JUDGEMENT
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(1.) Leave granted.
(2.) We have heard the learned counsel for the parties.
(3.) 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.;
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