BABRA GRAM PANCHAYAT Vs. BARKAT ALI MAGANBHAI NATHWANI

JUDGEMENT

(1.) By way of this application the applicants-original appellants-defendants have prayed for an interim order to stay further execution, implementation and operation of the impugned judgement and order dated 30/01/2004 passed by the learned Extra Assistant Judge, Amreli in Regular Civil Appeal No. 18/1996.

(2.) Heard the learned advocates appearing on behalf of the respective parties. It appears that grant of such an interim relief would tantamount to allowing the main Second Appeal without deciding the same finally, and, therefore, the prayer of the applicants-original appellants-defendants to grant interim relief as prayed for is hereby rejected.

(3.) With this, the present application is dismissed. Rule is discharged. No cost.