Nirma vs Satish Dharu
2021 Latest Caselaw 3037 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 69/2021

Smt. Nirma W/o Shri Satish Dharu D/o Shri Jabra Ram Kandara, Aged About 20 Years, B/c Harijan , R/o Bye Pass Raniwada , Near Bijli Ghar , Behind Valmiki Hanuman Temple , Raniwara , Tehsil Raniwara , Distt. Jalore (Raj.)

----Appellant Versus Satish Dharu S/o Shri Vasudev Dharu, R/o Bapu Colony , R/o Valmiki Basti , Barmer , Tehsil And Distt. Barmer (Raj.)

----Respondent

For Appellant(s) : Mr. Himmat Jagga.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

03/02/2021

Issue notice. Issue notice of stay petition also. The rule

issued is made returnable on 25.02.2021.

In the meanwhile and till the next date of hearing, effect and

operation of the judgment and decree dated 21.12.2020 passed

by learned Additional District Judge No.1, Barmer in Civil Misc.

Case No.138/2020 shall remain stayed.

(VINIT KUMAR MATHUR),J

7-AnilSingh/-

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