Supreme Court - Daily Orders
Ksb Properties Pvt.Ltd. vs Ksb Aktiengesellschaft on 31 March, 2014
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ITEM NO.57 COURT NO.13 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Civil) No(s).1872/2013
(From the judgement and order dated 05/12/2012 in FMAT No.1216/2010 of
the HIGH COURT OF CALCUTTA)
KSB PROPERTIES PVT.LTD. Petitioner(s)
VERSUS
KSB AKTIENGESELLSCHAFT & ANR. Respondent(s)
(With prayer for interim relief and office report)
Date: 31/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s)
Mr. Prasenjit Keswani, Adv.
Mr. Rudraman Bhattacharya, Adv.
Ms. Sonia Dube, Adv.
for M/s. Legal Options
For Respondent(s)
Mr. Shyam Divan, Sr. Adv.
Mr. Pratap Venugopal, Adv.
Mr. Bharat Shah, Adv.
Mr. Gaurav Nair, Adv.
for M/s. K.J. John & Co.
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. Prasenjit Keswani, learned counsel appearing for the petitioner, and Mr. Shyam Divan, learned senior counsel appearing for the respondents.
Having heard Mr. Keswani, we are of the considered opinion that as the order impugned is interim in nature and ...2/-
: 2 :an order of injunction has been operating in the field since July 19, 2010, it would be appropriate to direct the XV Court of Additional District Judge, Alipore, to dispose of Title Suit No. 3 of 2010 by August 31, 2014 positively.
It is, however, made clear that neither the plaintiff nor the defendant shall seek unnecessary adjournments and shall fully cooperate with the proceedings in the suit. The Additional District Judge is further directed to submit a compliance report to the Secretary General of this Court.
Needless to emphasize, any finding recorded by the trial court, which has been affirmed by the High Court in appeal, shall only be construed for the purpose of interim order and shall not be taken aid of at the time of final disposal of the suit.
The special leave petition stands disposed of in the aforesaid terms.
|(N.S.K. Kamesh) | |(Renuka Sadana)
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|Court Master | |Court Master |