M. Katju, J. - (1.) HEARD learned counsel for the petitioner.
(2.) IN this petition, a Division Bench of this Court on 21.5.1993 had passed the following order : "Standing counsel is granted a month's time to file counter-affidavit. Meanwhile, the recovery proceeding in pursuance to order dated 28th September, 1992 and 9th October, 1992, shall remain stayed." The learned counsel for the petitioner states that respondents are interpreting the order dated 21.5.1993 to mean that it is a time-bound order for one month. We make it clear that whenever, this Court passes an interim order using the words 'in the meantime' or the words 'in the meanwhile', it means 'until further orders of this Court' and it does not amount to a time-bound stay order. Hence, we clarify that the order dated 21.5.1993 is a stay order passed until further orders of this Court, and it is not a time-bound interim order.;