LAXMIBEN PREMJIBHAI Vs. SATWARA NONDHAN KHODA

JUDGEMENT

(1.) Rule. Mr. Praful Vasavada, learned advocate waives service of Rule for and on behalf of contesting respondent Nos.6/1 and 6/2.

(2.) The present application has been preferred by the applicants herein original appellants for extention of a stay/interim relief which has extended upto 23rd April 2010 for a further period of four weeks. In the facts and circumstances of the case the interim relief, which has been continued upto 23rd April 2010, is hereby directed to be continued upto 10th May 2010.

(3.) Rule is made absolute accordingly.