Mukesh Kumar And Anr vs Bhag Singh And Anr
2021 Latest Caselaw 9024 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil First Appeal No. 208/2018

1. Mukesh Kumar S/o Shri Ishwar Chand,

2. Smt. Savitri Devi W/o Shri Ishwar Chand, Residents Of 71 B Block, Sriganganagar.

----Appellants Versus

1. Bhag Singh S/o Shri Mehar Singh, Resident Of 5 G Saharnawali, Tehsil And District Sri Ganganagar.

2. Bagga Singh S/o Shri Mehar Singh, Resident Of 5 G Saharnawali, Tehsil And District Sri Ganganagar.

----Respondents

For Appellant(s) : Mr. S.L. Jain For Respondent(s) : Mr. Sandeep Saruparia

HON'BLE MR. JUSTICE ARUN BHANSALI Order

07/04/2021

Heard learned counsel for the parties on the stay application.

By interim order dated 26.04.2018, the effect and operation

of the judgment and decree dated 17.03.2018 was ordered to

remain stayed.

The interim order dated 26.04.2018 is confirmed to last till

disposal of the appeal, with the modification that the decree to the

extent of cancellation of the sale deed only shall remain stayed. It

is further ordered that during the pendency of the appeal the

appellants and respondents shall maintain status quo pertaining to

the title and possession of the suit property.

The stay application stands disposed of.

(ARUN BHANSALI),J 36-Sachin/-

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