Full Judgment Text
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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
JUDGMENT
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.
JUDGMENT
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