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Mahendrasinh Madarsang Vaghela & Ors. Vs. Rajiv Maheshkumar Mehta

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


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