Narayan Singh S/O Hazari Singh vs Smt Chimma Devi W/O Nahar Singh
2021 Latest Caselaw 2228 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 255/2021
                                                S.B. Civil Misc. Stay Application No.251/2021

                                   Narayan Singh S/o Hazari Singh
                                                                                                        ----Petitioner
                                                                        Versus
                                   Smt Chimma Devi & Ors.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. Raghvendra Singh Khichi For Respondent(s) : Mr. Kapil Prakash Mathur with Mr. Anirudh Tyagi

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

09/03/2021

Heard learned counsels for the parties.

Issue notice confined to the respondent No.2. Rule is made

returnable by six weeks. Notices be filed in two sets. One set of

notices be sent through registered post with acknowledgment due.

Steps to be taken within a week.

In the meanwhile, operation of the judgment dated

04.12.2020 is stayed. It is further directed that the parties shall

maintain status quo with regard to land in question.

(MAHENDAR KUMAR GOYAL),J

Sudha/25

Powered by TCPDF (www.tcpdf.org)