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