KADVIBEN PRAGJI Vs. MULEBEN MOHANDAS

JUDGEMENT

(1.) The present application has been preferred by the applicants-original appellants-defendants to stay further execution, implementation and operation of the impugned judgement and order dated 09/02/2004 passed by the learned District Judge, Jamnagar in Regular Civil Appeal No. 192/1984 confirming the judgement and order passed by the learned trial Court i.e. learned Joint Civil Judge (Senior Division), Jamnagar dated 04/04/1984 in Regular Civil Suit No. 475/1974.

(2.) It appears that while admitting the main Second Appeal, the learned Single Judge has granted the ad-interim relief directing the parties to maintain status-quo, which has been continued till date.

(3.) Under the circumstances, ad-interim-relief granted earlier of directing the parties to maintain status-quo is hereby directed to be continued till final disposal of the main Second Appeal.