IN THE SUPREME COURT OF INDIA

CIVIL  APPELLATE JURISDICTION  

CIVIL APPEAL NO. 271   OF  2010

(Arising out of SLP(C) No.10571/2009)

PHARMA CHEM AND ORS.                       Appellant(s)

                    :VERSUS:

RAJNIKANTH DEVIDAS SHROFF AND ANR.         Respondent(s)

O R D E R

Leave granted.

We have heard the learned counsel for the parties.  

In the facts and circumstances of this case, we  

direct the Trial Court to conclude the hearing of the  

suit and decide the same as expeditiously as possible, in  

any event, within a period of three months from the date  

of communication of this order. The Trial Court shall  

decide the suit without being influenced by the orders of  

any Court, including this Court.  

-2-

The  parties  are  directed  to  appear  before  the  

Court concerned on 25th January, 2010. The parties shall  

cooperate with the Trial Court and the learned presiding  

judge of the Trial Court is requested to avoid giving  

unnecessary adjournments in this case.

The interim order of stay granted by this Court  

shall continue to operate until the disposal of the suit.  

 The appeal is disposed of with the aforementioned  

observations and directions.

.....................J

(DALVEER BHANDARI)

.....................J

(A.K. PATNAIK)

New Delhi;

January 13, 2010.