R.R.K Trivedi, J.:— Grievance in this petition is with regard to non-disposal of the stay application, Annexure-3 to the writ petition by Appellate Court. On this application 19th April, 1993 was fixed by respondent No. 1. In the writ petition, there is no mention as to what happened on or after that date and whether any order has been passed or not. Learned Counsel for the petitioner orally submitted that no order has been passed on the application of the petitioner.
2. Considering aforesaid statement this petition is disposed of finally with the direction that in case no orders have been passed by learned District Judge on the application for grant of interim order, application shall be disposed of in accordance with law after bearing parties on or before 31st May, 1993.
3. In case petitioner has not already been dispossessed her possession will not be disturbed till 31st May, 1993.
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