Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 271 OF 2010
(Arising out of SLP(C) No.10571/2009)
PHARMA CHEM AND ORS. Appellant(s)
:VERSUS:
RAJNIKANTH DEVIDAS SHROFF AND ANR. Respondent(s)
O R D E R
Leave granted.
We have heard the learned counsel for the parties.
In the facts and circumstances of this case, we
direct the Trial Court to conclude the hearing of the
suit and decide the same as expeditiously as possible, in
any event, within a period of three months from the date
of communication of this order. The Trial Court shall
decide the suit without being influenced by the orders of
any Court, including this Court.
-2-
The parties are directed to appear before the
th
Court concerned on 25 January, 2010. The parties shall
cooperate with the Trial Court and the learned presiding
judge of the Trial Court is requested to avoid giving
unnecessary adjournments in this case.
The interim order of stay granted by this Court
shall continue to operate until the disposal of the suit.
The appeal is disposed of with the aforementioned
observations and directions.
.....................J
(DALVEER BHANDARI)
.....................J
(A.K. PATNAIK)
New Delhi;
January 13, 2010.