HAJI ABDUL KARIMBHAI Vs. MIYA MOHMEDBHAI KARIMBHAI

JUDGEMENT

(1.) The present application has been preferred by the applicants-original appellants for interim relief during the pendency and final disposal of the main Second Appeal.

(2.) It appears that while admitting the main Second Appeal and while issuing rule in the present application, the learned Single Judge, vide order dated 23/04/2004, has granted the ad-interim relief in terms of paragraph 4(b), which has been continued till date.

(3.) Under the circumstances and more particularly when the Second Appeal is already admitted and the Second Appeal does not become infructuous, the ad-interim relief granted earlier vide order dated 23/04/2004 is directed to be continued as interim relief till final disposal of the main Second Appeal.