Banti Alias Rupesh Kumar S/O Late ... vs Smt Vimla Devi W/O Late Shri Radhey ...
2021 Latest Caselaw 2734 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Second Appeal No. 415/2018

                                   Banti Alias Rupesh Kumar S/o Late Shri Radhey Shyam
                                                                                                       ----Appellant
                                                                       Versus
                                   Smt Vimla Devi W/o Late Shri Radhey Shyam
                                                                                                     ----Respondent

For Appellant(s) : Mr. Sudesh Bansal, Advocate through VC

HON'BLE MR. JUSTICE MANOJ KUMAR VYAS

Order

08/07/2021

It has been submitted on behalf of learned counsel for the

appellant that the learned trial Court had allowed the suit of

permanent injunction and passed the decree dated 09.08.2011

accordingly but the Appellate Court vide judgment dated

17.05.2018 had set aside the judgment and decree of the trial

Court. There are substantial questions of law in this case.

Heard learned counsel for the appellant.

Issue notice to respondent, as to why this appeal should not

be admitted on substantial questions of law as prayed by the

appellant in para No.5 of the appeal. Notice be made returnable

within six weeks.

Necessary requisites be filed within one week.

List after six weeks.

In the meanwhile, parties are directed to maintain status-

quo regarding the disputed property.

(MANOJ KUMAR VYAS),J

Hemant/45

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