GANGARAM DHANSINGH VERMA Vs. MOHAMMEDHUSSEIN ABDULLAHMIYAN SHEIKH

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the appellant challenges the oral order dtd. 18/4/2023 passed in Special Civil Application No. 4514 of 2020:

(2.) The present appeal is against granting of interim relief by which the learned Single Judge has stayed the execution of the order dtd. 9/12/2019.

(3.) When the matter is admitted for final hearing and listed on 20/6/2023, we do not fine any reason to interfere with the order, that too against intralocutory order. Accordingly, the present appeal is hereby dismissed. In view of dismissal of the main appeal, connected civil application does not survive and stands disposed of, accordingly.