Daji Raoji Patil (D)
Th. LRS & Ors Vs. Bajirao Raoji Patil (D) Th. LRS & Ors
[Civil Appeal No.2484
of 2012 @ SLP (C) No.423 of 2007]
O R D E R
1.
Leave
granted.
2.
Heard
learned counsel for the parties to the lis.
3.
This
Court, while entertaining the Special Leave Petition, had passed the following
interim order. It reads as under: "Issue notice limited to the question regarding
the validity of the direction issued by the High Court for deciding the appeal by
the lower appellate court by 31.5.2007. The direction issued by the High Court
to the lower appellate court to decide the appeal by 31.5.2007 is stayed. It
is, however, made clear that the hearing of the writ petition pending before
the High Court is not being stayed and the same may be decided
expeditiously."
4.
In
our opinion, at this stage, it would not be necessary to go into other details of
the case. Accordingly, while disposing of the appeal, we request the High Court
to dispose of the Writ Petition Nos.3368 & 3369 of 2006, pending before it,
as expeditiously as possible, at any rate, within an outer limit of six months
from today. Interim orders granted by this Court shall enure to the benefit of the
appellant during the pendency of the Writ Petitions.
5.
All
the contentions raised by the parties are kept open.
Ordered accordingly.
.......................J.
(H.L. DATTU)
.......................J.
(CHANDRAMAULI KR. PRASAD)
NEW
DELHI;
FEBRUARY
24, 2012
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