IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 5877   OF  2010

   (Arising out of SLP(C) No.18106/2007)

BPM INDUSTRIES LTD.                        Appellant(s)

                    :VERSUS:

SAMARTH DEVELOPMENT CORPORATION            Respondent(s)

O R D E R

Leave granted.

This appeal is directed against the judgment and  

order dated 9.8.2007 passed by the learned Single Judge  

of the High Court of Judicature at Bombay in Misc. Civil  

Application  No.  26  of  2007  whereby  the  High  Court  

dismissed the Misc. Civil Application for transfer of the  

Suit No.429/452 of 2001 filed by the respondent in the  

Small Causes Court.  

The appellant filed a suit on the original side of  

the  Bombay  High  Court  for  declaration  that  the  lease  

executed by the respondent inter alia stand renewed for a  

further period of 50 years from 1.5.1999. That suit is  

pending before the High Court of Bombay.  

-2-

The  respondent  Samarth  Development  Corporation  

filed a suit being Suit No. 770/1421 of 1998 in the Small  

Causes Court at Mumbai under Sections 13(1)(i) and (k) of  

the erstwhile Bombay Rent Act, 1947, for eviction of the  

appellant - BPM Industries Limited. Samarth Development  

Corporation also filed a suit being Suit No. 429/452 of  

2001 before the Small Causes Court, Mumbai, for eviction  

of the appellant herein.  

The  appellant  BPM  Industries  Limited  filed  an  

application being Civil Misc. Application No.26 of 2007,  

praying  therein  that  Suit  No.429/452  of  2001  be  

transferred to the Bombay High Court and be heard along  

with  Suit No.5254/99 pending in the Bombay High Court.  

That  request  has  been  declined  by  the  learned  Single  

Judge of the Bombay High Court by dismissing Civil Misc.  

Application No.26 of 2007.  The appellant is thus before  

us challenging the judgment of the Single Judge passed in  

Civil Misc. Application No.26 of 2007.  

We have heard the learned counsel for the parties.  

We  are  not  inclined  to  interfere  with  the  impugned  

judgment dated  9th August,  2007 passed  by the  learned  

Single Judge of the Bombay High Court.   

-3-

However, in the peculiar facts and circumstances  

of this case, we request the Bombay High Court to dispose  

of   Suit  No.5254/99  as  expeditiously  as  possible.  

Similarly, we request the Trial Court to dispose of Suit  

No.770/1421  of  1998  and  Suit  No.429/452  of  2001  as  

expeditiously  as  possible.  No  further  directions  are  

necessary in this appeal.

We request the parties to cooperate with the Trial  

Court and to avoid unnecessary adjournments.  

This appeal is accordingly disposed of.  

S.L.P.(C) No.20787/2007:

In view of the order passed in the above civil  

appeal, no orders are necessary to be passed in this  

petition.  This  special  leave  petition  is  accordingly  

disposed of.   

....................J (DALVEER BHANDARI)

....................J (DEEPAK VERMA)

New Delhi; July 21, 2010.