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PETITIONER: AMITA KAUSHISH & ORS.

       Vs.

RESPONDENT: SANJAY KAUSHISH & ORS.

DATE OF JUDGMENT16/11/1995

BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J)

CITATION:  1996 SCC  (7)  19        JT 1995 (8)   507  1995 SCALE  (6)617

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      Leave granted.      The impugned  order is  only a  direction to  list  the appeal FAO  (OS) No.  221/91 filed  by  the  appellants  for disposal pending  in the  High Court.  The Division Bench by its order  dated July  12, 1994  directed to list the appeal for final  hearing on  October 17,  1994 within  first  five cases. It  would appear  that there is long drawn litigation inter se  parties. Since the time fixed by the High Court is already over  and the  appeal is  yet to  be disposed of, we request the  High Court  to appropriately  fix an early date for disposal, preferably before the end of this year.      The learned  counsel for the respondents stated that on account of  the stay  of the suit, his clients are prevented to take  any direction  or order  by  way  of  interlocutory application. The  stay of  the trial  of the  suit does  not preclude  the   respondents   to   seek   such   appropriate interlocutory reliefs  as may  be available and warranted in the facts and circumstances.      The appeal is accordingly disposed of. No costs.