Lalit Kumar vs Kapil Tamra And Ors
2021 Latest Caselaw 11238 Raj

(1 of 1) [CFA-189/2016]

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil First Appeal No. 189/2016

Lalit Kumar

----Appellant Versus Kapil Tamra And Ors.

----Respondent

For Appellant(s) : Mr. M.L. Purohit. For Respondent(s) : Mr. Rajat Dave.

HON'BLE MR. JUSTICE ARUN BHANSALI Order 20/07/2021

Heard learned counsel for the parties. Admit. Issue notice.

As learned counsel Mr. Rajat Dave has already put in appearance on behalf of the respondents, no need to issue fresh notice.

The interim order granted by the Court on 09.08.2016, wherein it was noticed that possession of two rooms have already been handed over to the respondents and qua the rest of the disputed property, effect and operation of the judgment & decree dated 13.07.2015 was stayed, is confirmed to last till the disposal of the appeal.

Though, learned counsel for the respondents submits that after passing of the order dated 09.08.2016, the appellant has forcibly taken possession of the two rooms.

Qua the said aspect, the respondents would be free to take steps.

The stay application stands disposed of. Looking to the nature of the matter, list the appeal for hearing on 26.10.2021.

(ARUN BHANSALI),J 87-PKS/-

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