MAUN                        Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.   2. The  appellant  is  before  this  Court  against  an  interim order passed by the High Court of judicature  of Bombay in Family Court Appeal No. 95 of 2009.  As  we propose to request the High Court to dispose of  the appeal expeditiously, it is not necessary for us  to deal with the factual matrix.   3. Accordingly, we request the High Court to dispose  of Family Court Appeal No. 95 of 2009 expeditiously  and  preferably within  six months  from the  date of  production of a copy of this order before the High  Court.   4. The parties are directed to continue the status  quo  with  regard  to  possession  and  other  rights  regarding  the  disputed  flat  till  the  matter  is  finally decided by the High Court.

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5. We also make it clear that neither the appellant  nor  the  respondent  shall  create  any  third  party  access or rights in the property in the meanwhile.   6. In  view  of  the  above,  this  civil  appeal  is  disposed of with no order as to costs.        

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

.......................J.               [ ROHINTON FALI NARIMAN ]  New Delhi; February 15, 2016.