VISHWAMBAR GURUDAS Vs. NARESH N. KAUTHANKAR

JUDGEMENT

(1.) Heard Mr J.P. Mulgaonkar, learned Senior Advocate who appears along with Ms Rupa Benaulikar for the Petitioners and Mr Gaurish Agni, learned Counsel for the Respondents. With the consent of the learned Counsel for the parties, the matter is taken up for disposal.

(2.) The Petitioners are the original Plaintiffs and the Respondents are the original Defendants in Regular Civil Suit No. 129/2015/C. The Trial Court declined temporary injunction to the Plaintiffs and the Appeal Court dismissed the Plaintiffs' Appeal. Hence, this Petition. There is no interim relief obtained in this Petition. As a result, from the date of the institution of the Suit, the Plaintiffs have no interim relief favouring them. The suit is at an advanced stage, in the sense that the Plaintiffs' evidence has commenced.

(3.) Accordingly, interest of justice would be better served if directions are issued to the Trial Court to dispose of the Regular Civil Suit No. 129/2015/C as expeditiously as possible and, in any case, within one year from the date of the parties filing an authenticated copy of this order.