- (1.) Leave granted.
(2.) When the Petitions for Special Leave to Appeal challenging the orders of the High Court came up for admission, the contesting respondents appeared to oppose them. So, with the consent of parties and taking note of the limited issue that is before this Court, we are disposing of these matters finally here and now.
(3.) The suit out of which these appeals arise is one filed by Mrs. Charu Kishor Mehta, the appellant, in the two appeals arising out of Petitions for Special Leave to Appeal - CC Nos. 5818 and 5819 of 2007. The dispute relates to the administration of a trust named Lilavati Kirtilal Mehta Medical Trust governed by The Bombay Public Trust Act, 1950. The suit challenged a notice dated 27.4.2006 issued for convening a meeting of the trustees on 29.4.2006 to resolve certain disputes and sought a declaration that the resolution allegedly adopted by that meeting was illegal and void and other incidental reliefs. By an order of this Court dated 26.3.2007 in Civil Appeal No. 1575 of 2007, the suit was directed to be taken up and disposed of as expeditiously as possible and at least within a period of six months from that date. An interim arrangement was also made by that order. It is the common case that pursuant to the direction of this Court, the trial has commenced, the plaintiff examined in part, and her examination remains incomplete, to be continued later. As of now, a witness for the plaintiff is being examined. It is also submitted that as per the direction of this Court, the suit has to be disposed of before 26.9.2007.;