STATE OF GUJARAT Vs. NOORMOHMED YUSUFBHAI

JUDGEMENT

(1.) The present application has been preferred by the applicant for an interim order during pendency and final disposal of the main Second Appeal to stay further execution, implementation of the impugned judgement and order dated 04/02/2003 passed by the learned Joint District Judge, 7th Fast Track Court, Junagadh in Regular Civil Appeal No. 90/1998.

(2.) It is to be noted that vide order dated 22/06/2004, the learned Single Judge has passed an order to continue the ad-interim relief granted earlier till further orders and the said order has been continued till date.

(3.) In view of the above and more particularly when the Second Appeal is already admitted and pending for final disposal and considering the fact that the ad-interim relief granted earlier has been continued till further orders, ad-interim relief granted earlier is directed to be continued till final disposal of the main Second Appeal.