STATE BANK OF SAURASHTRA Vs. CHANDRIKAPRASAD MISHRA

JUDGEMENT

(1.) RULE. Shri Mishra, learned advocate waives service of notice of rule on behalf of the opponent.

(2.) The present application has been preferred by the applicants-original appellants to stay further implementation and operation of the impugned judgement and order dated 26/11/1999 passed by the learned Second Exrta Assistant Judge, Rajkot in Regular Civil Appeal No. 41/1993 as well as the judgement and decree passed by the learned trial Court i.e. the learned 3rd Joint Civil Judge (Senior Division), Rajkot dated 16/04/1993 in Regular Civil Suit No. 989/1985.

(3.) It is to be noted that the learned Single Judge has granted the ad-interim relief in the year 2000 directing the parties to maintain status-quo, which has been continued till date. It is also required to be noted that thereafter Civil Application No. 3342/2001 was preferred by the opponent herein for vacating the aforesaid ad-interim relief, which came to be withdrawn on 11/06/2001.