B.P. Jeevan Reddy, J. - (1.) This S. L. P. preferred against an order of the Allahabad High Court dismissing the application for transter of a suit.
(2.) On 14 -8-1991, this court made the following order in Civil Appeal No. 3167 of 1991: "That suit being No. 537 of 1984 is pending in the court of Vllth Addl. District Judge and shall be taken up expeditiously for disposal. Trial shall begin in the month of October accordingly to the convenience of the court and it has to proceed day-to-day until it is over. The said court shall not handle any other matter until this suit is over excepting on occasions as and when on account of some unforeseen circumstances, the court is not in a position to continue with this dispute. In case the court where it is pending is not free, the suit may be transferred to a court where the District Judge feels that our directions can work out. The report of compliance shall be furnished ti this court."
(3.) Acoordingly, the learned Vllth Additional District Judge, Kanpur took up the suit and proceeded with it.;