MOOLA Vs. SHIBBO

JUDGEMENT

(1.) APPELLANT has questioned the interlocutory order dt. 30.04.2012 passed by the Single Bench, whereby considering the concurrent findings of Sub Divisional Officer as well as Board of Revenue, Single Bench has not considered it appropriate to grant interim stay as the Will was found to be suspicious and not worthy of credence. Reasons have been given by the Single Bench, order is discretionary one. However, in the case, as interim stay has not been granted, it is to be heard by the Single Bench at an early date. We request the Single Bench to decide the writ application as early as possible. We do not find any ground so as to interfere in the interim order.

(2.) THE appeal is, accordingly, dismissed. Stay Application No. 9792/2012 also stands dismissed.