GUNVANTRAI MULJIBHAI SHAH Vs. KAZI SUGRABIBI MOHMMD MIYA

JUDGEMENT

(1.) THE present Civil Application has been preferred by the applicant herein - original appellant for an interim relief restraining the respondents from transferring and/or alienating the suit property in any manner to the third party during the pendency of the present Second Appeal and further directing the respondents to maintain status quo in respect of the suit land.

(2.) CONSIDERING the fact that the Second Appeal is already admitted and ad-interim relief directing the parties to maintain status quo has been granted by this Court. Ad-interim relief granted by this Court vide order dated 09/03/2010 is directed to be continued as interim relief during the pendency of the present Second Appeal. Rule is made absolute to the aforesaid extent. No costs.