- (1.) Second Appeal No. 2576 of 1983 was filed on 11-11-1983. By the order dated 22-2-1984, the Second Appeal was admitted and notices were directed to be issued.
(2.) It further appears that a Stay Application, namely, Civil Misc. Application No. 4247 of 1983 (dated 11-11-1983) was also filed along with the Second Appeal. By the order dated 22-2-1984 passed on the said Application, notices were directed to be issued on the said Application, and in the meanwhile, the operation of the decree of the lower Court was stayed. The said order dated 22-2-1984 is reproduced below : "Issue notice. Meanwhile the operation of the decree of the lower Court shall remain stayed."
(3.) It further appears that by the order dated 24-4-1984, the said Interim Order dated 22-2-1984 was confirmed subject to certain directions. The said Order dated 24-4-1984 is quoted below : ; "Heard learned counsel for the parties, The interim order dated 22-2-1984 staying the operation of the decree of the lower Court is confirmed subject to the direction that as regards possession status quo shall be maintained and the appellant shall not transfer the land in dispute to any party until further orders of this Court.";