RSA/61/2021
2021 Latest Caselaw 3108 HP

RSA No. 61 of 2021

13.07.2021 Present: Ms. Soma Thakur, Advocate, for the appellant.

.

Mr. Neeraj Gupta, Sr. Advocate, with Mr. Pranjal Gupta, Advocate, for respondent No.1.

(Through Video Conferencing)

RSA No. 61 of 2021

Heard. Admit on the following substantial

questions of law:-

1. Whether the impugned judgments and decrees r passed by both the learned Courts below are

result of total misappreciation, misconstruction and misconstructions of order dated 31.8.2011, passed by this Court in CMPMO No. 124 of 2011?

2. Whether the impugned judgments and decrees passed by both the learned Courts below are

result of total misappreciation, misconstruction and misconstructions of oral and documentary

evidence adduced on record by the parties?

3. Whether the learned Courts below are right in

not considering the sale deed executed by Kunta Devi in favour of the appellant?

Post admission notice. Mr. Pranjal Gupta,

learned Advocate, accepts notice on behalf of respondent

No.1 and on his instruction, Mr. Neeraj Gupta, learned Sr.

Advocate, has put in appearance on behalf of the said

respondent.

Issue post admission notice to respondents No. 2

to 5, returnable for 08.09.2021, on steps being taken within

two weeks.

List along with RSA No. 65 of 2020. Record be

also called for.

.

                                   (Ajay Mohan Goel)





                                        Judge

    13th July, 2021
    (reena)



                 r         to