- (1.) Under challenge in this G.A. No. 1065 of 2020 is the order impugned of the Hon'ble Single Bench dated 17th August, 2020 in G.A. No. 1005 of 2020 renumbered as G.A. No. 73 of 2020 connected to Title Suit No. 6 of 2004.
(2.) The order dated 17th August, 2020 was preceded by an order dated 11th May, 2020 also connected to proceedings arising out of Title Suit No. 6 of 2004. The Hon'ble Apex Court, by the order dated 11th May, 2020 in S.L.P. (Civil) Diary No. 11167/2020, inter alia, held as follows - Since the learned Single Judge is seized of the applications for interim relief, we only clarify that the resolutions which have been passed by the respective companies shall abide by such final orders as may be passed by the learned Single Judge. The learned Single Judge shall decide upon the issue of jurisdiction, together with the applications for interim relief and render a final determination thereof. The learned Single Judge shall endeavour to do so preferably within a period of one month of the receipt of a copy of this order.
(3.) All the learned senior counsel appearing on behalf of the contesting parties have assured the Court that they shall cooperate in the early disposal of the proceedings in accordance with the time schedule.";