Sanjay vs Shailesh
2021 Latest Caselaw 18538 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Second Appeal No. 179/2019

Sanjay

----Appellant Versus Shailesh

----Respondent

For Appellant(s) : Mr. Raj Singh Bhati For Respondent(s) : Mr. Deelip Kawadia

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

06/12/2021

Counsel for the appellant seeks time to complete his

instructions.

Counsel for the respondent submits that in the execution

proceeding of the impugned judgment and decree, the possession

of the suit property has already handed over to the decree holder

and execution proceeding stands concluded. The copy of the

execution proceeding has already place on record.

In view of above, counsel for the appellant may seek

instruction as to whether he wants to pursue this second appeal

further or not?

List the matter in the month of January, 2022.

(SUDESH BANSAL),J 22-Anshul/-

Powered by TCPDF (www.tcpdf.org)