SRIKANT D. SHITOLE vs. AZAD AHMED GULAM AHMED .

Case Type: Civil Appeal

Date of Judgment: 10-10-2011

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Full Judgment Text

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 8534 OF 2011 (Arising out of SLP(C) No.6034/2011) SRIKANT D. SHITOLE & ORS. Appellant(s) :VERSUS: AZAD AHMED GULAM AHMED & ORS. Respondent(s) O R D E R Leave granted. We have heard the learned counsel for the parties. The civil appeal bearing No.1205/2010 is pending in the High Court of Judicature at Bombay. We request the High Court to decide the said appeal as expeditiously as possible. Meanwhile, the ad-interim injunction order granted by the High Court on 1.12.2010 is vacated and the appeal is accordingly disposed of. .....................J (DALVEER BHANDARI) .....................J (DEEPAK VERMA) New Delhi; October 10, 2011.