Citation : 2021 Latest Caselaw 2765 Raj
Judgement Date : 2 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.
S.B. Civil Misc. Appeal No. 3069/2019
1. Shabbir Hussain S/o Bhuraji Bohra, Aged About 60 Years.
2. Haikuddin S/o Bhujara Ji Bohra, Aged About 52 Years.
Both are residents of 51-52, Adarsh Nagar, Sector 4, Near University Colony, Udaipur.
----Appellants Versus Lrs Of Smt. Bhagwati Devi W/o Bjagwati Prasad Acharya:
1/1 Ms Jignisha D/o Ranjanraj Acharya, Resident of 100 Feet Main Road, Shobhagpura, Udaipur.
----Respondent
For Appellant(s) : Mr. Sajjan Singh. For Respondent(s) : Dr. Sachin Acharya.
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
02/02/2021 Heard learned counsel for the parties. Admit.
Issue notice.
Dr. Sachin Acharya, Advocate has put in appearance on behalf of the respondents, therefore, notices need not be issued to the respondents.
Call for the record.
In the meanwhile and till further orders, effect and operation of the judgment dated 27.09.2019 passed by learned Additional District Judge No.3, Udaipur in Civil Appeal (Decree) No.07/2015 (CIS No.21/2015) shall remain stayed.
(VINIT KUMAR MATHUR),J
162-Anil Singh/-
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