As per the case facts the appeals stemmed from a reference to a larger bench concerning the automatic expiration of interim court orders after a set period following a prior ... ruling This situation raised concerns that justice might be unintentionally compromised The question arose whether interim orders should automatically cease after a specific duration and if such a practice is equitable and pragmatic or if these orders should remain valid until a reasoned decision is made on an application for their termination Finally the Supreme Court clarified that a reasoned stay order once issued in civil or criminal proceedings remains active indefinitely unless explicitly time-bound or until an application for its vacation is filed and a reasoned order is passed This aims to prevent injustices and reduce the burden on courts favoring a more pragmatic approach over a strictly technical one thereby addressing issues arising from the prior judgment