Full Judgment Text
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 564 OF 2016
[@ SPECIAL LEAVE PETITION (C) 6420 OF 2012]
ASHA SHRICHAND RAHEJA & ANR. Appellant (s)
VERSUS
PURUSHOTAM VISHANDAS RAHEJA Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants approached this Court, aggrieved
by the order dated 13.12.2011 passed by the High
Court of Judicature of Bombay at Mumbai in Appeal No.
598 of 2011, whereby the High Court granted an
interim prayer in terms of Prayer (a), which reads as
follows :-
"2. As the Appeal is admitted against the
JUDGMENT
order by which sole caveat is removed,
further proceedings for grant of probate
will have to be stayed. Hence, Notice of
Motion is granted in terms of prayer (a).
3. Notice of Motion stands disposed of
accordingly. No costs"
3. Since the appeal has already been admitted, we
are of the view that it will be in the interest of
parties concerned to have the appeal disposed of at
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the earliest.
4. Therefore, we request the High Court to dispose
of Appeal No. 598 of 2011 expeditiously and
preferably within six months from today.
5. In view of the above, the Civil Appeal is
disposed of with no order as to costs.
6. We make it clear that we have not expressed any
opinion on the merits of the case.
.......................J.
[ KURIAN JOSEPH ]
.......................J.
[ SHIVA KIRTI SINGH]
New Delhi;
January 27, 2016.
JUDGMENT
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