SANDEEP PRATAP SINGH Vs. RAJASHREE JAGDISHCHANDRA SHAH

JUDGEMENT

(1.) xxx xxx xxx.

(2.) xxx xxx xxx.

(3.) This appeal is filed against interim order passed by the learned single Judge on August 6,1996 in Special Civil Application No. 10730 of 1996. That petition is filed by the respondent No. 1, in which Rule is issued, it was made returnable on November 24, 1997. Meanwhile, however, the learned single Judge was pleased to issue direction to the respondents "to maintain status quo" as on that day till further orders.