A A MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Prashant Desai, learned advocate for Mr.Mrugen Purohit, learned advocate appearing on behalf of the applicant- original appellant - plaintiff and Mr.Neeraj Soni, learned Assistant Government Pleader appearing on behalf of the State and other respondents.

(2.) Civil Application No.10362 of 2009 has been preferred by the applicant - original appellant of Second Appeal No.256 of 2009 to stay the implementation and execution of the judgement and decree passed by both the Courts below and to restrain the respondents from taking coercive steps against the applicant and to permit the applicant to continue with the business and ownership of control shop till final hearing and disposal of the Second Appeal.

(3.) Civil Application No.1994 of 2010 has been preferred by the applicants - original respondents to vacate the interim relief granted by this Court in Civil Application No.10362 of 2009 on 03/02/2010.