Rakesh Kumar v. Akshay Kumar (SC) BS193019
SUPREME COURT OF INDIA

Before:- S.B. Majmudar and Y.K. Sabharwal, JJ.

Civil Appeal Nos. 2590-2591 of 2000 (Arising out of S.L.P. (C) Nos. 17609-17610 of 1999). D/d. 10.04.2000.

Rakesh Kumar - Petitioner

Versus

Akshay Kumar - Respondent

Constitution of India, 1950 Article 136 Civil suit - Expeditious Trial - Directions issued - Conditions imposed.

[Para 2]

ORDER

S.B. Majmudar and Y.K. Sabharwal, JJ. - Leave granted.

2. Having heard learned Counsel for the parties finally in these appeals in our view, the appropriate order which could be passed is to direct the trial court to make it convenient to decide the Civil Suit No. 86 of 1999 between Akshay Kumar and Rakesh Kumar as expeditiously as possible and preferably within period of six months from the receipt of a copy of this order. Registrar of this Court shall send a copy of this order to the trial court fora information and necessary action. In the meantime, whatever construction is put up by the petitioner herein - Rakesh Kumar shall be subject to the following conditions :

3. The impugned order of the High Court substituted by the order aforesaid. We make it clear that the trial court will decide the suit strictly on merits not being inhibited by any of the observations made by us or by the High Court or lower appellate court. The Appeals are disposed of accordingly.

No costs.

.