BHAGWANBHAI TALSIBHAI PATEL Vs. NARAYANBHAI DHULABHAI PATEL

JUDGEMENT

(1.) The present application has been preferred by the applicants-original appellants to stay the execution proceeding, being Execution Proceeding No. 11/1996, till final disposal of Second Appeal No. 152/1996.

(2.) It is to be noted that while issuing rule in the present application, the learned Single Judge has granted the ad-interim relief in terms of paragraph 9(A) on the same terms and conditions of the order dated 12/07/1997 passed in Civil Application No. 9013/1996 and the said ad-interim relief has been continued till date.

(3.) Under the circumstances, the ad-interim-relief, which has been continued since last more than 14 years, is directed to be continued till final disposal of the Second Appeal.